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Judgment
10 paragraphs · 270 wordsM.S. Sahoo, J
This matter is taken up through hybrid mode.
None appears for the petitioner, when the matter is called.
The writ petition has been registered before this Court on 8th January, 2022, after the original application was transferred from the learned Odisha Administrative Tribunal, Principal Bench, Bhubaneswar upon its abolition.
On perusal of the available order sheets of the learned Tribunal, it is indicated that the learned Tribunal disposed of the O.A. at the stage of admission by order dated 19.07.2016. The present M.P. i.e. 200 of 2019 having been renumbered as I.A. No.59 of 2022 before this Court was filed for implementation of the order passed by the learned Tribunal. As it seems, the learned Tribunal took up the matter as petition praying for contempt, though no C.P. was filed.
The notices were issued on M.P. on 02.08.2019, thereafter the matter was never taken up nor pursued by the petitioner, till it is listed today before this Court.
Learned Addl. Govt. Advocate produces the letter No.2564 dated 06.06.2017 from the Board of Revenue, Odisha, Cuttack (LR & S Wing) issued by the Director, Land Records & Surveys. By the said order, the order passed by the learned Tribunal dated 19.07.2016 in O.A.1459 of 2016 (supra) has been complied with, disposing of the representation made by the applicant. Copy of the said order dated 06.06.2017 is placed on record.
Having heard learned Addl. Govt. Advocate, this Court is of the considered opinion, nothing survives at present in the writ petition for adjudication.
Accordingly, the writ petition is disposed of.
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