Kanu Charan Pradhan & vs State Of Odisha & Others
2023 Latest Caselaw 1853 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                           W.P.(C) No.15407 of 2017

                 Kanu Charan Pradhan &             ....          Petitioners
                 others

                                    Ms. S. Mohapatra,
                                    Advocate

                                        -versus-
                 State of Odisha & Others          .... Opposite Parties

                                    Mr. G.N. Rout,
                                    Additional Standing Counsel

                                    Mr. S.K. Purohit, Advocate
                                    (For Opposite Party No.4)

                  CORAM: JUSTICE SANJAY KUMAR MISHRA
                                     ORDER

Order No. 28.02.2023

06. 1. This matter is taken up through hybrid mode.

2. Heard Ms. S. Mohapatra, learned Counsel for the Petitioners, so also Mr. G.N. Rout, learned Additional Standing Counsel for State and Mr. S.K. Purohit, learned Counsel for Opposite Party No.4.

3. Though a Counter Affidavit has been filed by the State- Opposite Party No.1 on 19th September, 2022, but the same is silent as to what action has been taken by the State pursuant to Order dated 29.08.2011, passed in W.P.(C) No.22057 of 2011, vide which direction was given to the Opposite Party No.1 to take decision on the recommendation made by the District Magistrate and Collector, Sambalpur in Annexure-16, specifically with reference to the Judgment of this Court passed in O.J.C. No.6928 of 2000, within a period of three months from the date of communication of the said Order, so also on the representation of the Petitioners dated 04.11.2016 pursuant to Order passed in CONTC No.1459 of 2015.

4. On being asked, Mr. Rout, learned Additional Standing Counsel prays for ten days time to take necessary instruction in this regard and file an Additional Affidavit to the said effect. Time granted is peremptory.

5. Additional Affidavit in terms of the instruction received be filed by 13th March, 2023, after serving copy of the same on the learned Counsel for the Petitioners.

6. Matter be listed on 20th March, 2023.

7. A free copy of this Order be supplied to Mr. Rout, learned Additional Standing Counsel in order to enable him to take instruction promptly and do the needful in terms of the order passed today.

(S. K. Mishra) Judge

Prasant