Niranjan Prasad Panda And vs State Of Odisha And Others
2023 Latest Caselaw 5463 Ori

Citation : 2023 Latest Caselaw 5463 Ori
Judgement Date : 8 May, 2023

Orissa High Court

Niranjan Prasad Panda And vs State Of Odisha And Others on 8 May, 2023

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                              WP(C) No.1202 of 2023


            Niranjan Prasad Panda and         ....          Petitioners
            another
                              Mr. Subhransu Bhusan Mohanty, Advocate

                                         -Versus-
            State of Odisha and others              ....    Opposite Parties

                                           Mr. G. N. Rout, Advocate (ASC)

                       CORAM:

                      JUSTICE ARINDAM SINHA
                      JUSTICE SANJAY KUMAR MISHRA
                                      ORDER

08.05.2023

I.A. no. 6345 of 2023 Order No.

02. 1. Mr. Mohanty, learned advocate appears on behalf of applicants, who were petitioners in the writ petition, disposed of by judgment dated 7th February, 2023. Drawing attention to paragraph-9 in the judgment he submits, his clients have prayed for modification thereof, to direct a time frame, within which there should be compliance. Mr. Rout, learned advocate, Additional Standing Counsel appears on behalf of State.

2. Paragraph-9 from our said judgment is reproduced below.

"9. On above facts and circumstances we set aside and quash impugned order dated 27th October, 2022. The Tahsildar is directed to deal with petitioners' contention regarding correction of the record, in line with said order dated 6th April, 2018 in WP(C) no.13319 of 2014."

3. On query from Court Mr. Mohanty points out that communication was made through Court process and also by his clients on 15th February, 2023 as stated in paragraph-2. In spite thereof, the Tahsildar has not taken any steps to implement the order.

4. Opposite party no.5 will file objection to the I.A. The objection will be accepted on adjourned date upon advance copy served. Copy of the application is served on Mr. Rout.