Orissa High Court
Mrs. Padmini Bhanja vs State Of Odisha & Others .... Opp. ... on 25 August, 2021
Author: K.R. Mohapatra
Bench: K.R. Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No. 23390 of 2021
Mrs. Padmini Bhanja .... Petitioner
Mr. Subhranshu Bhusan Mohanty,
Advocate
-versus-
State of Odisha & Others .... Opp. Parties
Mr. Swayambhu Mishra,
Additional Standing Counsel
CORAM:
JUSTICE K.R. MOHAPATRA
ORDER
Order No. 27.08.2021 01. 1. This matter is taken up through hybrid mode.
2. Mr. Mohanty, learned counsel for the Petitioner submits that in view of Section 65 of the Orissa Forest Act, 1972 the District Forest Officer has discretion to release the vehicle (seized) in a proceeding under Section 56 of the said Act.
3. Mr. Mishra, learned Additional Standing Counsel prays for some time to take instruction in the matter.
4. Put up this matter on 21st September, 2021.
5. Instructions, if any, shall be obtained in the meantime.
(K.R.Mohapatra) Judge Prasant Page 1 of 1