Sarojini Patnaik vs Sub-Collector Paralakhemundi & ..... ...
2025 Latest Caselaw 6771 Ori

Orissa High Court

Sarojini Patnaik vs Sub-Collector Paralakhemundi & ..... ... on 7 April, 2025

      IN THE HIGH COURT OF ORISSA AT CUTTACK
                 WP(C) No.16051 of 2005
Sarojini Patnaik              .....       Petitioner
                                                   Represented By Adv. -
                                                   M/s. S.S. Rao

                           -versus-
Sub-collector Paralakhemundi &             .....        Opposite Parties
Another
                                                     Represented By Adv.
                                                     -Mr. P.K. Mohanty,
                                                     ASC


                       CORAM:
      THE HON'BLE MR. JUSTICE ANANDA CHANDRA
                       BEHERA

                               ORDER

07.04.2025 Order No.

15. 1. This matter is taken up through hybrid mode.

2. Heard from the learned counsels of both the sides.

3. Upon hearing from the learned counsels of both the sides, It is felt proper to dispose of the writ petition finally at this stage after setting aside the order dated 31.10.2005 (Annexure-4) passed by the Sub-Collector, Paralakhemundi (Opposite Party No.1) in OSTIP No.8 of 2005 and remitted back the said matter vide OSTIP No.8 of 2005 to the Sub- Collector, Paralakhemundi (Opposite Party No.1) to decide the same afresh answering the particular point about the fact and binding effect of the judgment and orders passed in RMC Nos.323/71 and 61/93 between the parties in respect of the same properties and to dispose of the OSTIP No.8 of 2005 afresh as per law after giving notice to the parties as well as

giving opportunity of being heard to the parties thereof within a period of three months from the date of communication of this order.

4. Registry is directed to communicate this order to the Sub-Collector, Paralakhemundi (Opposite Party No.1) immediately.

5. Urgent certified copy of this order be granted to the parties on proper application.

6. Accordingly, the writ petition is disposed of finally.

                                                                     (ANANDA CHANDRA BEHERA)
                                                                                Judge
                                  Sipra








Location: High Court of Orissa,
Cuttack                                                                                         Page 2 of 2.
Date: 07-Apr-2025 14:47:21