Orissa High Court
Pnb Housing Finance Ltd vs Tahasildar on 1 November, 2023
Author: K.R. Mohapatra
Bench: K.R. Mohapatra
Signature Not Verified
Digitally Signed
Signed by: MADHUSMITA SAHOO
Designation: Senior Stenographer
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 01-Nov-2023 17:45:04
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No. 34440 OF 2023
PNB Housing Finance Ltd., New Delhi .... Petitioner
Ms. Ipsita Swain, Advocate
-versus-
Tahasildar, Jatni and others .... Opp. Parties
Mr. Debendra Kumar Mohanty,
Additional Standing Counsel
CORAM:
JUSTICE K.R. MOHAPATRA
ORDER
Order No. 01.11.2023
1. 1. This matter is taken up through hybrid mode.
2. The Petitioner in this writ petition prays for a direction to the Tahasildar, Jatni-Opposite Party No.1 and the Superintendent of Police, Khurda-Opposite Party No.2 to provide adequate protection for access to its property in Plot No.143/1813, Khata No.718/298, Admeasuring 217800 Sq.Ft., Chaka No.39 in Taraboi Mouza under Jatni Tahasil in the district of Khurda.
3. In course of hearing, Ms. Swain, learned counsel for the Petitioner submits that interest of justice will be best served, if the Petitioner works out its remedy available under the Code of Criminal Procedure. She, accordingly, prays for withdrawal of the writ petition.
4. In view of such submission, the writ petition is disposed of as withdrawn.
(K.R. Mohapatra)
ms Judge
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