SARAT NAYAK Vs. COMMISSIONER CONSOLIDATION, BHUBANESWAR

JUDGEMENT

(1.) This writ petition under Articles 226 and 227 of the Constitution of India, 1950 has been filed by the petitioner praying for quashing the impugned order dtd. 25/8/2023 (Annexure-5) passed in Revision Case No.775 of 2009 by the Commissioner Consolidation, Bhubaneswar (O.P No.1).

(2.) Heard from the learned counsel for the Petitioner and learned counsel for the O.P. Nos.2 to 6 and the learned Additional Standing Counsel for the State.

(3.) The Petitioner was the O.P. No.1 in Revision Case No.775 of 2009 before the Commissioner Consolidation, Bhubaneswar (O.P No.1).