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Sushil Kumar Mishra And Others vs State Of Odisha & Others .... Opp. ...
2026 Latest Caselaw 247 Ori

Citation : 2026 Latest Caselaw 247 Ori
Judgement Date : 12 January, 2026

[Cites 0, Cited by 0]

Orissa High Court

Sushil Kumar Mishra And Others vs State Of Odisha & Others .... Opp. ... on 12 January, 2026

Author: Sashikanta Mishra
Bench: Sashikanta Mishra
                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                W.P.(C) No.35771 of 2025

                 Sushil Kumar Mishra and others        ....           Petitioners
                                       Mr. Amit Prasad Bose, Advocate
                                            -versus-

                 State of Odisha & others              ....          Opp. Parties
                                       Mr.S.N. Pattnaik, AGA.

                                   CORAM:
                      HON'BLE MR.JUSTICE SASHIKANTA MISHRA

                                        ORDER
Order No.                             12.01.2026

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

2. Mr. A.P. Bose, learned counsel appearing for the petitioners, on instruction from his client, submits that the judgment dated 19.02.1998 passed by the Joint Commissioner, Settlement and Consolidation, Sambalpur in Consolidation Revision Case No. 911 of 1997 has not yet been implemented inasmuch as no notice has been received by his client from the Consolidation Officer.

3. Learned counsel for the State shall take instruction in the matter and apprise this Court on the next date.

4. List this matter on 2nd February 2026.

(Sashikanta Mishra) Judge

02 Status quo with regard to the disputed property as per the schedule appended to the I.A. shall be maintained till the next date.

(Sashikanta Mishra) Judge PKSahoo

Location: HIGH COURT OF ORISSA

 
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