Bishnu Charan Bhoi vs State Of Odisha & Anr
2023 Latest Caselaw 2530 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                           WP(C) NO.8754 OF 2023

        Bishnu Charan Bhoi                     ....             Petitioner

                                                     Mr.P.K.Nayak, Adv.

                                    -versus-

        State of Odisha & anr.                 ....      Opposite Parties
                                                     Mr.U.K.Sahoo, ASC

                 CORAM:
                 JUSTICE BISWANATH RATH

                                  ORDER

Order                             28.3.2023
No.
  01.   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 some time to go through the

// 2 //

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 20.04.2023.

(Biswanath Rath) Judge

M.K.Rout