Basanta Nayak vs State Of Odisha And Another
2022 Latest Caselaw 4891 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                             W.P.(C) No. 21586 OF 2022
                 Basanta Nayak                           ....       Petitioner
                                           Mr. Rabinarayan Nayak, Advocate
                                           -versus-
                 State of Odisha and another              .... Opp. Parties
                                                      Mr. Suvashish Pattnaik,
                                             Additional Government Advocate
                       CORAM:
                       JUSTICE K.R. MOHAPATRA
                                       ORDER

Order No.                             20.09.2022
   01.      1.      This matter is taken up through hybrid mode.

2. The Petitioner in this writ petition prays for a direction to quash the proceeding in O.R. Case No.121G of 2019-20 initiated in respect of his vehicle bearing Registration No.OD-04-M-1585 (Truck).

3. Mr. Nayak, learned counsel for the Petitioner submits that confiscation proceeding in O.R. Case No.121G of 2019-20 is pending before the Authorised Officer-cum-Asst. Conservator of Forest, Keonjhar Forest Division, Keonjhar-Opposite Party No.2. In the meantime, hearing of the confiscation proceeding is concluded and the matter is pending for delivery of orders. He, therefore, submits that interest of justice will be best served, if a direction is made to deliver the order in the aforesaid confiscation proceeding in O.R. Case No.121G of 2019-20 at an early date.

4. Mr. Pattnaik, learned Additional Government Advocate submits that hearing of the confiscation proceeding was

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concluded since last week and the matter is reserved for delivery of the orders.

5. In view of the submissions made by learned counsel for the parties, this Court without expressing any opinion on the merits of the case of the Petitioner, disposes of the writ petition with a direction that the Authorised Officer-cum-Asst. Conservator of Forest, Keonjhar Forest Division, Keonjhar- Opposite Party No.2 shall do well to deliver the judgment in O.R. Case No.121G of 2019-20 as expeditiously as possible preferably within a period of three weeks from the date of production of certified copy of this order, if there is no legal impediment.

6. As requested by Mr. Pattnaik, learned Additional Government Advocate, a copy of this order be handed over to him for communication and compliance.

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

(K.R. Mohapatra) Judge

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