Bidyadhar Dash vs State Of Odisha And Others
2022 Latest Caselaw 7590 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                             W.P.(C) No.10073 of 2016
                              (Through hybrid mode)


                 Bidyadhar Dash                       ....          Petitioner

                                                   Mr. J.R. Dash, Advocate

                                        -versus-
                 State of Odisha and others      ....        Opposite Parties

                                                       Mr. A.K. Sharma,
                                         Additional Government Advocate


                    CORAM:

                    JUSTICE ARINDAM SINHA
                    JUSTICE SANJAY KUMAR MISHRA

                                          ORDER

Order No.                                20.12.2022

    08.     1.      Mr. Dash, learned advocate appears on behalf of petitioner

and submits, his client is purchaser from the lessee. When the Revenue Department did not allow his client to pay the tax, his client made enquiry and found that the vendor's lease was cancelled by order dated 30th June, 1998 in Lease Revision Case no.597 of 1998, impugned herein.

2. He relies on several judgments, copies of which have been handed over to Court.

3. Mr. Sharma, learned advocate, Additional Government Advocate appears on behalf of State. He seeks copies of the // 2 //

judgments. We hand over one set to him.

4. State will be heard on petitioner's contention that challenge in the writ petition is covered by the judgments relied upon.

5. List on 10th January, 2023.

                                                  (Arindam Sinha)
                                                       Judge



                                                   (S.K. Mishra)
P.Pradhan                                              Judge