Bhabani Naik vs Collector
2022 Latest Caselaw 2422 Ori

Citation : 2022 Latest Caselaw 2422 Ori
Judgement Date : 4 May, 2022

Orissa High Court

Bhabani Naik vs Collector on 4 May, 2022

                             IN THE HIGH COURT OF ORISSA AT CUTTACK
                                          W.P.(C) No. 4682 of 2004

                           Bhabani Naik                            .....      Petitioner
                                                      Mr. Gokulanand Sahu, Advocate
                                                on behalf of Mr. A.K. Nanda, Advocate

                                                    -versus-
                           Collector, Rayagada and others          ....    Opp. Parties
                                                              Mr. Sarojananda Mishra,
                                                      Additional Government Advocate

                                CORAM:
                                JUSTICE K.R. MOHAPATRA
                                                  ORDER

          Order No.                              04.05.2022
                5.    1.       This matter is taken up through Hybrid mode.

2. Mr. Sahu, learned counsel for the Petitioner produces a copy of the judgment dated 20th August, 2019 passed in W.P.(C) N.12022 of 2004 and the same is taken on record.

3. Mr. Mishra, learned AGA seeks time to produce records in OSATIP Case No.38 of 1997 of the court of Officer on Special Duty (LR), Rayagada.

4. Put up this matter on 27th June, 2022 under the heading 'Old Matters'. Record, as aforesaid, shall be produced on the date fixed.

5. Interim order dated 13th May, 2004 passed in Misc. Case No.4806 of 2004 shall continue till the next date.

(K.R. Mohapatra) Judge

s.s.satapathy