Jyoshnarani Mishra vs State Of Odisha And Others
2023 Latest Caselaw 7505 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                             WP(C) No.1203 of 2023

            Jyoshnarani Mishra                      ....             Petitioner

                                               Mr. S.B. Mohanty, Advocate

                                         -Versus-
            State of Odisha and others              ....      Opposite Parties

                                                 Mr. A.K. Nanda, Advocate
                                         (Additional Government Advocate)

                     CORAM:

                     JUSTICE ARINDAM SINHA
                     JUSTICE SANJAY KUMAR MISHRA
                                       ORDER

07.07.2023

I.A. no.6346 of 2023 Order No.

03. 1. Mr. Mohanty, learned advocate appears on behalf of applicant in the disposed of writ petition. He submits, his client seeks modification of judgment dated 7th February, 2023, by which his client's writ petition was disposed of. He submits the modification sought is a target to be fixed for the Additional Tahsildar to comply with the directions made in the judgment.

2. Mr. Nanda, learned advocate, Additional Government Advocate appears on behalf of State and on query from Court submits, eight weeks be given.

3. The Additional Tahsildar will comply with directions made in the judgment by 5th September, 2023.

4. The application is disposed of.

(Arindam Sinha) Judge

(S. K. Mishra) Judge PCD

Signature Not Verified Digitally Signed Signed by: PADMA CHARAN DASH Reason: Authentication Location: ORISSA HIGH COURT, CUTTACK Date: 08-Jul-2023 16:22:14