SUKADEV BISWAL 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 challenging the final order dtd. 19/11/2024 (Annexure-3) passed in Mutation Appeal No.19 of 2017 by the Sub-Collector, Sambalpur (O.P. No.2) on the ground of non-compliance of the principles of natural justice i.e. without hearing from the Petitioner.

(2.) Heard from the learned counsel for the Petitioner, the learned counsel for the O.P. Nos.4 and 5 and the learned Additional Standing Counsel for the O.P. Nos.1 to 3.

(3.) It is well evident from the impugned order dtd. 19/11/2024 (Annexure-3) passed in Mutation Appeal No.19 of 2017 by the Sub-Collector, Sambalpur (O.P. No.2) that, no opportunity of hearing was given to the Petitioner, though, the Petitioner was the said Respondent No.1 in the said appeal. For which, it is held that, the impugned order dtd. 19/11/2024 (Annexure-3) has been passed by the Sub-Collector, Sambalpur (O.P. No.2) in Mutation Appeal No.19 of 2017 without complying the principles of natural justice.