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Judgment
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 Commissioner, Land Reforms, Odisha, Cuttack-Opposite Party No.2 for admission
and early disposal of Consolidation Revision No.273 of 2014.
Mr. Jena, 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.2-Commissioner, Land Reforms, Odisha, Cuttack to
take up the matter for admission of Consolidation Revision No.273 of 2014 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 Consolidation Revision No.273 of 2014 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 Commissioner, Consolidation, Odisha, Cuttack-Opposite Party No.2, 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.