Nirada Chandra Kanhar vs Revenue Divisional ..... Opposite ...
2025 Latest Caselaw 7787 Ori

Orissa High Court

Nirada Chandra Kanhar vs Revenue Divisional ..... Opposite ... on 2 September, 2025

                              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                           WP(C) No.38424 of 2020
                         Nirada Chandra Kanhar        .....       Petitioner
                                                                         Represented By Adv. -
                                                                         Samir Kumar Mishra, Sr.
                                                                         Advocate
                                                                         assisted by
                                                                         Mr. J. Pradhan, Advocate
                                                          -versus-
                         Revenue Divisional                      .....             Opposite Parties
                         Commissioner, Southern
                         Division, Odisha and others
                                                                          Represented By Adv. - M/s
                                                                          Tusar Kumar Mishra (For
                                                                          Opposite Party No.4)
                                                                          Mr. S.K. Baral, Advocate
                                                                          (For opposite Party No.5)
                                                                          Mr.Tej Kumar, ASC (For
                                                                          Opposite Party Nos.1 to 3)
                                                   CORAM:
                                     MR. JUSTICE ANANDA CHANDRA BEHERA

                                                         ORDER

02.09.2025 Order No.

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

2. Hearing is concluded.

3. Judgment is reserved.

( ANANDA CHANDRA BEHERA) Judge Binayak

Location: High Court of Orissa, Cuttack