ORISSA STATE FINANCIAL Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD . On consent of both the parties, this Writ Petition is disposed of at the stage of admission.

(2.) THIS Writ Petition has been filed by the Orissa State Financial Corporation (in short 'the O.S.F.C) represented by its managing Director, seeking a direction to the opposite party members to release the sale proceeds of the confiscated vehicle bearing Registration No. OSP 3795 in discharge of the loan liability of the registered owner of the said vehicle (Truck).

(3.) LEARNED Counsel for the petitioner reiterates the aforesaid contention and states that in view of the ratio in the case of Orissa State Financial Corporation v. Range Officer, Sukinda and others, AIR 2002, Orissa 130 the aforesaid conduct of the Opp. Party No. 2 indicated in his reply Annexure 3 is contrary to the position of law. He, thus, prays to issue a direction for release of the sale proceeds in favour of the petitioner.