Citation : 2025 Latest Caselaw 4231 Ori
Judgement Date : 19 February, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No.4776 of 2025
Dharanidhar Jena ..... Petitioner
Represented By Adv. -
Alok Kumar Panda
-versus-
1) State Of Odisha ..... Opposite Parties
2) Collector, Cuttack Represented By Adv. -
3) Sub Collector, Cuttack
4) Tahasildar, Mahanga Mr. P.K. Mohanty, ASC
5) Sadananda Samal
6) Siva Prasad Samal
7) Sangaram Kishore Samal
8) Basudev Samal
9) Trilochan Samal
10) Mahadev Samal
11) Renubala Jena
12) Ranjita Ray
CORAM:
THE HON'BLE MR. JUSTICE ANANDA CHANDRA
BEHERA
ORDER
19.02.2025 Order No.
01. 1. This matter is taken up through hybrid mode.
2. Heard from the learned counsel for the petitioner and the learned ASC for the State.
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 directing the Tahasildar, Mahanga in the District of Cuttack (Opposite Party No.4) for disposing of the Mutation Case No.305 of 2015 on the basis of the Judgment of the Appellate Court i.e. Sub- Collector, Cuttack within a month positively.
4. Registry is directed to communicate this Order to the Tahasildar, Mahanga (Opposite Party No.4) immediately.
5. Accordingly, the writ petition is disposed of finally.
6. Urgent certified copy of this Order be granted to the petitioner on proper application.
( ANANDA CHANDRA BEHERA) Judge
Rati Ranjan
Designation: Senior Stenographer
Location: High Court of Orissa, Cuttack, India. Date: 21-Feb-2025 15:55:16
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