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Satrudhna Bhue vs State Of Odisha And Others
2023 Latest Caselaw 12050 Ori

Citation : 2023 Latest Caselaw 12050 Ori
Judgement Date : 5 October, 2023

Orissa High Court
Satrudhna Bhue vs State Of Odisha And Others on 5 October, 2023
                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                     W.A. No. 1168 of 2022

               Satrudhna Bhue                                 .....                                      Appellant
                                                                              Mr. G. Mishra, Sr. Adv. along with
                                                                                          Mr. R. Agarwal, Adv.
                                                              Vs.
               State of Odisha and others                     .....                                 Respondents
                                                                                        Mr. D.K. Mohanty, AGA
                                CORAM:
                                    ACTING CHIEF JUSTICE DR. B.R. SARANGI
                                    MR. JUSTICE MURAHARI SRI RAMAN

                                                                    ORDER

05.10.2023 Order No. This matter is taken up by hybrid mode.

2. Mr. G. Mishra, learned Senior Counsel appearing along with Mr. R. Agarwal, learned counsel for the appellant relied upon certain judgments, which have been filed by way of memo in Court today after serving copies thereof on Mr. D.K. Mohanty, learned Addl. Government Advocate appearing for the State-opposite parties, who wants to examine the applicability of the said judgments to the present case so as to assist the Court for disposal of the matter.

3. Mr. G. Mishra, learned Senior Counsel appearing along with Mr. R. Agarwal, learned counsel for the appellant contended that in this case question is to be considered whether the notification under the Orissa Town Planning and Improvement Trust Act, 1956 will cover the provisions of the OLR Act or not.

4. Mr. D.K. Mohanty, learned Addl. Government Advocate appearing for the State-opposite parties seeks time to examine the aforesaid judgment by the next date.

5. List this matter after one week.

(DR. B.R. SARANGI) ACTING CHIEF JUSTICE

Signature Not Verified Digitally Signed Signed by: ASHOK KUMAR JAGADEB MOHAPATRA Designation: Personal Assistant Reason: Authentication (M.S. RAMAN) Location: HIGH COURT OF ORISSA Date: 06-Oct-2023 16:38:43 JUDGE

 
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