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Judgment
1.The case of the Petitioner is that despite the order passed by this Court on 14th August 2007 in W.P.(C) No.7977 of 2003, his case for claim compensation for the land acquired and lands that remained to be formally acquired has not yet been considered.
Giving that the dispute has been unresolved for such a long time, the Court directs the Collector, Subarnapur (Opposite Party No.4) to issue notice to the Petitioner and any other who may be similarly situated and give them hearing on all the issues that arise in the matter and pass a reasoned order thereafter not later than 4th April 2022, and make available the decision to all the parties not later than 11th April, 2022. The Court clarifies that it has not expressed any view on the contentions of the Petitioner.
The Registry shall communicate this order to Opposite Party No.4 forthwith. Additionally, the Petitioner shall produce a downloaded copy of this order before Opposite Party No.4 not later than 1st December, 2021 .
The writ petition is disposed of in the above terms.
An urgent certified copy of this order be issued as per rules.
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