Biswanath Oram vs The Collector
2023 Latest Caselaw 1098 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   W.P.(C) No.2377 OF 2023


                  Biswanath Oram                         ....         Petitioner(s)
                                                              Mr.U.K.Samal,Adv.
                                              -versus-

                  The Collector, Sundargarh and          ....        Opposite Party(s)
                  others                                           Mr.S.Ghosh,AGA




                            CORAM:
                            JUSTICE BISWANATH RATH
                                            ORDER

Order No.                                  01.02.2023
   01.             1.     Heard learned counsel for the Parties.

2. Issue notice to the Opposite Parties on the question of admission. Since all Opposite Parties will be represented by learned State Counsel, adequate number of copies be served on him within three working days.

3. Question raised by Mr.Ghosh, learned Additional Government Advocate that for the Oram community is not included in the presidential notification, a question need to be decided if Section 3(a) proceeding was at all maintainable? This question is kept upon and to be decided in the ultimate decision of this Court. Mr.Ghosh, learned Additional Government Advocate also refers to a judgement of this Court in F.A. No.182 of 1995 decided on 19 May, 2017. Copy of the judgment so relied on by learned State Counsel be kept on record.

(Biswanath Rath) Judge S.Dash