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Judgment
W.P.(C) No.37072 of 2022 and I.A. no.1576 of 2023
Mr. Behera, learned advocate appears on behalf of petitioner and submits, his client has possessed the land for last 30 years. He made representation dated 5th November, 2021 to the Tahsildar seeking settlement of the land in his favour. He submits, there be direction for consideration of the representation.
Mr. Nanda, learned advocate, Additional Government Advocate appears on behalf of State and submits, petitioner has encroached Government land. The encroachment case is pending.
Petitioner will communicate this order and copy of the representation to opposite party no.4. Said opposite party will consider the representation in the proceeding for encroachment. Petitioner is to be given opportunity of hearing and the encroachment case dealt with within six weeks, thereafter.
Mr. Behera prays for interim protection. Till two weeks after order has been made in the encroachment case, status quo be maintained.
The writ petition as well as the I.A. are disposed of.
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