Batakrushna Sahoo vs Commissioner
2022 Latest Caselaw 3015 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  W.P.(C). No.4602 of 2016
                  Batakrushna Sahoo                 ....                       Petitioner(s)
                                                                     Mr.A.P.Bose,
                                                                     Advocate


                                                  -versus-

                  Commissioner, Consolidation,               ....        Opposite Party(s)
                  Bhubaneswar & ors.                                    Mr. S.Mishra, ASC

                            CORAM:
                            JUSTICE BISWANATH RATH
                                         ORDER

07.07.2022 W.P.(C) Nos. 4602 of 2016,4603 of 2016, 4604 of 2016, 4605 of Order No. 2016, 4606 of 2016 and W.P.(C).No. 4608 of 2016.

5. 1. Heard learned counsel appearing for the parties. Hearing concluded and judgment is reserved.

2. Learned counsel appearing for the parties placed reliance in their support. Learned State Counsel provided the copy of reliance placed in course of argument.

3. Learned counsel appearing for the parties are directed to file their respective written notes of submission within a period of three working days.

(Biswanath Rath) Judge

Sks