Santosh Chakra vs State Of Orissa And Others
2023 Latest Caselaw 116 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                             W.P.(C) No.33198 OF 2022


            Santosh Chakra                          ....           Petitioner(s)
                                                             Mr.S.Mallik,Adv.

                                         -versus-

            State of Orissa and others              ....    Opposite Party(s)
                                                         Mr.S.P.Panda,AGA

                      CORAM:
                      JUSTICE BISWANATH RATH
                                      ORDER

Order No.                            03.01.2023
   03.       1.     Heard learned counsel for the Parties.

2. Following the direction of this Court dated 21.12.2022, records involving the Mutation Case No.1148 of 2007 renumbered as Mutation Case No.2990 of 2022 has been produced. Considering the Petitioner's allegation that along with application for mutation, Petitioner has also produced civil court judgment and decree finds support to him alleged not been taken into consideration. This Court on perusal of the own record involving the above mutation case does not find any copy of the civil court judgment therein, if any. Further the order-sheet also discloses that there has been disposal of the mutation case renumbered as Mutation Case No.2990 of 2022 finally dropping the proceeding with observation indicated therein.

3. For the development already taken place finding finality to the mutation case, this Court finds, there is no scope of Writ Court to interfere at this stage. Mr. Mallik, learned counsel for the Petitioner requests this Court for withdrawal of the Writ Petition with liberty to

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go in Appeal against the final order in mutation case.

4. The Writ Petition stands disposed of, but however, with liberty as prayed.

(Biswanath Rath) Judge

Swarna