NILANDRI 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 directing the Tahasildar, Kalahandi (Opp. Party No.3) to receive/accept the application (original of Annexure-4) for Mutation filed by the petitioner under Annexure-4, because, the Tahasildar, Kalahandi (Opp. Party No.3) orally refused to receive the application for Mutation of the petitioner.

(2.) Heard from the learned counsel for the petitioner and the learned Addl. Standing Counsel for the State.

(3.) The law concerning refusal of the Tahasildar to receive an application for Mutation submitted by a party like the petitioner has already been clarified in the ratio of the following decision: