Srimati Sunari vs From The Submission Of Learned ...
2023 Latest Caselaw 2272 Ori

           IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   W.P.(C). No.7520 of 2023
        Srimati Sunari                                 ....                Petitioner(s)
                                                                  Mr.P.K.Nayak, Adv.


                                            -versus-
        State of Odisha & Aanr.                        ....                Opp.Party(s)
                                                                  Mr.S.Ghose, AGA


                CORAM:
                     JUSTICE BISWANATH RATH
                                 ORDER

Order                           20.03.2023
No.1

1. From the submission of learned counsel appearing for petitioner, it appears writ petition involves the orders at Annexures-3 and 4 challenged herein with allegation Registering Authority misapplying the provision under Section 22 of the O.L.R. Act when undisputedly Annexure-1 completely discloses land involved herein is Gharabari and no way in the status Agriculture land.

2. Issue notice to the opposite parties on the question of admission. Since both the opposite parties will be represented by the learned State Counsel, two extra copies of the writ petition be served on the learned State Counsel within a period of three working days.

3. Learned State Counsel wants to take some time to go through the brief and response to the Court also in the involvement of the judgment of this Court appended herein at Annexure-5.

4. Put up this matter on 05.04.2023 along with W.P.(C).No.1513 of 2023.

5. (Biswanath Rath) Judge

Sks