Kamala Mali vs State Of Odisha And Others ..... ...
2025 Latest Caselaw 5948 Ori

Orissa High Court

Kamala Mali vs State Of Odisha And Others ..... ... on 17 June, 2025

    IN THE HIGH COURT OF ORISSA AT CUTTACK
               WP(C) No.13419 of 2025
Kamala Mali                 .....       Petitioner
                                                  Represented By Adv. -
                                                  Manoranjan Padhy

                               -versus-
State Of Odisha and others            .....            Opposite Parties
                                                  Represented By Adv. -

                                                  S. Nayak, ASC

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

                              ORDER

17.06.2025 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 the learned counsels of both the sides, it is felt proper to dispose of the Writ Petition finally at this stage giving liberty to the Petitioner to file mutation case on the basis of the judgment and decree passed in Civil Suit vide C.S. No.45 of 2020 by the Senior Civil Judge, Koraput for joint recording of the case land in the names of the recorded persons along with others indicated in the judgment and decree of the Civil Court and to dispose of the said mutation case as expeditiously as possible as per law according to the guidelines issued by the Government of Odisha vide Letter No.10186 dated 24.03.2021.

4. Accordingly, the Writ Petition is disposed of finally.

5. 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

Date: 17-Jun-2025 16:03:18