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Judgment
On the short ground that the Petitioner being the subsequent purchaser through a registered sale deed was not issued notice by the Additional District Magistrate, Bhubaneswar before passing the impugned order cancelling the lease granted to the Petitioner’s vendor, the impugned order dated 19th September, 1987 of the ADM, Bhubaneswar is hereby set aside and the Revision Case No.695 of 1987 is restored to the file of ADM, Bhubaneswar where it will be listed for hearing on 17th April, 2023. On that date the Petitioner will appear before him with a downloaded copy of this order. The ADM, Bhubaneswar is requested to proceed with the said revision case afresh in accordance with law and dispose it of within a period of four months thereafter.
Till such time, the status quo as of today shall be maintained.
The writ petition is disposed of in the above terms. An urgent certified copy of this order be issued as per rules.
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