Harekrushna Dalei vs Collector And District ...
2023 Latest Caselaw 2783 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                             W.P.(C) No. 8298 OF 2023


            Harekrushna Dalei                      ....         Petitioner(s)
                                                          Mr.N.Lenka,Adv.
                                        -versus-

            Collector and District Magistrate,             Opposite Party(s)
            Bhadrak and Others
                                                          Mr.S.Ghose,AGA

                      CORAM:
                      JUSTICE BISWANATH RATH
                                        ORDER

Order No.                              04.04.2023
   03.       1.     Issue notice to the Opp. Parties on the question of admission.

2. Since Opp. Party Nos. 1, 2 and 4 will be represented by learned State counsel, three extra copies of the Brief be served on him within three days.

3. Notice be issued to Opp. Party No. 3 by way of Speed Post/Registered Post with A.D., fixing short returnable date. Requisite as undertaken, be filed within three days.

4. Mr. Lenka, learned counsel for the Petitioner is directed to inform this Court the development in the pending S.L.P. No. 1627 of 2022 involving a judgment of this Court in a parallel dispute.

                                                    (Biswanath Rath)
                                                         Judge
                                       ORDER
Order No.                             04.04.2023
    04.                          I.A. No. 3728 of 2023
             1.     Notice as above.

                                            // 2 //

2. Accept one set of process fee.

3. As an interim measure, it is directed that status quo as on date in respect of the position of the parties shall be maintained till the next listing of this case.

(Biswanath Rath) Judge U.Nayak