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High CourtsDivision Bench(2023) 02 OHC CK 0176

Srikanta Kumar Dash And Others vs State Of Odisha And Others

Orissa High Court · Decided on 24 February 2023

HON’BLE JUDGES
Arindam Sinha, J · S. K. Mishra, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (C) No.36670 Of 2022
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Judgment

6 paragraphs · 204 words
1.

Mr. Rath, learned advocate appears on behalf of petitioners and submits, pursuant to direction in order dated 12th January, 2023, Puri Municipality has been served. Mr. Sahu, learned advocate appears on behalf of the added opposite party.

2.

Mr. Rath submits further, his client is ready to pay enhanced rate of valuation for the adjacent land comprising of Ac.0.037 decimals.

3.

Mr. Nanda, learned advocate, Additional Government Advocate appears on behalf of State and submits, petitioners though were willing earlier to have the land transferred but, they did not take any steps. 22 years have passed. Present valuation of the land is to be the consideration.

4.

Opposite party no.4 is directed to cause the allotment of Ac.0.037 decimals of land being subject matter of order dated 23rd December, 2000, passed by the Collector. The present valuation for the land be taken into account for determining the premium to be paid. The demand for the premium should be issued within three weeks of communication. Petitioners are to pay the premium by two weeks following. On the payment made State will forthwith cause execution of the lease and appropriate mutation in the record.

5.

With above direction, the writ petition is disposed of.

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