GYANENDRA KUMAR ROUTRAY Vs. MANAS PRADHAN

JUDGEMENT

(1.) Learned counsel submitted though on several occasions approach is made to the authority to take up the R.P. Case No.157 of 2024 filed under Sec. 15(b) of the Odisha Survey and Settlement Act, 1958 before the Additional Commissioner, Settlement and Consolidation, Board of Revenue, Odisha, Cuttack, no heed to such request to the authority concerned has been paid. As the petitioner seeks for a direction to correct the Record-of-Right of the property described in the schedule, this writ petition is filed for a direction to dispose of the revision petition.

(2.) At this stage, learned Additional Government Advocate seeks four weeks' accommodation to obtain instruction and place on record whether cases filed subsequent thereto have been taken up and disposed of by the said authority and also furnish instructions from the authority concerned whether the cases have been taken up serially. However, pendency of the writ petition shall not restrain the authority from taking up the matter and dispose of the same as expeditiously as possible.

(3.) Issue notice to the opposite parties.