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Judgment
Mr. Badajana, learned advocate had moved the writ petition on 27th March, 2023. Today he submits, prayer of his clients is for recovery of the land from the marfatdars and to take immediate action against them. To that end representation dated 16th August, 2022 was made to the Commissioner.
Ms. Pattanayak, learned advocate, Additional Government Advocate appears on behalf of State.
Mr. Nath, learned advocate appears on behalf of the Commissioner and submits, petitioners’ representation dated 16th August, 2022 will be duly dealt with.
Petitioners will communicate this order along with copy of said representation to opposite party no.2. Said opposite party will inform petitioner on action taken or reasons why no action needs to be taken within four weeks of communication.
The writ petition is disposed of.
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