Sri Naba Kishore Mahanta And vs Member Of Board Of Revenue
2022 Latest Caselaw 2000 Ori

                         IN THE HIGH COURT OF ORISSA AT CUTTACK

                                        W.P.(C) No.24330 of 2011

                       Sri Naba Kishore Mahanta and           ....           Petitioners
                       another
                                                                Mr. S. Gosh, Advocate
                                                -versus-
                       Member of Board of Revenue,
                       Odisha, Cuttack and others             ....         Opp. Parties
                                                              Mr. D.K. Mohanty, AGA

                               CORAM:
                               THE CHIEF JUSTICE
                               JUSTICE R.K.PATTANAIK
                                              ORDER

Order No. 28.03.2022

07. 1. Learned counsel for the Petitioners is stated to be now in the Government panel and time is sought for the Petitioners to make alternative arrangements.

2. Learned counsel for the State points out that the issue in the present case stands covered by the judgment of this Court in W.P.(C) No.4843 of 2010. The file of W.P.(C) No.4843 of 2010 be requisitioned for the next date.

3. List on 21st June, 2022.

(Dr. S. Muralidhar) Chief Justice

(R.K. Pattanaik) Judge KC Bisoi