(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. 12/10/2023 (Annexure-2) passed in a Mutation Case No.330 of 2023 by the Tahasildar, Naktideul (Opposite Party No.2).
(2.) The factual backgrounds of this writ petition, which prompted the petitioner for filing of the same is that, one Adikanda Majhi, recorded owner of the properties in Mouza-Badbil under Khata No.2 of Amar Jasprit Dungdung Tahasil under Rairakhol Police Station in the district of Sambalpur bequeathed the properties under the aforesaid Khata No.2 in favour of his wife and children, i.e., the petitioners executing and registering a Will vide Will No.31641600154 dtd. 31/5/2016.
(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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