Chinmaya Mohapatra And Another vs Joint Commissioner, Consolidation And Settlement, Odisha, Cuttack And Another

K.R. Mohapatra, J

This matter is taken up through video conferencing mode.

The Petitioners in this writ petition have prayed for a direction to Joint Commissioner, Consolidation and Settlement, Odisha, Cuttack -Opposite

Party No.1 for admission and early disposal of RC No.624 of 2016.

Mr. Patel, learned counsel for the Petitioners submits that the matter has not yet been considered and notice has not been issued to the opposite

parties therein. He, therefore, submits that a direction may be issued to the Opposite Party No.1- Joint Commissioner, Consolidation and Settlement,

Odisha, Cuttack to take up the matter for admission of RC No.624 of 2016 for issuance of notice to the opposite parties.

In that view of the matter, this writ petition is disposed of with a direction that in the event the Petitioners file a memorandum for consideration of

the aforesaid RC No.624 of 2016 for issuance of notice to the opposite parties along with authenticated copy of this order downloaded from the

website of the Orissa High Court before Joint Commissioner, Consolidation and Settlement, Odisha, Cuttack -Opposite Party No.1, he shall do well to

accept the same and fix a date, preferably within a period of four weeks from the date of filing such memorandum for consideration of the matter for

issuance of notice to the opposite parties therein, if the matter is otherwise ready.

As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order

available in the High Court’s website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide

Court’s Notice No.4587 dated 25th March,2020 as modified by Court’s Notice No.4798 dated 15th April, 2021.