Ganesh Chadnra Parida vs Land Reforms Commissioner-Cum
2026 Latest Caselaw 672 Ori

Orissa High Court

Ganesh Chadnra Parida vs Land Reforms Commissioner-Cum on 27 January, 2026

Author: K.R. Mohapatra

Bench: K.R. Mohapatra

                           IN THE HIGH COURT OF ORISSA AT CUTTACK
                                          W.A. No.2928 OF 2023
                 Ganesh Chadnra Parida                            ....        Appellant
                                                    Mr. Biplab Kumar Dash, Advocate
                                                  -versus-
                 Land Reforms Commissioner-cum-            .... Respondents
                 Commissioner, Consolidation and
                 Settlement, Odisha and Others
                                                    Mr. Manmaya Kumar Dash,
                 Seniuor
                                 Additional Standing Counsel for O.P. Nos.1 to 4
                             CORAM:
                             JUSTICE K.R. MOHAPATRA
                             JUSTICE SANJAY KUMAR MISHRA
                                                 ORDER

Order No.                                      27.01.2026
                                          I.A. No.5950 of 2024
   06.      1.             This matter is taken up through hybrid mode.

2. This is an application for condonation of delay of 108 days in filing the Writ Appeal.

3. Mr. Dash, learned counsel for the Appellant submits that the order impugned in this Writ Appeal was passed on 1st November, 2023 and the Writ Appeal was filed on 30th November, 2023 along with the uploaded copy of the judgment dated 1st November, 2023 passed in W.P.(C) No.27354 of 2023. Since the certified copy of the judgment was not filed along with the Writ Appeal, delay has been shown by the Stamp Reporter. He, therefore, prays for condonation of delay in filing the Writ Appeal.

4. Mr. M.K.Dash, learned Additional Standing Counsel submits that in view of the fact that the copy of the impugned order uploaded in the website of the High Court of Orissa has been filed along with the Writ Appeal, he has no objection to the prayer for condonation of delay.

5. Accordingly, the delay of 108 days in filing the Writ Appeal is condoned.

6. The I.A. is accordingly disposed of.

(K.R. Mohapatra) Judge

(S.K. Mishra) Judge

07. 1. Put up this matter on 10th March, 2026 on which date an endeavour shall be made for final disposal of the Writ Appeal.

(K.R. Mohapatra) Judge

(S.K. Mishra) Judge

Himansu

Signed by: HIMANSU SEKHAR DASH