Simanchal Samantara vs Rama Krushna Panda And
2025 Latest Caselaw 10903 Ori

Orissa High Court

Simanchal Samantara vs Rama Krushna Panda And on 10 December, 2025

Author: Sashikanta Mishra

Bench: Sashikanta Mishra

                IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 R.S.A. No.98 of 2025

            Simanchal Samantara                 .....                      Appellant

                                                          Represented by
                                                          Mr.M.K.Mohanty,
                                                          Advocate

                                         -versus-
       Rama Krushna Panda and                   .....                   Respondents
       others

                                                         Represented By None

                                       CORAM:
             THE HON'BLE MR. JUSTICE SASHIKANTA MISHRA


                                         ORDER

10.12.2025.

Order No.

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

2. Heard Mr. M.K. Mohanty, learned counsel for the appellant, on the question of admission. Perused the judgments passed by the lower appellate court as well as the trial court.

3. Considering the submissions and the grounds raised, the RSA is admitted on the following substantial questions of law;

(i) Whether the courts below were correct in allowing partial partition of the joint family properties in absence of the

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necessary parties and all properties being brought into the hotchpot.

(ii) Whether the courts below were correct in reopening the question of title which stood finally decided by the consolidation authorities and ROR was published?

4. Issue notice to the Respondents by Speed Post fixing a short returnable date. Requisites be filed within three working days. L.C.R. be called for.

5. List this matter in the month of September, 2026.

(Sashikanta Mishra) AKB Judge

Location: High Court of Orissa, Cuttack