Sudarshan Naik And Others vs State Of Odisha And Others
2023 Latest Caselaw 4525 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                             W.P.(C) No.8873 OF 2023

            Sudarshan Naik and others               ....         Petitioner(s)
                                                         Mr.K.K.Swain,Adv.
                                         -versus-

            State of Odisha and others              ....       Opposite Party(s)
                                                             Mr.S.Ghosh,AGA



                      CORAM:
                      JUSTICE BISWANATH RATH
                                      ORDER

Order No.                            26.04.2023
   02.       1.     Heard learned counsel for the Parties.

2. Considering the submission of Mr.Swain, learned counsel for the Petitioners and as this Court finds the Writ Petition involves a limited prayer involving direction for early disposal in Misc. Appeal Nos.2 of 2020, 3 of 2020, 4 of 2020, 7 of 2022, 8 of 2022, 29 of 2014 & 26 of 2014. This Court records the submission of Mr.Swain, learned counsel for the Petitioners that all these matters to be disposed of in one go.

3. This Court in disposal of the Writ Petition directs the Sub- Collector, Sadar, Cuttack-Opposite Party No.3 to dispose of the Appeals mentioned herein, in the event all these Appeals are required to be disposed of in one go. Let Appeals involved herein be disposed of at least within a period of four months from the date of communication of this order by the Petitioners but in the involvement of parties likely to suffer. Learned counsel for the Petitioners wants to bring the notice of judgment of this Court covering all these Appeals,

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in such event it may be open to the Petitioners to place reliance of such judgment before the Appellate Authority for its consideration.

4. With this observation, the Writ Petition stands disposed of.

(Biswanath Rath) Judge S.Dash