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Judgment
This matter is taken up through hybrid mode.
None appears for the Petitioner at the time of call.
Petitioner in this writ petition prays for the following relief:
“Therefore, it is humbly prayed that this Hon’ble Court may graciously be pleased to admit the Writ Petition, issue notice to the opposite parties to show cause as to why:-
i) The Special Land Acquisition Officer, Paradeep, At/PO/PS- Paradeep, Dist-Jagatsinghpur, opposite party No-3, shall not be directed to refer the L.A. Case No-29 of 2023, to Land Acquisition, Rehabilitation and Resettlement Authoirty, as per sec-64 of “The Act”.
ii) The Opposite Party No-3 shall not be directed to deposit the award amount before the competent authority”
And if the opposite parties fail to show cause or show in sufficient/flase cause, after hearing be pleased direct the opposite party No-3 to refer the matter involving Khata No-264 Plots No-747 & 825 of Mouza- Narendrapur, to the Authority prescribed under “The Act”, for determination of the persons entitled to the award and apportionment of award;
And further be pleased to pass any other order(s), issue any other Writ(s)/direction(s) as this Hon’ble Court may deem just and proper in the interest of justice;
And, for the said act of kindness, the petitioner as in duty bound, shall, ever pray.”
The writ petition was listed on 1st December, 2025, when none appeared for the Petitioner to pursue the matter.
Hence, this Court is of the view that the writ petition might have rendered infructuous.
Accordingly, the writ petition is dismissed for non-prosecution.