ARPIT MOHANTY Vs. STATE OF ODISHA

JUDGEMENT

(1.) This writ petition under Articles 226 & 227 of the Constitution of India, 1950 has been filed by the petitioner praying for quashing the final order dtd. 14/4/2022 passed in Mutation Case No.22992 of 2019 by the Addl. Tahasildar, Bhubaneswar on the ground that, the said Mutation Case of the petitioner has been dropped on dtd. 14/4/2022 (Annexure-4) without giving any opportunity of being heard to him (petitioner).

(2.) Heard from the learned counsel for the petitioner and the learned Addl. Standing Counsel for the State-Opp. Parties.

(3.) In order to have a clarity, the impugned orders passed in Mutation Case No.22992 of 2019 by the Addl. Tahasildar, Bhubaneswar are depicted hereunder: