Muralidhar Mallik @ Murali Malik vs State Of Odisha And Others
2022 Latest Caselaw 6049 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                              W.P.(C) No. 22513 of 2021
                               (Through hybrid mode)

            Muralidhar Mallik @ Murali Malik ....                  Petitioner

                                         Mr. Arjuna Ch. Behera, Advocate
                                       -versus-

            State of Odisha and Others             ....     Opposite Parties

                                                   Mr. A. K. Nanda, AGA

                      CORAM:
                                JUSTICE ARINDAM SINHA
                                JUSTICE SANJAY KUMAR MISHRA
                                       ORDER

28.10.2022 Order No.

03. 1. Mr. Behera, learned advocate appears on behalf of petitioner and submits, impugned is judgment dated 17th March, 2021 made by the Collector. He submits, his client does not have homestead land, which is why he has sought settlement. By impugned order, incorrect allegation has been made about his client having homestead land.

2. Mr. Nanda, learned advocate, Additional Government Advocate appears on behalf of State and prays for extension of time for filing counter. Mr. Behera submits, extension if granted, be as last chance.

3. Extension of time to file counter granted is peremptory. Counter be filed by 18th November, 2022. Petitioner may file rejoinder, to be accepted on adjourned date upon advance copy served.

4. List on 25th November, 2022.

5. Interim order to continue till next date.

(Arindam Sinha) Judge

(S. K. Mishra) Judge AKPradhan