Nanda Kishore Sahoo vs State Of Odisha And Others

Arindam Sinha, J

I.A. No.79 of 2022

Mr. Khuntia, learned advocate appears on behalf of petitioner and submits, his client had been doing business from shop room no.1. There has been

allotment by impugned communication dated 23rd February, 2021 of shop room no.3 to his client instead of the shop room he is doing business in. Said

shop room no.1 has been allotted to opposite party no.4. His client’s grievance is that shop room no.3 may be allotted to opposite party no.4 and

shop room no.1, to his client.

Mr. Panda, learned advocate, Additional Government Advocate appears on behalf of State.

Issue notice upon opposite party nos.3 and 4. Petitioner will put in requisites.

List on 21st January, 2022. Status quo be maintained till next date.

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