Julfikar Alli vs State Of Odisha & Others

This matter is taken up through hybrid mode.

Heard.

The present writ petition has been filed seeking direction to opposite party nos.1 to 4 to investigate the matter and to take appropriate steps by which the petitioner will be able to get his legitimate dues, i.e., purchase price of the land in accordance to his share and also to take appropriate action against opposite party nos.5 to 14 for committing fraud to misappropriate the sale price with respect to the share of the petitioner.

In course of hearing, learned counsel for the petitioner states that highlighting his grievances, the Petitioner has made representations/petitions to Opposite Party No.2 vide Annexures-8 and 11 and the same may be directed to be considered within a stipulated time, to which learned counsel for the State has no objection.

As agreed by learned counsel for the parties and after going through the records, this Court, without expressing any opinion on the merits of the case, disposes of the writ petition directing Opposite Party No.2 to consider the representations/petitions filed by the petitioner vide Annexures-8 and 11, and pass appropriate order in accordance with law within a period of three months from the date of production of certified copy of this order.

Issue urgent certified copy as per Rules.

…………………………….