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Judgment
K. R. Mohapatra, J
This matter is taken up by video conferencing mode.
This writ petition has been filed to issue a writ of mandamus restraining the Opposite Parties from making construction over any portion of Plot
No.940 under Khata No.348, Plot No.939 and consolidation Plot No.935 under Khata No.347 of Mouza Anli, under Kujang tahasil in the district of
Jagatsinghpur.
In course of hearing, Mr.Satapathy, learned counsel for the Petitioner prays for withdrawal of the writ petition to file a properly constituted suit
before the competent Court. He also prays for a direction for interim protection of his possession during the interregnum.
Taking into consideration the prayer made by learned counsel for the Petitioner, the writ petition is disposed of as withdrawn. It is open for the
Petitioner to file suit and move for interim protection, if any before the competent court of law.
As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order
available in the High Court’s website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide
Court’s Notice No.4587, dated 25th March, 2020 as modified by Court’s Notice No.4798, dated 15th April, 2021.