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Birabhadreswar Mahadev @ Sri vs Commnr. Of Endowments
2023 Latest Caselaw 2070 Ori

Citation : 2023 Latest Caselaw 2070 Ori
Judgement Date : 10 March, 2023

Orissa High Court
Birabhadreswar Mahadev @ Sri vs Commnr. Of Endowments on 10 March, 2023
                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  W.P.(C) No.177 of 2023
                                  (Through Hybrid mode)

            Birabhadreswar Mahadev @ Sri               ....               Petitioners
            Bireswar Mahadev Bije Harida,
            Balasore and another

                                                            Mr. G. Mishra. Advocate
                                            -versus-
            Commnr. of Endowments, Odisha              ....          Opposite Parties
            and another
                                                            Mr. A. K. Sharma, AGA

                                                             Ms. P. Naidu, Advocate

            CORAM:
            JUSTICE ARINDAM SINHA
            JUSTICE SANJAY KUMAR MISHRA
                                       ORDER
Order No.                             10.03.2023

   01.      1.        Mr. Mishra, learned advocate appears on behalf of petitioners

and submits, impugned is judgment dated 22nd March, 2021.

However, presently the appellate authority is available to be

approached and has been approached to by Appeal no.4 of 2021. He

seeks direction upon the authority to expeditiously deal with the

appeal.

2. Ms. Naidu, learned advocate appears on behalf of the

Commissioner while Mr. Sharma, learned advocate, Additional

Government Advocate appears on behalf of opposite party no.2

// 2 //

(appellate authority).

3. In view of submissions made on behalf of petitioner,

opposite party no.2 is directed to expeditiously consider and deal

with Appeal no.4 of 2021. On query from Court Mr. Sharma

submits, that three months may be required to do so. Accordingly,

we direct that the appeal be dealt with within three months from

communication.

4. The writ petition is disposed of.

( Arindam Sinha ) Judge

( S. K. Mishra ) Judge Prasant

 
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