Subasini Behera And Others vs State Of Odisha And Others
2022 Latest Caselaw 2827 Ori

                      IN THE HIGH COURT OF ORISSA AT CUTTACK

                              W.P.(C) No. 14543 of 2022
            Subasini Behera and others        ...                               Petitioners

                                                             Mr. A.K. Sarangi, Advocate

                                                 -Versus -
            State of Odisha and others            ....                     Opposite Parties
                                                                      Mr. D.K. Mohanty,
                                                             Additional Standing Counsel

                        CORAM:
                          JUSTICE SASHIKANTA MISHRA

                                          ORDER

13.06.2022

Order No. 1. This matter is taken up through hybrid mode.

1.

2. Heard learned counsel for the Petitioner and learned Additional Standing Counsel for the State.

3. The Petitioners who are elderly ladies had applied for mutation of certain properties by depositing the necessary fees. The said application was made on the basis of Judgment/ Decree passed by learned 2nd Additional Senior Civil Judge, Cuttack in T.S. No.378 of 2001 (Final Decree).

4. It is submitted that despite the deposit of fees in time and there being no objection to issuance of the RORs, the concerned authority has not effected necessary corrections in the ROR till date.

5. Having regard to the innocuous prayer made in the writ petition, the same is disposed of with a direction to the Opposite Party No.3 to dispose of the M.C. Nos. 5549, 5550, 5551, 5552, 5553, 5554, 5555 and 5556 of 2022

within a period of six weeks from today.

6. It is made clear that if any objection is received from any quarter, the same shall be considered and dealt with in accordance with law before disposal of the aforementioned mutation cases.

(Sashikanta Mishra, J) Vacation Judge

S. Behera