Jogi Nayak vs Commissioner
2023 Latest Caselaw 117 Ori

                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  W.P.(C) No.34868 OF 2022


              Jogi Nayak                                ....         Petitioner(s)
                                                              Mr.K.C.Dash,Adv.

                                             -versus-

              Commissioner, Consolidation &             ....        Opposite Party(s)
              Settlement , Odisha and others                      Mr.S.Ghosh,AGA

                           CORAM:
                           JUSTICE BISWANATH RATH
                                           ORDER

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

2. This Court is of concrete view finding no scope for entertaining the Writ Petition arising out of Section 15(b) of the O.S.S. Act particularly keeping in view the nature of dispute involved therein and scope with the authority in such proceedings. If party aggrieved by such order since these orders are in the nature of mutation decision, nothing prevents the aggrieved party to go for civil dispute as finally civil court judgment is to prevail over the orders passed by the authority in exercising the power under O.S.S. Act.

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

(Biswanath Rath) Judge

Swarna