Surendra Kalia vs State Of Odisha And Others .... Opp. ...
2023 Latest Caselaw 15705 Ori

Orissa High Court

Surendra Kalia vs State Of Odisha And Others .... Opp. ... on 6 December, 2023

Author: K.R. Mohapatra

Bench: K.R. Mohapatra

Signature Not Verified
Digitally Signed
Signed by: ROJALIN NAYAK
Designation: Junior Stenographer
Reason: Authentication
Location: HIGH COURT OF ORISSA, CUTTACK
Date: 11-Dec-2023 10:44:05




                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                              W.P.(C). NO.38344 OF 2023
                                     Surendra Kalia                     ....                   Petitioner
                                                                       Mr. Khirod Kumar Swain, Advocate
                                                               -versus-
                                     State of Odisha and others                    ....      Opp. Parties


                                                CORAM:
                                                JUSTICE K.R. MOHAPATRA
                                                        ORDER

              Order No.                                06.12.2023
                01.             1.        This matter is taken up through hybrid mode.

2. Petitioner in this writ petition prays for a direction to the Collector-cum-District Magistrate, Khurda-Opposite Party No.2 to pass an appropriate order on his representation dated 26th September, 2023 (Annexure-6) in terms of Section 23 of the Maintenance and Welfare of the Parents and Senior Citizens, Act, 2007 (for brevity 'the Act') and also to set aside the judgment and final decree passed in CS No.1406 of 2021 (Annexure-4).

3. So far as the prayer to set aside the judgment and final decree passed in CS No.1406 of 2021 is concerned, this writ petition is not maintainable.

4. So far as the relief in terms of Section 23 of the Act is concerned, the Petitioner, if so advised, may file appropriate application before the Collector-cum-District Magistrate under the Act for redressal of his grievances.

5. This writ petition is disposed of accordingly.

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

(K.R. Mohapatra) Judge Rojalin