(Through Hybrid Mode) vs State Of Odisha And Others
2021 Latest Caselaw 11826 Ori

         IN THE HIGH COURT OF ORISSA AT CUTTACK
                      W.P.(C) No. 28893 of 2021
                       (Through Hybrid Mode)
Sukhpal Kaur                       .....                       Petitioner

                                                  Mr. Siddharth Prasad
                                                     Mishra, Advocate
                               Vs.
State of Odisha and others           .....              Opposite Parties

                                               Mr. A.K.Sharma, AGA.

                                           Mr. Kishore Kumar Mishra,
                                                   Advocate for O.P.3

                    CORAM: JUSTICE ARINDAM SINHA

                                     ORDER

16.11.2021 Order No.

02.

1. Mr. Mishra, learned advocate appears on behalf of

petitioner and submits, his client applied for change of

ownership on the basis of deed of relinquishment. Odisha

State Housing Board by communication dated 7th September,

2021 demanded further money as processing fee and GST

based on bench mark valuation. He relies on Division Bench

judgment of this Court in Santosh v. O.S.H.B reported in

2020 (I) OLR 661.

2. Mr. K.K. Mishra, learned advocate appears on behalf

of Board and prays for adjournment to file counter.

// 2 //

3. Copy of counter to be filed must be served on

petitioner by 25th November, 2021. Petitioner will be entitled

to use rejoinder upon advance copy served. Affidavits will

be accepted on adjourned date.

4. List on 1st December, 2021.

(Arindam Sinha) Judge Prasant