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Judgment
Biswajit Mohanty, J
Heard Mr. Mohanty, learned counsel for the petitioner and Mr. Mohapatra, learned Additional Standing Counsel through video conferencing mode.
According to Mr.Mohanty the grievance of the petitioner in this case pertains to inaction of the authorities in providing adequate police force for demarcation of the petitioner's land vide Plot No. 2387/2970 corresponding to Khata No. 379/413 of Mouza Tumudibandha in the district of Kandhamal.
During course of hearing, Mr.Mohanty submits that though dates were fixed twice however, demarcation of land could not be done due to disturbances created by some miscreants. He further submits that though highlighting all the grievances the petitioner has filed a representation before the Superintendent of Police, Kandhamal (opposite party No.5) under Annexure-12 dated 23.8.2021 praying to provide sufficient police force for demarcation of land however till date nothing has been done. In such background, he prays that a direction be issued to the Superintendent of Police, Kandhamal (opposite party No.5) to take a decision on the above noted representation of the petitioner within a specific time period.
Considering the submissions made and without expressing any opinion on the merits of the case, this Court directs the Superintendent of Police, Kandhamal (opposite party No.5) to take a decision on the above noted representation of the petitioner under Annexure-12 within a period of two weeks from the date of production of a certified copy of this order in consultation with Tahasildar, Tumudibandha (opposite party No.3), if there is no other impediment.
Accordingly, this CRLMP is disposed of.
Urgent certified copy of the order be granted on proper application.
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