Orissa High Court
Damodar Mallik vs State Of Odisha And Others .... Opp. ... on 5 July, 2023
Author: K.R. Mohapatra
Bench: K.R. Mohapatra
Signature Not Verified
Digitally Signed
Signed by: MADHUSMITA SAHOO
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 06-Jul-2023 10:21:10
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No. 16863 OF 2023
Damodar Mallik .... Petitioner
Mr. A.C. Lenka, Advocate
-versus-
State of Odisha and others .... Opp. Parties
Mr. Swayambhu Mishra,
Additional Standing Counsel
(For Opp. Party Nos.1 to 3)
CORAM:
JUSTICE K.R. MOHAPATRA
ORDER
Order No. 05.07.2023
2. 1. This matter is taken up through hybrid mode.
2. This writ petition has been filed with the following prayer:
"On the aforesaid facts and circumstances, the petitioner humbly prays that this Hon'ble Court may graciously be pleased to-
(i) direct/order to the Opp. Party No.3 not to register the Sale Deed duly presented before him by the O.P.No.3 in respect of Chaka Khata No. 285/511, Chaka No.71 bearing Plot No.218 area of A.0.0800 and Plot No.219 area of A.1.2800, total area of A.1.3600 situated in Mouza- Khandual under Dhanupali P.S. in the district of Sambalpur; and/or
(ii) direct/order to the Opp. Party No.3 to take a decision on the objection petition filed before him by the petitioner.
(iii) pass such other orders/direction as the Hon'ble Court may deem fit and proper in the interest of justice, And for this act of kindness, the petitioner as in duty bound shall ever pray."
3. Mr. Lenka, learned counsel for the Petitioner by filing a memo prays for withdrawal of the writ petition. Memo is taken on record.
Page 1 of 2 Signature Not Verified // 2 // Digitally Signed Signed by: MADHUSMITA SAHOO Reason: AuthenticationLocation: High Court of Orissa, Cuttack Date: 06-Jul-2023 10:21:10
4. In view of the memo filed, this writ petition is dismissed as withdrawn.
(K.R. Mohapatra) Judge ms Page 2 of 2