Orissa High Court
Shiv Kumar Agarwal vs State Of Odisha And Others .... Opp. ... on 26 April, 2022
Author: K.R. Mohapatra
Bench: K.R. Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No. 8684 of 2022
Shiv Kumar Agarwal .... Petitioner
Mr. R.C.Sahoo, Advocate
-versus-
State of Odisha and others .... Opp. Parties
Mr. Sarojananda Mishra,
Additional Government Advocate
(For Opposite Party Nos. 1 and 2)
CORAM:
JUSTICE K.R. MOHAPATRA
ORDER
Order No. 26.04.2022 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.660 of 2019 pending before Additional/Joint Commissioner, Consolidation and Settlement, Odisha, Cuttack.
3. Mr. Sahoo, learned counsel for the Petitioner 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 Additional/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 Petitioner files a memorandum within a period of two weeks hence along with certified copy of this order before Additional/Joint Page 1 of 2 // 2 // Commissioner, Consolidation and Settlement, Odisha, Cuttack for consideration of the aforesaid RP Case No.660 of 2019 for issuance of notice to the opposite parties, he shall do well to accept the same and make an endeavour for consideration of issuance of notice to Opposite Parties within a period of eight weeks from the date of filing such memorandum, if the matter is otherwise ready and there is no legal impediment.
Issue urgent certified copy of the order on proper application.
(K.R. Mohapatra) Judge s.s.satapathy Page 2 of 2