PRATAP CHANDRA JENA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Petitioner in this writ petition seeks to assail the order dtd. 19/12/2017 (Annexure-1) passed by the Sub-Collector, Khordha in Mutation Appeal No.30 of 2017.

(3.) It is submitted by Mr. Sarangi, learned counsel that the Petitioner was not provided with an opportunity of hearing although he was impleaded as Respondent No.1 in the appeal. Hence, he prays for setting aside of the said order and remit the matter back to Sub-Collector, Khordha for fresh adjudication of Mutation Appeal No.30 of 2017 giving opportunity of hearing to the parties concerned.