Subimal Dinda And Others vs State Of Odisha And Another
2022 Latest Caselaw 6764 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                W.P.(C) No.30815 OF 2022


               Subimal Dinda and others                 ....         Petitioner(s)
                                                             Mr.R.Mohanty,Adv.
                                             -versus-

               State of Odisha and another              ....     Opposite Party(s)
                                                               Mr.S.Ghosh,AGA

                        CORAM:
                        JUSTICE BISWANATH RATH
                                         ORDER

 Order No.                             21.11.2022
         01.    1.     Heard learned counsel for the Parties.

2. Considering the civil court judgment and decree involved and there is no endeavor for the Appeal, this Court directs the Tahasildar, Mahakalpada- Opposite Party No.2 to dispose of mutation proceeding at least within a period of two months from the date of communication of this order by the Petitioners but however involving the parties concerned.

(Biswanath Rath) Judge

Swarna