Somanath Shastry vs State Of Odisha And Ors
2023 Latest Caselaw 5438 Ori

                                                                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                                              W.P.(C) No.4758 OF 2023


                                                          Somanath Shastry                           ....            Petitioner(s)
                                                                                                           Mr.D.N.Pattnaik,Adv.
                                                                                          -versus-

                                                          State of Odisha and ors.                   ....        Opposite Party(s)
                                                                                                           Mr.S.P.Panda,AGA


                                                                       CORAM:
                                                                       JUSTICE BISWANATH RATH
                                                                                       ORDER

                             Order No.                                                08.05.2023
                                        02.                   1.     Heard learned counsel for the Parties.

2. This Writ Petition involves the following prayer:-

<It is therefore prayed that Hon'ble Court be graciously pleased to admit the case and after hearing the parties and as per documents on record may direct the Tahasildar, Bhubaneswar to record the name 1st son Sarat Kumar Shastry and 4th son Somanath Shastry as per Family Partition Agreement dtd. 16.6.92, 28.1.95 wherein all the stake holders has put their signatures and allocation of land by absolute owner deceased father on 10.07.2008 and as per the Apex Court judgment;

And may grant any other relief as deem fit and proper to the fact and circumstances of the case; And for this act of kindness the petitioner as in duty bound shall pray for ever.=

3. Looking to the pleadings and the prayer involved herein, this Court finds, there is no scope of issuing mandamus. This Writ Petition though dismissed, there shall be no prohibition to the Petitioner in finding other courses, if any, available to him.

(Biswanath Rath) Judge U.Nayak

UTKALIKA NAYAK Digitally signed by UTKALIKA NAYAK Date: 2023.05.09 11:48:34 +05'30'