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Judgment
8 paragraphs · 222 wordsArindam Sinha, J
Mr.Das, learned advocate appears on behalf of petitioner and submits, there be direction upon the Board and registering authority for execution of lease-cum-sale deed taking into consideration valuation reflected in allotment order instead of benchmark valuation, in respect of plot no.VM-10, Phase-II, MIG House, VSS Nagar, Bhubaneswar.
He relies on judgment dated 21st October, 2019 by a Division Bench of this Court in Santosh Kumar Nanda v. Odisha State Housing Board and others. He files, inter alia, receipt acknowledging service made upon Odisha State Housing Board on 9th November, 2021. None appears on behalf of the Board. Mr.Panda, learned advocate appears on behalf of the State.
In Santosh Kumar Nanda (supra), the Division Bench in paragraph 14 said, as follows:
"14. In view of the discussions made hereinabove and the settled position of law, we set aside the impugned order passed by the learned Single Judge and direct the respondents to execute the Sale Deed as per the valuation reflected in the Draft Lease-cum-Sale Deed, as expeditiously as possible, on production of certified copy of this Judgment."
Prayer in the writ petition is allowed. The Board and registering authority will act in accordance with law to comply within three weeks from date of communication of this order.
The writ petition is disposed of.
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