Mahant Raghubir Das vs State Of Odisha And Others
2021 Latest Caselaw 11078 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                RVWPET No.172 of 2021

               Mahant Raghubir Das                   ....           Petitioner
                                       Mr. Yashobanta Das, Senior Advocate
                                    assisted by Mr. N. C. Mohanty, Advocate
                                          -versus-
               State of Odisha and others            ....     Opposite Parties
                                                    Mr. D. K. Mohanty, AGA

                         CORAM:
                         THE CHIEF JUSTICE
                         JUSTICE B. P. ROUTRAY
                                          ORDER

28.10.2021 Order No.

01. 1. The short ground in which the present review petition is filed is that there was in fact no revision petition filed by the State against the order dated 28th October, 2015 passed by the Consolidation Officer, Puri in favour of the present Petitioner. However, this is disputed by Mr. Mohanty, learned Additional Government Advocate for the State, who states that the judgment of this Court was based on the fact that a revision petition is pending before the Commissioner. He seeks time to take instructions on the details of such revision petition.

2. At his request, list on 6th December, 2021.

(Dr. S. Muralidhar) Chief Justice

( B.P. Routray) Judge M. Panda