Muna Pani vs. State Of Odisha
Facts
The petitioner, Muna Pani, filed a writ petition before the High Court of Orissa at Cuttack. The case involves an interim protection order granted by the Court on February 1, 2021. The present order concerns an interlocutory application (I.A. No. 4735 of 2021) filed by the petitioner. The Court is granting the petitioner a final opportunity to file a representation with the Executive Engineer, Manjore Irrigation Division, Athamallik (Opposite Party No. 3), and not with a tax authority. This representation must be filed by December 1, 2021, failing which the interim protection will be vacated. The time for the disposal of this representation is extended to March 1, 2022.
Held
The Court decided to grant the petitioner a last opportunity to file a representation with the Executive Engineer, Manjore Irrigation Division, Athamallik, by December 1, 2021. The Court reasoned that this would allow the petitioner to address their grievances with the relevant executive authority. The Court further stipulated that if this representation is not filed by the specified date, the interim protection previously granted on February 1, 2021, would stand vacated. The time for the disposal of this representation by the Executive Engineer has been extended to March 1, 2022. The Court disposed of the interlocutory application with these directions. No specific GST provisions were discussed or relied upon in this order.
Key Issues
1. Whether the petitioner should be granted a final opportunity to file a representation with the Executive Engineer, Manjore Irrigation Division, Athamallik, and if so, what should be the timeline for filing and disposal? The petitioner, through their counsel, sought an extension of time to file a representation with the Executive Engineer, Manjore Irrigation Division, Athamallik. The petitioner's objective was to ensure the continuation of the interim protection previously granted by the Court. The revenue or State did not record any specific arguments in this regard in the provided order.
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Cause title — parties, addresses and appearances
ORDER 12.11.2021
I.A. No.4735 of 2021 03. 1. Last opportunity is granted to the Applicant (Petitioner) to file a representation to the Executive Engineer, Manjore Irrigation Division, Athamallik (Opposite Party No.3) and not to the tax authority. It is made clear that if such representation is not made on or before 1st December, 2021 the interim protection granted by this Court by the order dated 1st February, 2021 will stand vacated.
The time for disposal of such representation stands correspondingly be extended up to 1st March, 2022. 3. The application is disposed of.
(Dr. S. Muralidhar) Chief Justice
(S. Pujahari)
The judgment continues below.
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