NARENDRA SAMAL Vs. STATE OF ORISSA

JUDGEMENT

(1.) Mr. Chhatoi, learned advocate appears on behalf of petitioner and had on 19/5/2022 moved the writ petition upon earlier having obtained addition of opposite party no.5. He submitted, added opposite party no.5 had obtained licence in Form-C for operating established Saw Mill/Saw Pit. His client entered into partnership with said opposite party. His client approached the authority for change of name from proprietorship of added opposite party no.5 to partnership and wanted issuance of notice/correspondence be addressed to his client as managing partner. He relies on memo dtd. 28/10/2011, contents of which are reproduced below.

(2.) Mr. Mohapatra, learned advocate appears on behalf of added opposite party no.5, in whose name the licence stands. He had submitted that his client has no objection if there is change of name effected by the authority.

(3.) Mr. Sharma, learned advocate, Additional Government Advocate appears on behalf of State and draws attention to memo dtd. 1/7/2013, from which first two paragraphs extracted and reproduced below.