Gopinath Sethi vs Tahasildar
2023 Latest Caselaw 3535 Ori

                            IN THE HIGH COURT OF ORISSA AT CUTTACK
                                            W.P.(C) No.11357 of 2023


                       Gopinath Sethi                             ....        Petitioner(s)
                                                                   Mr. M.R. Khatua, Adv.
                                                       -versus-


                       Tahasildar, Mahakalapada                   ....    Opposite Party(s)
                                                                       Mr. S. Mishra, ASC

                                 CORAM:
                                 JUSTICE BISWANATH RATH
                                                   ORDER

13.04.2023 Order No.

01. 1. Petitioner through this Writ Petition alleges that in spite of bringing in of a Mutation Application following the judgment and decree in Title Suit No.28 of 1990, neither such application is being registered nor is there any lawful disposal to the same.

2. Considering the submission of learned counsel for Petitioner and without entering into such controversies at this stage, this Court in disposal of this Writ Petition observes, in the event there is already filing of Mutation Application, the same should be registered and there should be showing of lawful disposal to such application within a period of three months from the date of communication of a copy of this order by the Petitioner.

3. Writ Petition stands disposed of with the above order.

(Biswanath Rath) Judge Ayaskanta Jena