Pabitra Bewa vs State Of Odisha And Others
2023 Latest Caselaw 2402 Ori

               IN THE HIGH COURT OF ORISSA AT CUTTACK

                               R.S.A No.288 of 2014

            Pabitra Bewa                              ....             Appellant

                                                    Mr. A.S.Nandy,
                                                    Advocate


                                         -versus-
            State of Odisha and others                ....        Respondents


                        CORAM:

                                JUSTICE SASHIKANTA MISHRA
                                      ORDER

23.3.2023.

Order No.

06. 1. This matter is taken up through hybrid mode.

2. Heard.

3. Considering the submissions and on perusal of the impugned judgments, the appeal is admitted on the following substantial question of law;

"(i) Whether the Courts below committed illegality in ignoring Exts.1 and 2, which contains note of forcible physical possession by the Appellant over the suit property?

// 2 //

4. Issue notice to the Respondents by Registered Post with A.D. making it returnable within a period of four weeks.

Requisites be filed within three working days.

5. List this matter on 4th May, 2023. L.C.R. be called for in the mean time.

(Sashikanta Mishra) Judge