Citation : 2021 Latest Caselaw 12337 Ori
Judgement Date : 1 December, 2021
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No. 33862 of 2021
Prafulla Kumar Behera .... Petitioner
Mr. Subhendu Kumar Nayak, Advocate
-versus-
Member, Board of Revenue, Odisha, .... Opp. Parties
Cuttack and others
Mr. Dillip Kumar Mishra,
Additional Government Advocate
CORAM:
JUSTICE K.R. MOHAPATRA
ORDER
Order No. 01.12.2021
1. 1. This matter is taken up through hybrid mode.
2. This writ petition has been filed for a direction for pronouncement of order passed in OSS Case No. 66 of 2016 disposed of on 7th December, 2018 by the Member, Board of Revenue, Odisha, Cuttack.
3. Mr. Nayak, learned counsel for the Petitioner submits that although OSS Case No.66 of 2016 was disposed of along with OSS Case No.75 of 2016 on 7th December, 2018 and the judgment in OSS Case N.75 of 2016 has been signed but the judgment of OSS Case No.66 of 2016 has not yet been signed.
4. Mr.Mishra, learned AGA prays for some time to take instructions in the matter.
5. Put up this matter on 5th January, 2022. Instructions, if any shall be obtained in the meantime positively.
6. A copy of this order shall be served on Mr. Mishra, learned AGA for information and communication. s.s.satapathy
(K.R. Mohapatra) Judge
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