Bibekananda Dash vs State Of Odisha & Others .... Opp. ...
2026 Latest Caselaw 2007 Ori

Orissa High Court

Bibekananda Dash vs State Of Odisha & Others .... Opp. ... on 6 March, 2026

Author: Chittaranjan Dash

Bench: Chittaranjan Dash

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   W.P(C) No. 3221 of 2023
                 Bibekananda Dash                    ....          Petitioner
                                                  Mr. N.K. Sahoo, Advocate
                                            -versus-
                 State of Odisha & Others              ....          Opp. Parties
                                                    Mr. S.B. Mohanty, AGA
                         CORAM:
       THE HON'BLE MR. JUSTICE CHITTARANJAN DASH
                                            ORDER

Order No.                                  06.03.2026

 01.        1.      By means of this application, the Petitioner seek the
            following relief:-

"In view of the above facts and circumstances the petitioner most fervently prays that your lordships may graciously be pleased. I to issue notice to the opp. Parties calling upon them to show cause as to why the writ petition will not be allowed and failing which and filing insufficient show cause issue writ of mandamus to the opp. Parties more particularly to Opp. Party No-3 not to register the sale deed in regards to the property mortgaged with the Bank and further be pleased to issue a Writ of Mandamus, directing the Opp. Party No. 2 and 3 to consider petitioner's representation dtd. 26.09.2022, under Annexure -2, under Section 83 of Registration Act, 1908, and to pass appropriate orders within the stipulated time."

2. Having regard to the fact that the representation is of dated 26.09.2022, if the same has not yet been considered, the concerned authority shall consider the same within a period of one month from the date of receipt of this order, and the result thereof shall be communicated to the petitioner within one week thereafter.

3. A free copy of this order be supplied to the learned AGA for onward communication to the concerned authority.

4. Accordingly, the Writ Petition stands disposed of.

(Chittaranjan Dash) Judge

Sarbani

Designation: Junior Stenographer

Location: HIGH COURT OF ORISSA, CUTTACK Date: 07-Mar-2026 10:03:09