Orissa High Court
Ranjit Mandal vs State Of Odisha And Others .... Opp. ... on 14 December, 2021
Author: K.R. Mohapatra
Bench: K.R. Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) NO.32737 OF 2021
Ranjit Mandal .... Petitioner
Mr. Biswaranjan Sahoo,
Advocate
-versus-
State of Odisha and others .... Opp. Parties
Mr. Swayambhu Mishra,
Additional Standing Counsel
CORAM:
JUSTICE K.R. MOHAPATRA
ORDER
Order No. 14.12.2021
3. 1. This matter is taken up through hybrid mode.
2. Mr. Sahoo, learned counsel for the Petitioner prays for an adjournment in the matter.
3. Mr.Mishra, learned Additional Standing Counsel vehemently objects to the same and submits that due to pendency of the writ petition, the authorities are not in a position to take action in accordance with law although an order of eviction has already been passed.
4. Put up this matter on 18th January, 2022, as prayed for by learned counsel for the Petitioner.
5. It is made clear that pendency of the writ petition shall not be a bar for the Opposite Parties to take action in accordance with law.
(K.R. Mohapatra) Judge bks Page 1 of 1