Artatran Behera vs State Of Odisha &Others .... Opposite ...
2024 Latest Caselaw 16499 Ori

Orissa High Court

Artatran Behera vs State Of Odisha &Others .... Opposite ... on 11 November, 2024

                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                        W.P.(C) No.27267 of 2024


              Artatran Behera                             ....                Petitioner

                                                             Mr. G. Padhi, Advocate

                                               -Versus-

              State of Odisha &others                     ....         Opposite parties

                                                             Mr. P.K. Mohanty, ASC
                         CORAM:
                            MR. JUSTICER.K. PATTANAIK

                                              ORDER

11.11.2024 Order No.

01.

1. Heard Mr. Padhi, learned counsel for the petitioner.

2. Instant writ petition is filed by the petitioner for a direction to opposite party Nos.3 & 4 not to allow any person for mutation of the property purchased by him in view of the judgment and decree in C.S. No.14 of 2012 as at Annexure-7.

3. Perused the impugned order as at Annexure-10 series. Considering the facts pleaded on record and the submission of the learned counsel for the petitioner, this Court is inclined to issue notice to the opposite parties.

4. Hence, it is ordered.

5. Notice to the opposite parties.

6. Mr. Mohanty, learned ASC accepts notice for the opposite parties and an extra copy of the writ petition with annexures be served on him by tomorrow (12.11.2024).

7. Awaiting response from the opposite parties, list this matter on 16th December, 2024 for final orders.

(R.K. Pattanaik) Judge

1. Heard learned counsel for the respective parties.

2. Instant petition is filed by the petitioner for interim orders.

3. Considering the facts pleaded on record and the submission of the learned counsel for the petitioner, this Court, as an interim measure, directs that the proceeding in Mutation Case No.16594 of 2021 shall remain stayed till the next date.

4. Issue urgent certified copy of the order as per rules.

5. List this matter on the date fixed.

(R.K. Pattanaik) Judge

Alok

Designation: Asst. Registrar-Cum-Senior Secretary