Jyostnarani Satpathy @ vs State Of Odisha & Others
2025 Latest Caselaw 5387 Ori

Orissa High Court

Jyostnarani Satpathy @ vs State Of Odisha & Others on 26 March, 2025

Author: Sashikanta Mishra

Bench: Sashikanta Mishra

                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                         RSA No. 157 of 2019

            Jyostnarani Satpathy @                       .....                          Appellant
            Mishra
                                                                         Mr. S. Pattanaik, Advocate
                                                         -Versus-
            State of Odisha & Others                     .....                       Respondents



                                           CORAM:
                        THE HON'BLE MR. JUSTICE SASHIKANTA MISHRA
                                                                  ORDER

25.03.2025

Order No. 1. This matter is taken up through hybrid mode.

2. Heard Mr. T.K. Mishra, learned counsel for the appellant.

3. Perused the impugned judgments. Considering the submissions made and the grounds raised, the second appeal is admitted on the following substantial question of law.

"Whether both the Courts below were correct in ignoring the note of unlawful possession in the draft ROR in respect of the suit land and the subsequent evidence adduced showing continuity of possession of the plaintiff over the suit land?

4. Issue notice to the respondents by registered post, returnable within four weeks. Requisites be filed within three working days.

5. LCR has already been called for.

4. List this matter in the week commencing 14th July, 2025.

(Sashikanta Mishra)

A.K. Rana

Designation: Personal Assistant Reason: Authentication

Date: 26-Mar-2025 10:26:27