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Judgment
W.P.(C) No.26648 of 2022 and I.A. no.13962 of 2022
Mr. Swain, learned advocate appears on behalf of petitioners and submits, his clients’ father was granted lease in the year, 1974. By impugned order dated 30th July, 2022 the lease has been cancelled.
Mr. Nanda, learned advocate, Additional Government Advocate appears on behalf of State and submits, the enquiry was in compliance with order dated 9th March, 2022 made in WP(C) no.22065 of 2017, a Public Interest Litigation (PIL). Mr. Rath, learned advocate appears on behalf of private opposite parties and submits, his clients have lodged caveat, copy be served on him. Mr. Swain submits, there be interim direction on the application made by his clients.
Status-quo be maintained till next date of hearing. Status-quo means nature or character of the land, its possession and any construction being made thereon will remain as in the position today.
Service be effected.
List on 6th April, 2023.
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