M/S Maruti Estate (India) vs ) State Of Odisha ..... Opposite Parties
2025 Latest Caselaw 1502 Ori

Orissa High Court

M/S Maruti Estate (India) vs ) State Of Odisha ..... Opposite Parties on 21 July, 2025

      IN THE HIGH COURT OF ORISSA AT CUTTACK
                    WP(C) No.18352 of 2025
M/s Maruti Estate (india)        .....     Petitioner
Private Limited, Bbsr
                                                      Represented By Adv. -
                                                      D. Mohapatra,
                                                      Sr.Advocate.

                                                      M.R. Pradhan

                                   -versus-
1) State Of Odisha                            .....        Opposite Parties
2) Tahasildar, Gop                                    Represented By Adv. -

                                                      J. Sahoo, ASC

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

                                  ORDER

21.07.2025 Order No.

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

2. Heard from the learned counsel for the petitioner and learned Addl. Standing Counsel for the State.

3. Upon hearing from learned counsels of both the sides, it is felt proper to dispose of the writ petition finally at this stage directing the Tahasildar, Gop (opposite party No.2) to dispose of the Mutation Case No.1342 of 2024 pending before him within a period of two months from the date of communication of this order.

4. Petitioner is at liberty to submit the certified copy of this order along with judgment of this Court in

W.P.(C) No.12026 of 2010 before the Tahasildar, Gop (opposite party No.2) in reference to Mutation Case No.1342 of 2024 for hearing and disposal of the same.

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

6. Registry is directed to communicate this order to the Tahasildar, Gop (opposite party No.2) immediately.

7. Urgent certified copy of this order be granted to the petitioner on proper application.

(ANANDA CHANDRA BEHERA) Judge Utkalika

Signature Not Verified Digitally Signed Signed by: UTKALIKA NAYAK Reason: Authentication Location: High Court of Orissa, Cuttack Page 2 of 2. Date: 22-Jul-2025 16:56:49