Satyananda Sahu And Another vs State Of Odisha And Others
2022 Latest Caselaw 6905 Ori

                         IN THE HIGH COURT OF ORISSA AT CUTTACK
                                        W.P.(C) NO.31232 OF 2022
                       Satyananda Sahu and another            ....   Petitioners
                                             Mr. Purna Chandra Mishra, Advocate
                                                -versus-
                       State of Odisha and others             .... Opp. Parties
                                                         Mr. Swayambhu Mishra,
                                                     Additional Standing Counsel



                            CORAM:
                            JUSTICE K.R. MOHAPATRA
                                         ORDER

      Order No.                        28.11.2022
          1.      1.      This matter is taken up through hybrid mode.

2. The Petitioners in this writ petition seek to assail the judgment dated 13th September, 2022 passed by the Authorized Officer-cum-Superintendent of Excise, Deogarh in Confiscation Proceeding Case No.02 of 2022-23.

3. Since the order impugned herein is appealable under Section 71(6) of the Orissa Excise Act, 2008, I am not inclined to entertain the writ petition.

4. This writ petition is, accordingly, disposed of with an observation that the Petitioners, if so advised, may move the appellate authority assailing the order impugned herein.

Urgent certified copy of this order be granted on proper application.

                                                    (K.R. Mohapatra)
bks                                                       Judge