SUMAN SHIRKE 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 challenging the impugned order dtd. 16/10/2025 passed in Mutation Case No.8434 of 2025 by the Tahasildar, Banapur (O.P. No.2) on the ground of non-providing of opportunity of being heard to the petitioner.

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

(3.) The impugned order dtd. 16/10/2025 passed in Mutation Case No.8434 of 2025 by the Tahasildar, Banpur (O.P. No.2) does not reveal about the providing of any opportunity of hearing to the petitioner for passing of such impugned order.