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Judgment
This matter is taken up through hybrid mode.
Heard Mr. Laxmidhar Mahapatra, learned counsel appearing for the petitioner and Mr. J.P. Patnaik, learned Government Advocate appearing for the State.
The petitioner has filed this writ petition seeking to quash the order dated 24.08.2013 under Annexure-1 and to direct the opposite party no.4 to record the land i.e. Hal Khata No.894, Hal Plot No.1117, Kisam-Abadjogya Anabadi in favour of the petitioner.
At the outset, this Court made query with regard to the delayed approach made by the petitioner in filing the writ petition, since the order impugned has been passed on 24.08.2013, whereas the present writ petition has been filed on 16.01.2024. To this query, learned counsel appearing for the petitioner contended that he has no knowledge about such order for which, he has approached this Court after so many years. That itself is not a ground to entertain this writ petition. More so, he has not explained anything in the writ petition with regard to the delayed approach.
Therefore, this writ petition suffers from delay and latches. At this point of time, learned counsel appearing for the petitioner contended that he may be permitted to withdraw this writ petition with liberty to the petitioner to pursue his remedy before the appropriate forum.
With that liberty, the writ petition stands disposed of.
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