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Judgment
Biswanath Rath, J
In further hearing of the matter, this Court recording the statement of learned State Counsel on instruction from the Collector, Khuda that though hearing in the proceeding is already commenced, there is no final order as of now, finds, the allegation of the Petitioner that he will be thrown out without following due process of law, is unfounded one.
Recording the above statement that the proceeding is still pending, this Court directs the competent authority to conclude the proceeding involved herein by providing opportunity of hearing to the Petitioner and also involving other Public Authority involved therein, within a period of one month from the date of communication of a certified copy of this order by the Petitioner. It is further directed that the interim order dated 20.05.2022 shall continue for a period of five weeks.
This Court records the undertaking of the Petitioner that he shall not ask for any further adjournments and shall cooperate in hearing of the proceeding.
The writ petition stands disposed of with the above order.
Free copy of this order be handed over to the learned State Counsel for necessary communication.
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