SMRUTI RANJAN SAHOO Vs. STATE OF ODISHA

JUDGEMENT

(1.) Mr. Samantaray, learned advocate appears on behalf of petitioner and submits, he is grandson of deceased Narayan Sahoo. Persons, who are not heirs of the deceased, have obtained legal heir certificate. They are private opposite party nos. 5 to 17. Proforma opposite party nos.18 to 27, along with his client, are the heirs.

(2.) He relies on rule 8 in Odisha Miscellaneous Certificate Rules, 2019 to submit, application dtd. 9/9/2022 was duly made to the Tahsildar but, the application has not been registered and numbered.

(3.) Mr. Sharma, learned advocate, Additional Government Advocate appears on behalf of State and submits, in event the application has not been numbered, it will be and thereupon dealt with.