Bimala Meher And Others vs Collector
2023 Latest Caselaw 2426 Ori

                      IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      W.A.No.612 of 2022

             Bimala Meher and Others                    ....         Appellants
                                                       Mr. J.Biswal, Advocate
                                        -versus-
             Collector, Bolangir and Others             ....       Respondents
                                                                      None

             CORAM:
             THE CHIEF JUSTICE
             JUSTICE G. SATAPATHY

                                          ORDER

Order No. 24.03.2023

01. 1. Inasmuch as the learned Single Judge has clearly indicated in the impugned order that the writ petition was being entertained under Article 227 of the Constitution of India, the Court is not inclined to entertain the writ appeal in view of the Full Bench judgment of this Court in Mahammed Saud v. Dr. (Maj) Shaikh Mahfooz 2008(II) OLR (FB) 725 which has been affirmed by the Supreme Court in Mahammed Saud v. Dr. (Maj) Shaikh Mahfooz (2010) 13 SCC 517.

2. Leaving it open to the Appellants to seek other appropriate remedies as may be available to the Appellants in accordance with law, the writ appeal is dismissed.

(Dr. S. Muralidhar) Chief Justice

(G. Satapathy) Judge Priyajit