Souvagya Prakash Mohapatra And Another vs Member Board Of Revenue, 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 learned Member Board of Revenue, Odisha, Cuttack-Opposite Party No.1 for

admission and early disposal of OSS Case No.434 of 2021.

Mr. Panda, 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- Member Board of Revenue, Odisha, Cuttack to take

up the matter for admission of OSS Case No.434 of 2021 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 memo for consideration of the

aforesaid OSS Case No.434 of 2021 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 Member Board of Revenue, 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 memo 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.

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