UPENDRANATH MOHANTY Vs. STATE OF ODISHA AND OTHERS

JUDGEMENT

(1.) The dispute in the present petition relates to the demand of certain additional royalty for the lease, which was granted in favour of the petitioner for five years, i.e., from 1992- 93 to 1996-97.

(2.) On 20/23.02.1997, the Tahasildar, Parlakhemundi issued an order directing the petitioner to deposit an amount of Rs.1,24,010/- on or before 15.03.1997. The petitioner thereafter filed an application for recalling the said order on the AFR ground that the same has been passed without issuing notice to the petitioner. The same having been rejected by Tahasildar, vide order dated 19.03.1997, the petitioner filed an appeal before the Sub-Collector, Parlakhemundi, which has also been dismissed by order dated 24.01.1998. Hence, the present writ petition.

(3.) We have heard Mr. P.V.B. Rao, learned counsel for the petitioner as well as learned Addl. Government Advocate appearing for the State-opposite parties and perused the record.