SIDDHANT NAYAK Vs. STATE OF ORISSA

JUDGEMENT

(1.) This writ petition involves the following prayer :-

(2.) Taking this Court to the initiation of EOW P.S. Case No.2 dtd. 30/1/2018 corresponding to C.T. Case No.3/2018 and a correspondence emanated through such proceeding made by the Odisha Police, Economic Offences Wing, CID, Crime Branch, Odisha dtd. 17/2/2018 at Annexure-3 and further taking through the aforesaid correspondences at running page 49 of the brief, Miss Mahapatra, learned counsel for the Petitioner while claiming that the name of Sidhanta Nayak-the Petitioner herein appears at Sl.No.6, also submitted that through Sl.No.10 of the aforesaid letter, there is already a direction to the Sub-Registrar, Khandagiri not to allow any kind of sale/ purchase, deed or Power of Attorney in respect of the landed properties standing in the name of M.D/Directors/ Individuals and Companies noted therein till clearance is obtained from the Hon'ble Court / investigating agency. It appears, following such instruction there is also similar correspondences to the Sub-Registrar, Jatani in the same manner and there also indication of the name of the Petitioner at Sl.No.6 and the above attachment was made through the last paragraph of the letter dtd. 17/2/2018 at Annexure-4 more particularly at page 51 of the brief.

(3.) Through the writ petition the Petitioner appears to have claimed that he has no involvement either in the proceeding pending or investigation even and thus it is claimed that there is unnecessary harassment to the persons not involved in the criminal proceeding. Through the pleadings it is also claimed that on an attempt for sale of the property of the Petitioner, there has been denial of entertaining the sale deed for registration by the Sub-Registrar accordingly. Through I.A. No.8906 of 2022 it has been brought to the notice of this Court that in the meantime the Petitioner's attempt for registering the instrument involving the sale of his own land, has been declined by the concerned Sub-registrar. Copy of such refusal is also enclosed herewith.