Madhusudan Behera vs State Of Odisha & Ors
2022 Latest Caselaw 7516 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                               WP(C) NO.34579 OF 2022

             Madhusudan Behera                      ....                Petitioner

                                                              Mr.S.K.Dash, Adv.

                                         -versus-


             State of Odisha & ors.                 ....         Opposite Party(s)

                                                          Mr.S.P.Panda, AGA

                       CORAM:
                       JUSTICE BISWANATH RATH
                                       ORDER

16.12.2022 Order No.

1. 1. Heard learned counsel for the Parties.

2. On the selfsame issue, Annexure-4 appears to be pending. The Petitioner has also support to his claim through a judgment of this Court as well as a circular being issued, as an outcome of the judgment of this Court. In the circumstance, this Court remits the matter to the District Sub-Registrar, Khandagiri, O.P.4, who shall take a decision on the issue involved by completing required exercise within one month. The Petitioner is directed to produce a copy of this order also with copy of the circular and judgment taken support herein.

3. The Writ Petition stands disposed of accordingly.

(Biswanath Rath) Judge M.K.Rout