Prafulla Kumar Prusty vs Director, Consolidation Of Holding, Board Of Revenue, Odisha, Cuttack And Another

K.R. Mohapatra, J

1.This matter is taken up through hybrid mode.

The Petitioner in this writ application prays for a direction for early disposal of R.C. Case No.453 of 2015 stated to be pending before the Opposite Party No.1-Director, Consolidation of Holding, Board of Revenue, Odisha, Cuttack.

It is submitted that although there is no legal impediment for early disposal of R.C. Case No.453 of 2015, the authority is not taking any step for disposal of the same in accordance with law.

Mr. Mishra, learned Additional Government Advocate for the State, on the other hand, submits that he has no instruction as to the status of the case before the said authority and pendency of the matters of similar nature before that court. Hence, he prays for some time to take instruction in the matter.

Taking into consideration the submissions made by learned counsel for the parties and in view of the order proposed

to be passed, this Court feels it proper to proceed with the matter without waiting for learned State counsel to obtain instruction.

This writ petition is, accordingly, disposed of with a direction that in the event the Petitioner moves an application for early disposal of R.C. Case No.453 of 2015 stated to be pending before the Director, Consolidation of Holding, Board of Revenue, Odisha, Cuttack-Opposite Party No.1 detailing the grounds therein within a period of two weeks hence, he shall do well to consider and dispose of the said application within a period of two weeks from the date of filing of such application along with certified copy of this order and take follow up action for expeditious disposal of R.C. Case No.453 of 2015 fixing a firm date after the matter becomes ready for hearing, if there is no legal impediment.

Urgent certified copy of this order be granted on proper application.

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