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Judgment
5 paragraphs · 104 words
Bhaskar Raj Pradhan, J
1.
Heard learned Senior Counsel for the petitioner. Issue notice upon the respondents in Writ Petition as well as in I.A. No. 01 of 2024 subject to filing of requisites within three days. The learned Government Advocate appearing on behalf of the respondent nos. 1 to 3 accepts notice and waives formal notice thereof.
2.
Counter affidavit may be filed within three weeks. Two weeks thereafter, to the petitioner to file rejoinder, if required.
3.
In the meanwhile, the impugned order dated 04.07.2024 passed by the District Collector-respondent no.1 shall remain stayed till the next date.
4.
List on 24.09.2024.