Orissa High Court
Abhiram Nayak And Others vs The Joint Commissioner on 3 December, 2021
Author: K.R. Mohapatra
Bench: K.R. Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No. 32957 of 2021
Abhiram Nayak and others .... Petitioners
Mr. Sudhir Kumar Mallick, Advocate
-versus-
The Joint Commissioner, .... Opp. Parties
Consolidation and Settlement, Odisha,
Cuttack and others
Mr. Dillip Kumar Mishra,
Additional Government Advocate
(For Opposite Party No.1)
CORAM:
JUSTICE K.R. MOHAPATRA
ORDER
Order No. 03.12.2021 1. 1. This matter is taken up through hybrid mode.
2. This writ petition has been filed for a direction for early disposal of RP Case No.504 of 2018 pending before the Joint Commissioner, Land Record and Settlement, Odisha, Cuttack.
3. Mr. Mallick, learned counsel for the Petitioners submits that the matter has not yet been considered and notice has not been issued to the opposite parties therein. He, therefore, submits that a direction may be issued to the Joint Commissioner, Consolidation and Settlement, Odisha, Cuttack to take up the matter for issuance of notice to the opposite parties.
4. In that view of the matter, this writ petition is disposed of with a direction that in the event the Petitioners file a memorandum for consideration of the aforesaid RP Case No. 504 of 2018 for issuance of notice to the opposite parties Page 1 of 2 // 2 // along with certified copy of this order before the Joint Commissioner, Consolidation and Settlement, Odisha, he shall do well to accept the same and fix a date, preferably within a period of four weeks from the date of filing such memorandum for consideration of the matter for issuance of notice to the opposite parties therein, if the matter is otherwise ready.
5. A copy of this order shall be served on Mr. Mishra, learned AGA for information and communication.
Issue urgent certified copy of the order on proper application.
(K.R. Mohapatra) Judge s.s.satapathy Page 2 of 2