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Judgment
It is seen in the present case that the Additional District Magistrate, Balasore has already passed an order on 5th September, 2014 asking for action to be taken in LE Case No.20 of 2002 on account of “serious irregularity and violation of rules/guidelines”.
Since no action appears to have been taken on the above letter of the Additional District Magistrate to the Tahasildar, Khaira, a direction is issued that the Sub-Collector, Balasore will immediately treat the representation at Annexure-1 to the writ petition as an appeal against the order passed in the aforesaid LE Case No.20 of 2002 and for this purpose, the matter will be placed before the Sub-Collector on 26th September, 2022. The Sub-Collector is requested to proceed in the matter in accordance with law and after noticing to all the necessary parties and after giving them a hearing to dispose of the said appeal by a reasoned order within a period of two months thereafter. Till such time, the status quo be maintained as regards the property in question.
The writ petition is disposed of in the above terms.
A copy of this order be communicated to the Sub-Collector, Balasore forthwith for compliance.
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