Manas Ch. Samal vs State Of Odisha And Others
2022 Latest Caselaw 7245 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   W.P.(C) No. 30783 of 2022

                 Manas Ch. Samal                              ....       Petitioner
                                                    Ms. Sasmita Mishra, Advocate
                                                -versus-
                 State of Odisha and others                   .... Opp. Parties
                                                        Mr.Ajodhya Ranjan Dash,
                                                 Additional Government Advocate
                                                 (For Opposite Party Nos.1 and 2)
                            CORAM:
                            JUSTICE K.R. MOHAPATRA
                                        ORDER

Order No.                              09.12.2022
 1.         1.       This matter is taken up through Hybrid mode.

2. Petitioner in this writ petition has prayed for the following prayer:-

                     "i)    Admit and allow the Writ;
                     ii)    Call for records;

iii) Issue Rule NISI calling upon the opp. parties as to why sale deed executed by Opp. Party no.3 and 4 in favour of petitioner upon their share allotted in R.O.R. vide Annexure-2 as agreement is held by them in favour of petitioner vide Annexure-3 and Annexure-1 is the circular of Govt. along with Judgment thereto deals with one co-sharer can alienate his share from joint family property and in case opp. parties are failed to file counter or insufficient counter make the rule the absolute by passing any Writ/Writ(s) in nature of

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iv) To pass any other orders/order(s) direction/ direction(s) as deemed just and proper for sake of interest of justice and fairness."

3. Miss Mishra, learned counsel for the Petitioner prays for withdrawal of the writ petition.

4. Accordingly, the writ petition is dismissed as withdrawn.

(K.R. Mohapatra) Judge

s.s.satapathy