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Nanda Kishore Sahoo vs Collector and D.M., Dhenkanal & Ors

Orissa High Court · Decided on 16 January 2023 · Citation: (2023) 01 OHC CK 0072

HON’BLE JUDGES
Biswanath Rath, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (C) No. 20840 Of 2018
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Judgment

8 paragraphs · 139 words

Biswanath Rath, J

I.A. No.16346 of 2022 & W.P.(C) No.20840 of 2018

1.

Though the cause list indicates the case number as W.P.(C) No.20840 of 2022 having I.A. No.16346 of 2022, the file available in the proceeding appears to be W.P. (C) No.20840 of 2018. This Court finds, the correct file to be taken on Board today is W.P.(C) No.20840 of 2018 and accordingly takes up this matter.

2.

I.A. No.16346 of 2022 is filed for amendment of the Writ Petition.

3.

Considering the averments made in this application and looking to the nature of amendment, the I.A. for amendment of the Writ Petition stands allowed.

4.

The I.A. stands disposed of accordingly.

5.

Consolidated writ petition incorporating the amendment be filed with service of copy thereof on the learned counsel for respective Opposite Parties within one week.

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