Orissa High Court
Jual Oram vs State Of Odisha & Anr. .... Opposite ... on 4 May, 2023
Author: Biswanath Rath
Bench: Biswanath Rath
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.13499 of 2023
Jual Oram .... Petitioner(s)
Mr. M.K. Pradhan, Adv.
-versus-
State of Odisha & Anr. .... Opposite Party(s)
Mr. S. Ghose, AGA
CORAM:
JUSTICE BISWANATH RATH
ORDER
04.05.2023 Order No.
01. 1. Issue notice on the question of admission.
2. Since Opposite Party No.1 will be represented by the learned State Counsel, let an extra copy of the brief be served on the learned State Counsel by Monday (8th March, 2023).
3. Notice be issued to Opposite Party No.2 by way of Speed Post / Registered Post with A.D. fixing a short returnable date. Requisites for issuance of notice shall also be filed within the time stipulated hereinabove.
4. Pendency of the Writ Petition shall not stand on the way of the competent authority in giving a lawful disposal to the application of the application vide Annexure-7 and communicating the outcome therein to the Petitioner at least within a period of two months from the date of communication of a copy of this order.
(Biswanath Rath) Judge Page 1 of 2 // 2 // I.A. No.6228 Of 2023
02. 1. Considering the submission of learned counsel for Petitioner, though this Court declines to grant any interim order at this stage, however, directs, any construction over the disputed property in question shall remain subject to the result of the Writ Petition.
2. I.A. stands disposed of accordingly.
(Biswanath Rath) Judge Ayaskanta Jena AYASK Digitally signed by AYASKANTA JENA ANTA Date:
2023.05.05 JENA 13:14:44 +05'30' Page 2 of 2