REGENT COMPUTRONICS PVT. LTD.

Prasanta Biswanath Appellant

V/S

STATE OF ODISHA Respondents

Referred Judgements :-

AMRUTLAL MAJHI AND OTHERS VRS. JAPI SAHUANI AND OTHERS [REFERRED TO]
MST. RADHA HOTA VRS. DUTIKA SATPATHY AND ANOTHER [REFERRED TO]
APARNA SAHU AND OTHERS VRS. RAGHUNATH BISWAL AND OTHERS [REFERRED TO]
RITESH KUMAR PATEL @ RITESH PATEL VRS. KISHORE CHANDRA PATEL AND OTHERS [REFERRED TO]
RITESH KUMAR PATEL @ RITESH PATEL VRS. KOSHORE CHANDRA PATEL AND OTHERS [REFERRED TO]
JITENDRA SINGH VRS. STATE OF MADHYA PRADESH AND OTHERS [REFERRED TO]
NOOR AHMAD @ CHAND VRS. BOARD OF REVENUE AND OTHERS [REFERRED TO]
PRADEEP KUMAR SINGH AND ANOTHER VRS. STATE OF UTTAR PRADESH THROUGH SECY. REVENUE LKO. AND OTHERS [REFERRED TO]
AMRITA PANDEY VRS. STATE OF ORISSA AND ANOTHER [REFERRED TO]
BALARAM TRIPATHY VS. LOKANATH TRIPATHY [REFERRED TO]
SAILABALA SATPATHY VS. PARBATI SATPATHY [REFERRED TO]
Kunjabihari Sahu VS. State of Orissa [REFERRED TO]
ASHOK KUMAR PATI VS. STATE OF ODISHA [REFERRED TO]

JUDGEMENT

(1.) This writ petition under Articles 226 and 227 of the Constitution of India, 1950 has been filed by the petitioner praying for setting aside an order dtd. 25/10/2024 (Annexure-3) passed in Mutation Case No.411 of 2024 by the Tahasildar, Bisamkatak (Opposite Party No.2).

(2.) The factual backgrounds of this writ petition, which prompted the petitioner for filing of the same is that, one Ghasiani Biswanath, recorded owner of the properties in Mouza-Buxisirapur under Khata No.31/70 Bisamkatak Tahasil of Rayagada district bequeathed the properties of said Khata No.31/70 in favour of her son, i.e., petitioner executing and registering a will vide Will No.174 dtd. 28/2/2008.

(3.) I have already heard from the learned counsel for the petitioner and learned Additional Government Advocate for the State(Opposite Parties).

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PRASANTA BISWANATH Vs. STATE OF ODISHA

Referred Judgements :-

JUDGEMENT

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