SANJEET KUMAR MOHANTY 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 Sub-collector, Jajpur (Opposite Party No.2) in the district of Jajpur to receive the Mutation Appeal of the petitioner against the final order dtd. 21/6/2025 passed in Mutation Case No.3285 of 2025, because, the Sub-collector, Jajpur(Opposite Party No.2) orally refused to receive the appeal.

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

(3.) On this aspect, the propositions of law has already been clarified in a case between Sunil Kumar Yadav vrs. District Magistrate, Lucknow and others : reported in 2025(3) Civil Court Cases-159 (Allahabad) that, "when a person approaches the court of law by filing an application or appeal, the court of law cannot refuse to receive the said application or appeal. Because, as per law, it is the duty of the court to receive the said application or appeal and to dispose of the same as per law."