Santosh Chakra vs State Of Orissa And Others
2022 Latest Caselaw 7615 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                W.P.(C) No.33198 OF 2022


               Santosh Chakra                          ....           Petitioner(s)
                                                                Mr.S.Mallik,Adv.
                                            -versus-

               State of Orissa and others              ....    Opposite Party(s)
                                                            Mr.S.P.Panda,AGA

                         CORAM:
                         JUSTICE BISWANATH RATH
                                         ORDER

 Order No.                              21.12.2022
         02.    1.     Heard learned counsel for the Parties.

2. There is serious allegation that even in spite of submission of copy of civil court judgement, the Mutation Authority has not indicated anything about the civil court judgment and decree and on the other hand while deciding the mutation case finally has ignored the decree granted in favour of the Petitioner.

3. Considering the allegation made by the Petitioner to be a serious one, this Court directs for production of record in the Mutation Case No.2990 of 2022 on the next date.

4. Put up this matter on 03.01.2023 to find out as to whether Petitioner in fact has placed the civil court proceeding before the Mutation Authority or not.

5. Free copy of this order be handed over to learned State Counsel.

(Biswanath Rath) Judge Swarna