PRANITA DAS 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 petitioners praying for quashing of the impugned dtd. 23/10/2024(Annexure-8 series) passed in Mutation Case No.3928 of 2014 by the Additional Tahasildar, Jatani(Opposite Party No.2), because, the Additional Tahasildar, Jatani(Opposite Party No.2) has rejected the said mutation case on the ground that, the petitioners did not appear before him and did not submit the original certified copy of the order.

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

(3.) During the course of hearing, learned counsel for the petitioners submitted that, all the required documents are available before the Additional Tahasildar, Jatani(Opposite Party No.2) and the Additional Tahasildar, Jatani(Opposite Party No.2) has not issued any notice to the petitioners calling them for production of required documents as well as giving them (petitioners) opportunity of being heard.