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(Through Hybrid Mode) vs The Commissioner Of
2022 Latest Caselaw 6869 Ori

Citation : 2022 Latest Caselaw 6869 Ori
Judgement Date : 24 November, 2022

Orissa High Court
(Through Hybrid Mode) vs The Commissioner Of on 24 November, 2022
                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 W.P.(C) No.29999 of 2022
                                   (Through hybrid mode)
                 Nikhila Utkal Khetriya and             ....             Petitioner
                 Khandayat Mahasabha,
                 Sundargarh
                                                       Mr. P.K. Nayak, Advocate

                                            -versus-
                 The Commissioner of                    ....      Opposite Parties
                 Endowments, Odisha and
                 another
                                                         Mr. A.K. Nath, Advocate
                                                        (For opposite party no.1)

                                                 Mr. S.K. Choudhury, Advocate
                                                      (For opposite party no.2)

                      CORAM:

                      JUSTICE ARINDAM SINHA
                      JUSTICE SANJAY KUMAR MISHRA
                                            ORDER
Order No.                                  24.11.2022

    01.     1.        Mr. Nayak, learned advocate appears on behalf of petitioner

and submits, impugned are judgment dated 13th November, 2014 made by Additional Assistant Commissioner, confirmed by the Commissioner on judgment dated 17th October, 2022.

2. He submits, the land belongs to Steel Authority of India Limited (SAIL). Both the deity and his client are encroachers. The authorities have acted in favour of one encroacher to evict his client.

3. Mr. Nath, learned advocate appears on behalf of opposite // 2 //

party no.1 and Mr. Choudhury, learned advocate, for opposite party no.2.

4. Petitioner will serve copy to Mr. Choudhury for service upon opposite party no.2. Petitioner will be heard on adjourned date to demonstrate perversity in impugned judgment.

5. List on 6th December, 2022. Status quo be maintained till next date.


                                                 (Arindam Sinha)
                                                      Judge



P.Pradhan                                          (S.K. Mishra)
                                                       Judge





 

 
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