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Judgment
Mr. Jena, learned advocate appears on behalf of petitioners, who are 30 in number. He submits, there is a large patch of land measuring 25 acres. Two reserved communities have applied for settlement in their favour, directed to be considered under their WP(C) no.5942 of 2018, disposed of by order dated 11th April, 2018. He submits that his clients do not claim reservation, as being members of a Scheduled Tribe. They are landless daily wagers and also want settlement in that area of land. He submits, even after settling the land in favour of the two communities pursuant to said order dated 11th April, 2018, there will be land left for settlement in favour of his clients.
He draws attention to order dated 19th November, 2018 made by the Revenue Divisional Commissioner upon hearing of grievance petition of Juanga community to submit, there be direction upon the Collector to also consider his clients’ applications for settlement, being annexure 4 series.
Mr. Rout, learned advocate, Additional Standing Counsel appears on behalf of State and submits, the applications will be dealt with.
Petitioners will communicate this order along with relevant documents to the Collector, Keonjhar. Said authority is directed to consider petitioners’ claim for settlement after settlement made in terms of compliance order dated 19th November, 2018 of the Revenue Divisional Commissioner. Petitioners be informed of result of consideration within six weeks of communication.
The writ petition is disposed of.
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