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Judgment
Petitioners’ representations (Annexures-6,7 and 8) shall be considered by the Land Acquisition Officer (Civil), Kendrapara {Opposite Party
No.4(a)} by issuing notice to the Petitioners as well as Opposite Party Nos.5 to 11 and after hearing them pass a reasoned order thereon not later
than 6th December, 2021 and communicate the decision to both the parties not later than 13th December, 2021. If aggrieved by such decision it would
be open to the parties to seek appropriate remedies in accordance with law.
It is made clear that the Court has not expressed any view on the contentions of the Petitioners.
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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