SRI BHAGABAN SETHY Vs. STATE OF ODISHA

JUDGEMENT

(1.) This writ petition under Article 226 and 227 of the Constitution of India, 1950 has been filed by the petitioner praying for quashing the impugned order dtd. 5/10/2022 (Annexure-1 series) passed in Appeal Case No.843 of 2014 by the Addl. Sub-Collector-cum-Addl. Settlement Officer, Bhubaneswar (Opp. Party No.3).

(2.) It appears from the order sheets vide Annexure-1 that, the Appeal Case No.843 of 2014 was heard by the Settlement Officer, Cuttack and thereafter, the same was transferred to the Opp. Party No.3, but the Opp. Party No.3 without hearing from the parties passed the impugned order on dtd. 5/10/2022 rejecting the Appeal Case No.843 of 2014 of the petitioner reflecting therein, the appeal was heard by the Settlement Officer. For which, the petitioner challenged the impugned order by filing this writ petition praying for quashing the same.

(3.) I have already heard from the learned counsel for the petitioner and the learned Addl. Standing Counsel for the State.