BASANTA KUMAR PRADHAN Vs. STATE OF ODISHA

JUDGEMENT

(1.) W.P.(C) No. 13491 OF 2024 and I.A. No.7264 of 2024 : This matter is taken up through hybrid mode.

(2.) The Petitioner in this writ petition prays for a direction for early disposal of the revision filed under Sec. 6(3) of the Odisha Excise Act, 2008 (for brevity 'the Act') pending before the State Government in the Excise Department.

(3.) Mr. Patra, learned counsel for the Petitioner submits that challenging the order dtd. 6/5/2024 (Annexure-7) passed by the Excise of Commissioner, Odisha in Excise Misc. Case No.4 of 2024, the Petitioner has filed a revision under Sec. 6(3) of the Act, which is pending before the State Government in the Excise Department. Although the revision is pending since 9/5/2024, but no step has yet been taken by the State Government for its disposal in accordance with law. Due to pendency of the revision, the Petitioner is seriously prejudiced.