PRANIMA GIRI Vs. JAGADISH BEHERA

JUDGEMENT

(1.) The learned counsel for the Petitioner and the learned Additional Standing Counsel for the O.P. Nos.4 and 5 are present. But, none appears on behalf of the O.P. Nos.1 to 3.

(2.) It appears from the record that, though the notices against the O.P. Nos.1 to 3 have already been made sufficient, but, still then, none has appeared on their behalf to participate in the hearing of this writ petition.

(3.) This writ petition has been filed by the Petitioner (who was the Petitioner in Consolidation Revision Case No.110 of 2022) challenging the order of dismissal of her Consolidation Revision Case No.110 of 2022 passed on dtd. 24/5/2024 by the Addl. Commissioner, Settlement and Consolidation, Balasore (O.P. No.5).