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Judgment
Mr. Bhoi, learned advocate appears on behalf of petitioner and submits, his client made application dated 14th February, 2023 for settlement of land bearing plot no.1216 in khata no.260.
We notice from the petition, petitioner had earlier moved this Court by W.P.(C) no.34803 of 2022, disposed of by order dated 6th January, 2023. Therein petitioner had claimed for settlement of land comprised in plot no.1116 bearing kisam ‘rasta’. By this writ petition, the plot, in which settlement is sought, bears kisam ‘bagayat’.
Mr. Rout, learned advocate, Additional Standing Counsel appears on behalf of State. He submits, petitioner did not pursue his earlier application in respect of plot no.1116. He has now come up with claim on plot no.1216. Said plot is communal land bearing fruit trees.
Since petitioner has made an application, he is entitled to consideration thereof. Opposite party no.4 is directed to consider and deal with petitioner’s said application dated 14th February, 2023 and inform him the result within four weeks of communication. We record that since petitioner has not pursued his earlier application, it stands abandoned.
The writ petition is disposed of.
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