ANINDITA Vs. MANOJ KUMAR SATAPATHY

JUDGEMENT

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

(2.) In this writ petition, the Petitioners have urged for issuing writ of mandamus directing-

(3.) Registry is directed to make the Stamp Reporting. According to our view, this writ petition cannot be listed before this Bench, as in terms of the roster we do not have the assignment to entertain the writ petition of this category.