Batakrushna Behera vs State Of Odisha And Others
2022 Latest Caselaw 7616 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                W.P.(C) No.32072 OF 2022


               Batakrushna Behera                      ....           Petitioner(s)
                                                                Mr.A.Swain,Adv.
                                            -versus-

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

                         CORAM:
                         JUSTICE BISWANATH RATH
                                         ORDER

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

2. There is an allegation that in the meantime while deciding the proceeding vide Annexure-5, the competent authority has ignored the Court decree coming to the rescue of the Petitioner herein.

3. Considering the allegation made by the learned counsel for the Petitioner finding that there is ignorance of a civil court judgment and decree in undertaking the mutation exercise, this Court while setting aside the order at Annexure-5, remands the proceeding to the Tahasildar, Dharmasala for rehearing of the mutation case involved herein and disposing of such matter also keeping in view the development through the civil court proceeding involving the disputed land, if any.

4. With this observation, the Writ Petition stands disposed of.

(Biswanath Rath) Judge Swarna