SABITA AGRAWALA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This writ petition under Articles 226 and 227 of the Constitution of India, 1950 has been filed by the petitioner against the Opposite Parties praying for quashing(setting aside) the Letter No.12702/Rev/2024 dtd. 16/12/2024(Annexure-6) issued by the ADM-cum-District Registrar, Boudh (Opposite Party No.2) to the District Sub-Registrar, Boudh(Opposite Party No.4) for temporary stoppage of registration of plots and their subsequent divided plots indicated in the said letter vide Annexure-6.

(2.) I have already heard from the learned senior counsel for the petitioner and learned Standing Counsel on behalf of the State-Opposite Parties.

(3.) The RoR of Khata No.217 containing several plots indicated in Annexure-6 was published in the name of Banamali Vyas. As per orders passed in OLR Case No.830 of 1975, the Tahasildar, Boudh corrected the RoR of Khata No.217 from the name of Banamali Vyas to the name of his legal heirs after the death of Banamali Vyas. The legal heirs of Banamali Vyas sold the said properties covered under Khata No.217 in Mouza-Boudhgarh to the petitioner of this writ petition on dtd. 9/7/2014 by executing and registering a sale deed. Thereafter, the RoR of the said properties was corrected to the name of the petitioner as per the orders passed in Mutation Case Nos.1057/14, 1058/14, 1059/14 and 1060/14 respectively filed by the petitioner.