CHAKRADHARA SAHOO Vs. RAMESH CHANDRA NAYAK

JUDGEMENT

(1.) On consent of all the parties this matter is taken up for final disposal.

(2.) For the undisputed background involved herein this Court finds, in the earlier round of litigation in disposal of W.P.(C) No.13419 of 2017 this High Court in paragraph No.7 therein on the ground of violation of principle of natural justice interfered in the impugned order therein and remitted the matter back to the Sub-Collector, Jagatsinghpur-O.P.7 to adjudicate the matter afresh giving opportunity of hearing to the parties concerned. To avoid any further delay this Court through paragraph no.8 therein also directed the parties to appear before the Sub-Collector on 11/4/2022 to have opportunity of hearing and appeal was also directed to be disposed of within a period of four months. Undisputedly the present Petitioner was Opposite Party and the Writ Petition therein was disposed of on contest of the Petitioner.

(3.) Mr. Mohanty, learned counsel for the Petitioner taking this Court to the nature of disposal of the remand proceeding vide Mutation Appeal No.33of 2014, learned counsel for the Petitioner reading through the same, contested the impugned order on the ground of violation of natural justice and accordingly prayed for setting aside of such order and also a direction thereby to the appellate authority for fresh disposal of the appeal.