AI Structured Summary
Not yet generated for this judgment
Judgment
Mr. Rout, learned advocate appears on behalf of petitioner and submits, his client had earlier moved the Court by WP(C) no.18434 of 2019. The writ petition was disposed of by our order dated 10th January, 2023. On hearing appearing parties, we had recorded that petitioner’s Lease Case no.24 of 2016 stood dropped by order dated 29th March, 2018. As such, petitioner did not have locus standi to oppose consideration for allotment of the land to IDCO, for rehabilitation of the sawmills.
He submits, his client, pursuant to said order dated 10th January, 2023, filed misc. case in the lease case along with interim application. The misc. case has not been considered. There be direction upon the Sub-Collector, Kendrapara to consider and deal with the misc. case and the interim application.
Mr. Nanda, learned advocate, Additional Government Advocate appears on behalf of State. He submits, he needs to take instructions regarding status of the misc. case, said to have been filed by petitioner. Mr. Kejriwal, learned advocate led by Mr. Palit, learned senior advocate appears and submits, his client wants to intervene. On query from Court he submits, application has not yet been made since the writ petition has just been noticed.
Petitioner will produce this order and copy of the misc. case and interim application to opposite party no.2. Said opposite party will forthwith register the cases, if not already registered. Thereupon, the cases are to be considered and dealt with in accordance with law, within four weeks of communication.
The writ petition is disposed of.
………………………………..