Banambar Pradhan (Since Dead) vs Dasarathi Panda (Since Dead)
2021 Latest Caselaw 11770 Ori

                IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  W.A. No.429 of 2010


             Banambar Pradhan (since dead),      ....          Appellants
             represented through his LRs. and
             another
                                            Mr. Maheswar Dash, Advocate
                                       -versus-
             Dasarathi Panda (since dead)        ....        Respondents
             represented through his LRs. And
             others
                                   Mr. Debakanta Mohanty, AGA for State

                        CORAM:
                        THE CHIEF JUSTICE
                        JUSTICE A. K. MOHAPATRA


                                         ORDER

15.11.2021

Order No. Misc. Case No.809 of 2010

13. 1. For the reasons stated therein, this application for condonation of delay of 8 days in filing the appeal is allowed and the delay in filing the appeal is condoned.

W.A. No.429 of 2010

2. The judgment of the learned Single Judge was in writ petitions filed against an order of the Member, Board of Revenue, Orissa in OLR Revision Cases. Such a writ petition obviously is under

Article 227 of the Constitution of India and the impugned order is also only in exercise of writ jurisdiction under Article 227 of the Constitution.

3. In the circumstances, this intra-court appeal against such an order would not be maintainable. On this short ground, the writ appeal is dismissed.

(Dr. S. Muralidhar) Chief Justice

(A. K. Mohapatra ) Judge M. Panda