Minati Das Adhikari vs The Member
2025 Latest Caselaw 11382 Ori

Orissa High Court

Minati Das Adhikari vs The Member on 16 December, 2025

Bench: K.R. Mohapatra, Savitri Ratho

Signature Not Verified
Digitally Signed
Signed by: ROJALIN NAYAK
Designation: JUNIOR STENOGRAPHER
Reason: Authentication
Location: HIGH COURT OF ORISSA, CUTTACK
Date: 17-Dec-2025 13:54:51




                                      IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                         W.P.(C) No. 28896 OF 2025
                                    Minati Das Adhikari                           ....        Petitioner
                                                                      Mr. Abinash Routray, Advocate

                                                                 -versus-

                                    The Member, Board of Revenue,                 ....     Opp. Parties
                                    Odisha, Cuttack and another
                                                                             Mr. Swayambhu Mishra,
                                                                          Additional Standing Counsel


                                            CORAM:
                                            JUSTICE K.R. MOHAPATRA
                                            JUSTICE SAVITRI RATHO

                                                              ORDER

             Order No.                                       16.12.2025

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

2. The Petitioner in this writ petition prays for a direction to the Opposite Party No.1-The Member, Board of Revenue, Odisha, Cuttack to dispose of Bebandobasta Revision Case No.10 of 2022 within a stipulated time.

3. Mr. Routray, learned counsel for the Petitioner submits that the revision case was posted today for argument. In the said case, argument is closed and the judgment is reserved by learned Member, Board of Revenue, Odisha, Cuttack. Hence, the Petitioner does not want to press the writ petition. He also files a memo in support of his submission, which is taken on record.

4. Mr. Mishra, learned Additional Standing Counsel submits that if the matter is posted for delivery of judgment, no further direction is required to be made in this writ petition.

Designation: JUNIOR STENOGRAPHER

Location: HIGH COURT OF ORISSA, CUTTACK Date: 17-Dec-2025 13:54:51

5. In view of the submissions made by learned counsel for the parties, the writ petition stands disposed of as withdrawn.

Urgent certified copy of this order be granted on proper application.

                                                                  (K.R. Mohapatra)
                                                                       Judge


                                                                  (Savitri Ratho)
      Rojalin                                                          Judge