Madhusudan Das vs State Of Odisha & Ors
2021 Latest Caselaw 8315 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 W.P.(C) No.22954 OF 2021


       Madhusudan Das                                   .........         Petitioner
                                                        Mr. Pratik Dash, Advocate

                                             -versus-

       State of Odisha & Ors.                           .........        Opposite Parties
                                                        Mr. Ram Prasad Mohapatra, AGA

                                CORAM:
                                JUSTICE C.R. DASH


                                           ORDER

09.08.2021 Order No.

02. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

2. Heard learned counsel for the Parties.

3. The petitioner is in receipt of the notice in Form-3 under Section-6 of the OPDR Act vide Annexure-11. The grievance of the petitioner is that, for the self-same cause of action, numbers of notices have been issued and the petitioner is being harassed by the authorities concerned. Impugning the notice vide Annexure-11 to be without jurisdiction, the present writ petition has been filed.

4. Regard being had to the facts and submissions, the writ petition is disposed of directing the Certificate Officer, to dispose

of Certificate Case No. 53/21-22 within four months after receipt of show cause reply by the petitioner. If any other notice for the self-same cause of action has been issued, all those cases may be clubbed together to dispose of the same along with Certificate Case No. 53/21-22.

5. Till disposal of the aforesaid Certificate Case, no coercive action shall be taken against the petitioner and no further notice shall be issued for the self-same cause of action.

6. The authorities of the OPDR is directed to take note of Judgment of this Court reported in 1986(2) OLR 267 State of Orissa Vs. Sashibhusan Mohapatra.

7. The writ petition is accordingly disposed of.

8. Urgent certified copy of this order be granted as per rules.

                                                      ( C.R. Dash )
Balaram                                                   Judge