Bhagabati Charan Pattnaik vs State Of Odisha
2024 Latest Caselaw 187 Ori

Orissa High Court

Bhagabati Charan Pattnaik vs State Of Odisha on 4 January, 2024

Author: D. Dash

Bench: D. Dash

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                            RSA NO. 424 OF 2023
                  Bhagabati Charan Pattnaik                ....            Appellant
                                                     Mr.Abinash Routray, Advocate.
                                                 -versus-
                  State of Odisha                          ....         Respondent
                                                          Mr. G.N. Rout, Advocate.
                              CORAM:
                              MR. JUSTICE D. DASH
                                            ORDER

 Order No.                                 04.01.2024
      01.           1.       The matters are taken up through Hybrid Arrangement
                    (virtual/physical) mode.

2. Upon hearing learned Counsel for the Appellant in the matter of admission of this Appeal with the assistance of learned Additional Standing Counsel for the Respondent, the Appeal is admitted to answer the following substantial question of law: -

"Whether the Courts below are right in negating the case/claim of the Plaintiff as regards acquisition of title over the suit land by way of adverse possession?"

3. On consent of the learned Counsels for the parties, the Appeal is heard on merit to answer the above substantial question of law.

4. Hearing being concluded.

Judgment is reserved.

Accepting the prayer of the learned Counsels for the parties, they are permitted to file brief written note of submissions within seven (7) days hence.

(D. Dash),