EPARI MADHAV RAO Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard Mr. S.K. Mishra, learned counsel for the petitioner and Mr. S. Nayak, learned Addl. Standing Counsel appearing for the State-Opposite Parties.

(3.) The petitioner has filed this writ petition assailing the order dtd. 26/7/2013 passed by the Asst. Settlement Officer under Annexure-10, by which it has been stated that even though sufficient opportunity was given to the petitioner to submit documents in support of his claim, but the documents were insufficient and hence the claim of the petitioner was rejected.