Damodar Bhotra vs Joint Commissioner
2022 Latest Caselaw 7584 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                               WP(C) NO.13976 OF 2010
             Damodar Bhotra                         ....               Petitioner

                                                         Mr.G.N.Mishra, Adv.

                                         -versus-

             Joint Commissioner, Settlement &       ....        Opposite Party(s)
             Consolidation & ors.
                                                          Mr.S.Ghosh, AGA
                                                    Mr.P.K.Mohanty, Sr.Adv.

                       CORAM:
                       JUSTICE BISWANATH RATH
                                       ORDER

Order No.                              20.12.2022
  5.         1.      Heard learned counsel for the Parties.

2. For there is further development in the annulment of T.S.

No.61/80, this Court finds, for this information not available for

consideration in disposal of S.R.P. No.660/2004, no fault can be

found with the Joint Commissioner, Settlement & Consolidation,

Berhampur. Though the Writ Petition is declined to be entertained,

this Court, however, observes, in the event any subsequent

development, particularly, in annulment of the judgment and decree

in T.S. No.61/80, nothing prevents the Petitioner to bring any fresh

Proceeding under appropriate provision of law.

3. With the above observation, the Writ Petition stands

disposed of.

(Biswanath Rath) Judge M.K.Rout