MANORANJAN MOHANTY Vs. STATE OF ODISHA

JUDGEMENT

(1.) Mr. Mishra, learned advocate appears on behalf of petitioner and draws attention to our earlier order dtd. 16/2/2023. He submits, on recording his submissions the hearing was adjourned for the Commissioner to be heard on adjourned date.

(2.) Mr. Sharma, learned advocate, Additional Government Advocate appears on behalf of State.

(3.) Mr. Nath, learned advocate appears and submits, Inspector of Endowment, Cuttack has been made opposite party no.4. The proper authority is the Assistant Additional Endowment Commissioner, Cuttack. Said office will look into the grievances of petitioner within four weeks from date.