Shakti Pr.Swain vs S.O.,Jobra,Cuttack
2014 Latest Caselaw 330 Del

                                    W.P.(C) No.86 of 2014

02.   17.1.2014                  Heard learned counsel for the parties.
                                 This   writ   petition    has   been     filed
                  challenging the illegal action of the opposite party in
                  not registering the case of the petitioner as an appeal
                  under Section 22 of the Orissa Survey Settlement Act.
                                 During course of hearing, learned counsel
                  for the petitioner prays for withdrawal of the writ
                  petition with liberty to file a detailed representation
                  before the Settlement Officer, Jobra, Cuttack for
                  redressal of his grievances.
                                 Granting such liberty, writ petition is
                  disposed of as withdrawn.
                                 In the event the petitioner files a detailed
                  representation before the Settlement Officer, Jobra,
                  Cuttack-opposite party within two weeks hence, the
                  same   shall     be   considered   and    disposed    of   in
                  accordance with law as expeditiously as possible,
                  preferably within a period of three months thereafter.
                                 Issue urgent certified copy as per rules.


                                                           ........................
                                                            S.C. Parija, J.

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