Dillip Kumar Deb And Others vs State Of Odisha And Others
2023 Latest Caselaw 2138 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       W.P.(C) No. 36607 OF 2022
                      Dillip Kumar Deb and others              ....      Petitioners
                                                    Ms. Pratyusha Naidu, Advocate
                                                 -versus-
                      State of Odisha and others                .... Opp. Parties
                                                          Mr. Swayambhu Mishra,
                                                       Additional Standing Counsel

                            CORAM:
                            JUSTICE K.R. MOHAPATRA
                                             ORDER

     Order No.                              14.03.2023
        3.       1.       This matter is taken up through hybrid mode.

2. Mr. Mishra, learned Additional Standing Counsel submits that the judgment and decree passed in Title Appeal No.34/7 of 1993/95 was passed on 22nd January, 1996 by learned Additional District Judge, Sambalpur. Since no step was taken within a period of twelve years to mutate the land on the basis of the said judgment and decree, no mutation case on the basis of the same is maintainable in view of the Article 136 of the Limitation Act, 1963.

3. Ms. Naidu, learned counsel for the Petitioners prays for an adjournment to address the Court on the said issue.

4. Put up this matter on 3rd May, 2023, as prayed for.

                                                    (K.R. Mohapatra)
ms                                                        Judge