Orissa High Court
Ashis Ranjan Mohanty vs State Of Orissa And Others .... Opposite ... on 5 May, 2022
Author: R. K. Pattanaik
Bench: R. K. Pattanaik
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.31622 of 2021
Ashis Ranjan Mohanty .... Petitioner
Mr. A. R. Mohanty (in person)
-versus-
State of Orissa and others .... Opposite Parties
Mr. S. N. Das, Additional Standing Counsel and
Mr. Biswajit Mohanty, Member Secretary,
Odisha State Legal Services Authority (OSLSA)
CORAM:
THE CHIEF JUSTICE
JUSTICE R. K. PATTANAIK
ORDER
05.05.2022 Order No.
06. 1. The Member Secretary, Odisha State Legal Services Authority (OSLSA) has presented the statistics regarding release of vehicles pursuant to the direction of this Court in the present case. Till date, 217 vehicles have been released and 459 seized vehicles have been disposed of. Only one unclaimed vehicle has been able to be disposed of. The total pendency of applications for release of vehicles as on 30th April, 2022 is 1841.
2. The modified Standard Operating Procedure (SOP) has already been circulated to all the District Judges. It is expected that the number of vehicles released and unclaimed vehicles disposed of will improve considerably by the next date of hearing.
Page 1 of 23. Likewise, the Police Department will also place before the Court by the next date the statistics regarding the number of vehicles, which according to them remain to be disposed of.
4. List for further monitoring on 18th July, 2022.
(Dr. S. Muralidhar) Chief Justice (R. K. Pattanaik) Judge M. Panda Page 2 of 2