SRINIVAS PATHISHARMA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This writ petition under Articles 226 and 227 of the Constitution of India, 1950 has been filed by the petitioner praying for directing the Tahasildar, Baliapal (Opp. Party No.3) to receive the application for Demarcation, if filed by the petitioner, because, the Tahasildar, Baliapal (Opp. Party No.3) orally refused to receive the application for Demarcation of the petitioner.

(2.) Heard from the learned counsel for the petitioner and the learned Standing Counsel for the State.

(3.) The law concerning refusal of the Tahasildar to receive an application for Demarcation submitted by a party like the petitioner has already been clarified in the ratio of the following decision: