Citation : 2025 Latest Caselaw 8305 Ori
Judgement Date : 16 September, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No.20901 of 2025
Savitri Mohanty ..... Petitioner
Represented By Adv. -
Subash Chandra
Puspalaka
-versus-
1) The State Of Odisha ..... Opposite Parties
2) The Addl. Commisnr.,addl. Revision Represented By Adv. -
Court No-1,bbsr
3) The Addl. Sub Collector,khurda Ms. J. Sahoo, ASC
4) The Asst. Settlement Officer,bbsr
5) The Tahasildar,bbsr
CORAM:
MR. JUSTICE ANANDA CHANDRA BEHERA
ORDER
16.09.2025 Order No.
2. 1. This matter is taken up through hybrid mode.
2. the petitioner is directed to implead all the parties those were the parties before the Commissioner, because it is the settled propositions of law that, when any party approach the higher forum challenging the Order or Judgment passed by any Court, it is his duty to implead all the parties those were the parties before the lower Court.
3. List this matter on 07.11.2025.
( ANANDA CHANDRA BEHERA)
Digitally Signed Judge
Location: High Court of Orissa, RatiCuttack, Ranjan India.
Date: 16-Sep-2025 16:13:05
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