RABI NARAYAN SATPATHY Vs. STATE OF ODISHA

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 order dtd. 3/3/2025 (Annexure-1) passed in R.P. Case No.107 of 2025 by the learned Additional Commissioner, Land Records & Settlement, Cuttack-I, Hqrs at Collectorate, Jajpur (O.P. No.1) on the ground that, the impugned order has been passed against the Petitioner without giving any opportunity of being heard to him (Petitioner) and without issuing any notice to the Petitioner in R.P. Case No.107 of 2025, because, instead of issuing notice in R.P. Case No.107 of 2025, the O.P. No.1 had issued notice to the Petitioner in R.P. Case No.102 of 2025 and had made the said notice sufficient on the Petitioner in R.P. Case No.107 of 2025, through R.P. Case No.102 of 2025 has no nexus/connection with R.P. Case No.107 of 2025.

(2.) Heard from the learned counsel for the Petitioner, the learned counsel for the O.P. Nos.3 to 6 and the learned Standing Counsel for the O.P. Nos.1 and 2.

(3.) It is well evident from the copy of the S.R. vide Annexure-3 that, in fact, notice in R.P. Case No.107 of 2025 was not issued to the Petitioner, but, instead of notice in R.P. Case No.107 of 2025, the notice of R.P. Case No.102 of 2025 was issued to the Petitioner by the O.P. No.1 and on the basis of service of notice in R.P. Case No.102 of 2025 on the Petitioner, the order was passed for service of notice in R.P. Case No.107 of 2025 against the Petitioner, though, in fact, no notice in R.P. Case No.107 of 2025 was served on the Petitioner.