Harsh Kumar Primus Lakra vs State Of Odisha & Ors. .... Opposite ... on 6 September, 2024

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Orissa High Court

Harsh Kumar Primus Lakra vs State Of Odisha & Ors. .... Opposite ... on 6 September, 2024

Bench: S.K. Panigrahi

                                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                  W.P.(C) No.21512 of 2024
                                  Harsh Kumar Primus Lakra            ....       Petitioner(s)
                                                              Mr. Bharat Kumar Mishra, Adv.
                                                           -versus-
                                  State of Odisha & Ors.             .... Opposite Parties
                                                                Mr. Dhananjaya Mund, AGA

                                           CORAM:
                                           DR. JUSTICE S.K. PANIGRAHI
                                                             ORDER

Order 06.09.2024 No.

01. 1. This matter is taken up through hybrid arrangement.

2. In filing this Writ Petition, the Petitioner claiming to have possessed the land in question for more than forty years, has challenged the order dated 21.06.2024/Annexure-18 passed by the Collector, Sundargarh in Revenue Revision No.02/2020. Apart from the above challenge, the Petitioner has also sought for a direction from this Court to the Opposite Party Nos.1 to 4 for paying necessary compensation in his favour due to the unlawful direction issued by them for demolishing his house.

3. Learned counsel for the Petitioner submits that despite having no jurisdiction the Collector, Sundargarh has passed the impugned order in the above noted Revenue Revision Case.

Signature Not Verified

Digitally Signed Signed by: AYASKANTA JENA 4. In such view of the matter, let notice be issued to the Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa Date: 06-Sep-2024 16:22:38 Opposite Parties.

Page 1 of 2

5. Learned counsel for the State waives of notice on behalf of all the Opposite Parties. Let five extra copies of the brief be served on him within three working days hence.

6. List this matter on 30th September, 2024.

(Dr. S.K. Panigrahi) Judge Ayaskanta Signature Not Verified Digitally Signed Signed by: AYASKANTA JENA Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa Date: 06-Sep-2024 16:22:38 Page 2 of 2

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