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Judgment
Biswanath Rath, J
Heard the submission of learned counsel for respective parties.
This Court finds, though the writ petition has been filed in the year 2009, the same was not admitted even by the time of dismissal of the Writ Petition for non-prosecution. In course of hearing this Court finds, the Writ Petition involves a pending representation vide Annexure-3 before the Director of Estate, General Administration Deptt., Govt. of Orissa-Opposite Party No.2, which also appears to have been issued through registered post. This Court finds, there is sufficient loss of time in the meantime. In the process, this Court without entertaining the Writ Petition any further disposes of this Writ Petition with a direction that in the event there is no outcome on the representation dated 2.05.2009 at Annexure-3 as yet, outcome on the said representation shall be shown within a period of two months from the date of communication of a certified copy of this order by the Petitioner.
Let the Petitioner serve a certified copy of this order along with a copy of the writ petition on the Opposite Party No.2 within a period of seven days hence.
The Writ Petition stands disposed of with the above order.
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