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Judgment
Heard Mr. D. Mohanty, learned counsel for the Petitioners and Mr. S.N. Das, learned Additional standing Counsel for State.
The grievance of the Petitioners is that despite direction of the Collector under Annexure-3, the authorities concerned are not taking steps for removal of unauthorized encroachments and for repair and renovation of the drainage canal.
It is further submitted that the Petitioners have submitted a representation under Annexure-4 dated 11th May, 2022 which is still pending before the Collector.
In reply, Mr. Das, learned ASC submits upon instructions that, a team has already been constituted for joint inspection of the site in question on 25th May, 2022 and they will accordingly take steps thereafter in compliance to the direction of the Collector, Jagatsinghpur.
Recording such submission of learned ASC Mr. Das, the writ petition is disposed of.
An urgent copy of this order be issued as per rules...
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