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Judgment
Mr. Mohanty, learned advocate appears on behalf of petitioner and submits, the land belongs to his client’s father. Water harvest project has been constructed. His client made representation dated 25th June, 2021 to the Collector. He submits, there be direction for consideration of his client’s representation.
Mr. Sharma, learned advocate, Additional Government Advocate appears on behalf of State and submits, annexure-2 is report dated 8th June, 2021 of the Revenue Inspector saying that the water harvest project has been constructed and the land stands recorded in Government khata, kissam ‘Gramakatha’.
Petitioner will communicate this order and copy of said representation dated 25th June, 2021 to opposite party no.3. Said opposite party is directed to consider the representation and for that purpose may require assistance from the Commissioner of Endowments as well as petitioner, if necessary. Result of the consideration should be made known to petitioner within four weeks’ from date of communication.
The writ petition is disposed of.
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