Laxman Sahoo vs State Of Odisha And Others
2023 Latest Caselaw 6251 Ori

                                           IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                      W.P.(C) No. 15339 of 2023

                                   Laxman Sahoo                         ....             Petitioner(s)
                                                                              Mr.S.K.Pradhan3,Adv.
                                                                 -versus-

                                   State of Odisha and others           ....        Opposite Party(s)
                                                                              Mr.U.K.Sahoo,ASC
                                               CORAM:
                                               JUSTICE BISWANATH RATH
                                                               ORDER

               Order No.                                      16.05.2023
                      01.             1.     Heard learned counsel for the Parties.

2. It is alleged by way of Writ Petition that Mutation Case No. 267 of 2018 instituted in the year 2018 and based on a Civil Court judgment and decree is still kept pending.

3. Considering there is inordinate delay, this Court in disposal of the Writ Petition directs the Tahasildar, Nayagarh-O.P.3 to give a lawful disposal to the Mutation Case No. 267 of 2018 at least within a period of two months from the date of communication of this order by the Petitioner.

(Biswanath Rath) Judge U.Nayak

Digitally Signed Signed by: UTKALIKA NAYAK Designation: Junior Stenographer Reason: Authentication Location: High Court of Orissa Date: 17-May-2023 12:27:27