4 16.3.2021. Mr. Binayak Pr. ... vs Unknown
2021 Latest Caselaw 3706 Ori

                                     W.P.(C) No.19289 of 2020




4     16.3.2021.          Mr. Binayak Pr. Mohanty, learned counsel for the
                   petitioner, submits that there is an appeal provision against the
                   judgment passed by the learned Commissioner of Endowments
                   to the Minister of Law, Government of Odisha. Hence, he wants
                   to withdraw the Writ Petition with a liberty to file an appeal
                   before the Minister of Law, Government of Odisha.
                         Accordingly, the Writ Petition is disposed of as
                   withdrawn giving liberty to the Petitioner to file an appeal
                   before the Minister of Law, Government of Odisha.            The
                   certified copy of Annexure-2 be returned to the learned counsel
                   for the Petitioner on being substituted by authenticated xerox
                   copies thereof.




                                                     .........................

S.K.Mishra, J

.......................... Savitri Ratho, J

AKB