SASHIKANTA PANIGRAHI Vs. STATE OF ODISHA

JUDGEMENT

(1.) This writ petition has been filed by the petitioner under Articles 226 & 227 of the Constitution of India, 1950 praying for quashing the impugned order, i.e., rejection to his Mutation Case No.15424 of 2025 by the Addl. Tahasildar, Bhubaneswar (Opposite Party No.3) on dtd. 12/8/2025(Annexure-3 series).

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

(3.) The petitioner is the purchaser of a portion of Plot No.37/1026 under Khata No.111 in Mouza Giringaput under Bhubaneswar Tahasil in the district of Khordha.