DASARATHI SAHOO Vs. STATE OF ODISHA

JUDGEMENT

(1.) This writ petition under Sec. 226 and 227 of the Constitution of India, 1950 has been filed by the petitioner praying for directing Sub-Collector, Talcher (Opp. Party No.2) to dispose of the representations (Annexure-5 series) of the petitioners in respect of non-compliance of the final Order of the said Sub-Collector, Talcher (Opp. Party No.2) passed in Mutation Appeal No.3/2022 (Annexure-3) by the Tahasildar, Talcher (Opp. Party No.3).

(2.) I have already heard from the learned counsels of both the sides.

(3.) It has been clarified by the Apex Court in a decision between Jayamma and Others Vrs. Deputy Commissioner, Hassan, Dist., Hassan and Others (Para No.10) reported in III (2013) CLT 94 (SC) that,