Citation : 2025 Latest Caselaw 2550 Ori
Judgement Date : 13 January, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
L.A.A No.40 of 2024
Saraswati Dash .... Appellant
Mr. K.K. Jena,
Advocate
-versus-
The Collector, .... Respondents
Jagatsinghpur & others
Mrs. U. Padhi, ASC
(For Respondent No.1)
CORAM: JUSTICE SANJAY KUMAR MISHRA
ORDER
Order No. 13.01.2025
01. This matter is taken up through hybrid mode.
2. Heard learned Counsel for the Appellant.
3. Admit.
4. Since learned Counsel for the State accepts notice on behalf of Respondent No.1 and admits to have received copy of the Memorandum of Appeal, no notice need be issued to the Respondent No.1.
5. Learned Counsel for Appellant submits, Respondent Nos.3 to 9 are proforma Respondents. A common judgment was passed by the referral Court in favour of the Appellant so also the said proforma Respondents in L.A.R. Case No.200 of 2003. Though the present Appellant, being one of the Petitioners in the said L.A.R. Case No.200 of 2003, preferred this Appeal for further enhancement, the proforma Respondents choose not to challenge the said judgment. Hence, no notice need be issued to the proforma Respondents.
6. In view of such submission made by the learned Counsel for the Appellant, at present, notice be issued to the Respondent No.2 only by Registered/Speed Post with A.D. fixing a short returnable date. Requisites be filed by 15.01.2025.
7. The matter be listed in the week commencing from 3 rd March, 2025.
8. Office is directed to call for scanned copy of the L.C.R. before the next date of listing.
(S. K. Mishra) Judge Prasant
Signed by: PRASANT KUMAR PRADHAN Designation: Secretary Reason: Authentication Location: High Court of Orissa, Cuttack. Date: 15-Jan-2025 15:21:17
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