Udayanath Panigrahi vs Commissioner
2023 Latest Caselaw 5760 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                             W.P.(C) No.14956 OF 2023

            Udayanath Panigrahi                     ....        Petitioner(s)
                                                         Mr.A.P.Bose,Adv.
                                         -versus-

            Commissioner, Consolidation and         ....   Opposite Party(s)
            Settlement, Odisha, Bhubaneswar              Mr.S.Mishra,ASC
            and others


                      CORAM:
                      JUSTICE BISWANATH RATH
                                       ORDER

Order No.                             11.05.2023
   01.       1.     The impugned order vide Annexure-1 is under challenge on the

sole premises of entertaining Section 15(b) of the O.S.S. Act after almost three decades. Petitioner seeks coverage of the judgment of this Court in W.P.(C) No.4602 of 2016 decided on 225.07.2022. This Court is inclined to issue notice to the Opposite Parties on the question of admission.

2. Since Opposite Party Nos.1 to 3 will be represented by learned State Counsel, three extra copies of the brief be served on him within three working days.

3. Notice be issued to Opposite Party Nos.4 to 9 by way of Speed Post/Registered Post with A.D., fixing short returnable date. Requisites, as undertaken, be filed by 15.05.2023.

4. Put up this matter after appearance of private Opposite Parties preferably on 27.07.2023.

(Biswanath Rath) Judge

// 2 //

ORDER 11.05.2023 Order No. I.A. No.6910 of 2023

02. 1. Issue notice as above.

2. Accept one set of process fee.

3. As an interim measure, it is directed that the operation at Annexure-1 shall remain stayed till the next date.

(Biswanath Rath) Judge S.Dash

SWARNAPRAVA Digitally signed by SWARNAPRAVA DASH DASH Date: 2023.05.12 15:30:41 +05'30'