Swarnalata Mishra vs ) State Of Odisha ..... Opposite Parties
2025 Latest Caselaw 6397 Ori

Orissa High Court

Swarnalata Mishra vs ) State Of Odisha ..... Opposite Parties on 30 June, 2025

     IN THE HIGH COURT OF ORISSA AT CUTTACK
                  WP(C) No.17016 of 2025
Swarnalata Mishra               .....    Petitioner
                                                      Represented By Adv. -
                                                      Bhaskar Chandra Panda

                                   -versus-
1) State Of Odisha                            .....       Opposite Parties
2) Collector, Khordha                                 Represented By Adv. -
3) A.D.M, Bhubaneswar
4) Tahasildar, Bhubaneswar                            Mr. S. Nayak, ASC
5) Addl. Tahasildar, Bhubaneswar

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

                                ORDER

30.06.2025 Order No.

1. 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 this writ petition finally after

setting aside the order dated 04.03.2025 passed in Mutation Case

No.19775 of 2024 by the Addl. Tahasildar, Bhubaneswar (Opp.

Party No.5) and remitted back the matter vide Mutation Case

No.19775 of 2024 to the Addl. Tahasildar, Bhubaneswar (Opp. Party

No.5) to decide the same afresh as per law after giving opportunity

of being heard to the petitioner and others, if any and referring the

final Judgment passed in Lease Revision Case No.415/1998

(Annexure-4) by the Addl. District Magistrate, Bhubaneswar as

expeditiously as possible within a period of 2 months from the date

of communication of this Order.

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

5. Registry is directed to communicate this Order to the

Addl. Tahasildar, Bhubaneswar (Opp. Party No.5) immediately.

6. Urgent certified copy of this Order be granted to the

petitioner on proper application.

( ANANDA CHANDRA BEHERA) Judge

Rati Ranjan

Location: High Court of Orissa, Cuttack, India.