Raghunandan Singh vs Laxmi Tiria
2026 Latest Caselaw 3078 Ori

Citation : 2026 Latest Caselaw 3078 Ori
Judgement Date : 31 March, 2026

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Orissa High Court

Raghunandan Singh vs Laxmi Tiria on 31 March, 2026

    IN THE HIGH COURT OF ORISSA AT CUTTACK
                 CONTC No.1204 of 2026
Raghunandan Singh          .....        Petitioner
                                             Represented by Adv. - B.k.
                                             Mohanty, M/s
                                             A.a.mishra,s.s.mishra M/s
                                             S.s.rao, M/s Sunkuru
                                             Sudhakar Rao , S.e.haque

                             -versus-
Laxmi Tiria, Addl. Tahasildar,       .....            Opposite Parties
Bhubaneswar
                                                Represented by Adv. -
                                                Mr.G.Mohanty, SC



                      CORAM:
        MR. JUSTICE ANANDA CHANDRA BEHERA

                              ORDER

31.03.2026 Order No.

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

2. The learned Standing Counsel for the State submitted a compliance report after serving copy thereof on the learned Sr.Counsel for the Petitioner.

3. But, the learned Sr.Counsel for the Petitioner submitted that, the disposal of the Mutation Case No.6786 of 2025 by the Additional Tahasildar, Bhubaneswar is not inconformity with the directions made by this Court in W.P.(C) No.8764 of 2023.

For which, he will explain in detail, what order was passed and what has been complied, on perusal of

the judgment passed in W.P.(C) No.8764 of 2023 with the compliance report.

4. List this matter on 08.04.2026.

( ANANDA CHANDRA BEHERA) Judge Binayak

Location: High Court of Orissa, Cuttack