Sachidananda Dwivedy vs State Of Odisha & Ors
2023 Latest Caselaw 10742 Ori

                              IN THE HIGH COURT OF ORISSA AT CUTTACK

                                           WP(C) NO.28905 OF 2023

                        Sachidananda Dwivedy                      ....              Petitioner

                                                                       Mr.S.Mohapatra, Adv.

                                                       -versus-


                        State of Odisha & Ors.                    ....        Opposite Parties

                                                                          Mr.S.Ghosh, AGA


                                   CORAM:
                                   JUSTICE BISWANATH RATH
                                                   ORDER

         Order No.                                 2.9.2023
            1.           1.      Heard learned counsel for the Parties.

2. Through the pleadings, it has been brought to the notice of this Court that the Petitioner has brought Mutation Proceeding, vide Mutation Case No.5161/2019 but however on the basis of civil court judgment and decree (C.S. No.143/2019-I). Considering the Mutation Case is simply based on a civil court decree and there is no complicated issue involved therein, this Court in disposal of the Writ Petition directs early disposal of Mutation Case No.5161/2019 at least within a period of one and half months but in the involvement of the Parties likely to be affected and appropriate R.O.R. be issued after two weeks thereafter.

(Biswanath Rath) Judge Signature Not Verified M.K.Rout Digitally Signed Signed by: MANOJ KUMAR ROUT Reason: Authentication Location: High Court of Orissa Date: 04-Sep-2023 11:45:14