DUKHISHYAM PARIDA Vs. STATE OF ORISSA AND ORS.

JUDGEMENT

(1.) IN this writ application, the petitioner has prayed for quashing Memo No. 2241. dt. 14 -3 -1996 under Annexure -10 issued by opposite party No. 4 whereunder the petitioner was directed to stop cutting of bamboos from plot No. 80 under holding No. 116 of Mouza Manpur with further direction to the Range Officer not to issue Timber Transit Permit and Cutting Order till final decision of the High Court in OJC No. 910 of 1996. The petitioner has further sought for a direction to opposite party No. 4 to issue Timber Transit Permit in respect of bamboos purchased by the petitioner in auction as highest bidder in Touzi Misc. Case Nos. 76/84 and 118/84.

(2.) SINCE the writ application relates to auction of bamboo in two separate Touzi Misc. cases, it is convenient to recount the facts separately.

(3.) THE entire records in Touzi Misc. Case Nos. 76/84 and 118/84 were called for and have been produced before us. We have perused the aforesaid records as well as the order passed in O. J. C. No. 910/96. For convenience, the relevant portion of the order passed in O. J. C. No. 910/96 is extracted hereunder: -