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Judgment
10 paragraphs · 322 wordsThis matter is taken up through Hybrid arrangement (video conferencing/physical mode).
This writ petition has been filed by the petitioners in the nature of public interest litigation with the following prayers:
“It is, therefore, prays that the Hon'ble Court may kindly be pleased to admit the writ petition and to issue a Writ in the nature of Mandamus or any other Writ applicable by directing the opposite parties for taking steps with regard to the removal of unauthorized encroachment made by opposite parties nos.8 to 12 over the Government land vide Khata no.140, Plot nos.278, 279 & 307, Mouza- Randkhejuri, Tahasil- Khaira, Dist.- Balasore, as deemed just and proper.
And further direct the opposite parties for the implementation of the order dated 15.10.2022 under Annexure-2 with regard to the requisition and deployment of police force for eviction of the aforesaid Government land vide Khata no.140, Plot nos.278, 279 & 307, Mouza-Randkhejuri, Tahasil- Khaira, Dist.- Balasore, as deemed just and proper.”
Mr. Bhanjadeo, learned counsel for the petitioners referred to Annexure-2, which is a letter issued by the Tahasildar, Khaira on 15.10.2022 to the Sub-Collector and Sub-Divisional Magistrate, Balasore for requisition of Executive Magistrate and deployment of police force with lady police for eviction of encroachment from Government land in Mouza- Randkhejuri under Khaira police station over Plot nos.278, 279 & 307 under Khata No.140.
Learned counsel for the petitioners submitted that in spite of such requisition, the unauthorized encroachments have not yet been removed and the opposite parties nos.8 to 12 have made such unauthorized encroachment.
Let the learned counsel for the State obtain instruction about the status of the land in question and whether the requisition made under Annexure-2 has been acted upon or not and if not, what is the reason.
Put up this matter in the week commencing from 26th June 2023.
A free copy of the order be handed over to the learned counsel for the State.
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