GHANSHYAM DAS KHANDELWA Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Upon hearing from the learned counsels of both the sides and considering the materials available in the record along with the impugned order, it is felt proper to dispose of this writ petition finally on the ground that, the Revisional Authority-Opp. Party No.2 (Addl. Commissioner, Addl. Revisional Court-III, Bhubaneswar) has passed the impugned order on dtd. 10/9/2024 (Annexure-6) against the petitioner in OSS Case No.1416 of 2019 only on the basis of the status report of the Tahasildar, Bhubaneswar prepared by the Tahasildar without supplying the copy of such status report of the Tahasildar, Bhubaneswar to the petitioner of this writ petition (who was the petitioner in OSS Case No.1416 of 2019) to rebut/answer/comment on the said status report of the Tahasildar, Bhubaneswar.

(3.) On this aspect, the propositions of law has already been clarified by the Apex Court in a case between Deepak Ananda Patil Vs. The State of Maharashtra and Others reported in 2023 LiveLaw (SC) 30 at Para No.17 that,