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Orissa High Court
Mohammad Dilejit Pir@ vs The Block Development on 30 March, 2026
IN THE HIGH COURT OF ORISSA AT CUTTACK
RSA No.460 of 2010
Mohammad Dilejit Pir@ ..... Appellants
Mahammad Ahil Pir Marfat
Taheruddin Sahaji and others
Represented by Adv. -
M/s.Prafulla Ku.Rath,
Sr. Advoate
-versus-
The Block Development ..... Respondents
officer, Khaira Block and
others
Represented by Adv. - m/s.
Sushanta Kumar
Pradhan,R.Mallick,B.Sahoo,
CORAM:
MR. JUSTICE ANANDA CHANDRA BEHERA
ORDER
30.03.2026
I.A. Nos.91,92 and 93 of 2022
(Arising out of RSA No.460 of 2010)
Order No.
06. 1. This matter is taken up through hybrid mode.
2. These three I.As. were filed by the appellants
praying for substitution of the legal heirs of the
deceased appellant no.6.
3. The legal heirs of the deceased appellant no.6
have already made their appearance.
4. Therefore, I.A. Nos.91, 92 and 93 of 2022 are
allowed.
5. The legal heirs of the appellant no.6 be substituted
in his place.
6. Accordingly, the I.As. are disposed of finally.
( ANANDA CHANDRA BEHERA)
Judge
I.A. Nos.95, 96 and 97 of 2022
07. 1. These three I.As. were filed by the appellants
praying for substitution of the legal heirs of the
deceased appellant no.9.
2. The legal heirs of the deceased appellant no.9
have already made their appearance.
3. Therefore, I.A. Nos.95, 96 and 97 of 2022 are
allowed.
4. The legal heirs of the appellant no.9 be substituted
in his place.
5. Accordingly, the I.As. are disposed of finally.
( ANANDA CHANDRA BEHERA)
Judge
I.A. Nos.102, 103 and 104 of 2022
08. 1. These three I.As. were filed by the appellants
praying for substitution of the legal heirs of the
deceased appellant no.15.
2. The legal heirs of the deceased appellant no.15
have already made their appearance.
3. Therefore, I.A. Nos.102, 103 and 104 of 2022 are
allowed.
4. The legal heirs of the appellant no.15 be substituted
in his place.
5. Accordingly, the I.As. are disposed of finally.
( ANANDA CHANDRA BEHERA)
Judge
I.A. Nos.108, 109 and 110 of 2022
09. 1. These three I.As. were filed by the appellants
praying for substitution of the legal heirs of the
deceased appellant no.5.
2. The legal heirs of the deceased appellant no.5
have already made their appearance.
3. Therefore, I.A. Nos.108, 109 and 110 of 2022 are
allowed.
4. The legal heirs of the appellant no.5 be substituted
in his place.
5. Accordingly, the I.As. are disposed of finally.
( ANANDA CHANDRA BEHERA)
Judge
I.A. Nos.125, 126 and 127 of 2022
10. 1. These three I.As. were filed by the appellants
praying for substitution of the legal heirs of the
deceased appellant no.1.
2. The legal heirs of the deceased appellant no.1
have already made their appearance.
3. Therefore, I.A. Nos.125, 126 and 127 of 2022 are
allowed.
4. The legal heirs of the appellant no.1 be substituted
in his place.
5. Accordingly, the I.As. are disposed of finally.
( ANANDA CHANDRA BEHERA)
Judge
11. 1. This I.A. be listed three weeks after for objection
and hearing.
( ANANDA CHANDRA BEHERA)
Judge
12. 1. This I.A. be listed three weeks after for objection
and hearing.
( ANANDA CHANDRA BEHERA)
Judge
13. 1. The appellants are directed to file consolidated
cause title of the appeal memo incorporating the names
of the LRs of the deceased appellant nos.6, 1, 9, 15 and
5 after serving copy thereof on learned counsel for the
respondents.
2. Registry is directed to incorporate the names of
the legal heirs of the deceased appellant nos.6, 1, 9, 15
and 5 in the cause title of the appeal memo.
3. Interim order which was continuing till today, the
same shall continue till the next date.
( ANANDA CHANDRA BEHERA)
Judge
Jagabandhu
Designation: Personal Assistant
Reason: Authentication
Location: OHC, CUTTACK
Date: 30-Mar-2026 15:13:00
