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Judgment
Biraja Prasanna Satapathy, J
This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.
Heard learned counsel for the Petitioner and learned counsel for the Opposite Parties.
The Petitioner has filed the present Writ Petition challenging the order dated 01.05.2023 so passed by the Collector, Jharsuguda under Annexure-4.
It is contended that because of the construction made by the Government over Plot Nos.809 & 810, Petitioner’s right of access to the N.H from his Plot No.808 was disturbed. But without considering the same, Collector, Jharsuguda passed the impugned order by rejecting the claim of the Petitioner in terms of the order passed by this Court in the earlier writ petition in W.P.(C) No.30738 of 2022.
Mr. Panigrahi, learned Addl. Standing Counsel for the State on the other hand contended that for his access to N.H.49, there is a road of 12 feet, which has been kept for the Petitioner and the said fact is also reflected in the impugned order dated 01.05.2023. Since a road of 12 feet has been kept for providing access to the Petitioner to N.H. 49, the grievance as made in the writ petition is not entertainable.
Accordingly, the Writ Petition stands disposed of.
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