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High CourtsDivision Bench(2022) 12 OHC CK 0087

Suresh Chandra Pradhan vs State Of Odisha And Others

Orissa High Court · Decided on 8 December 2022

HON’BLE JUDGES
Arindam Sinha, J · S.K. Mishra, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (C) No.7464 Of 2022
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Judgment

5 paragraphs · 127 words
1.

Mr. Panda, learned advocate appears on behalf of petitioner and submits, his client seeks allotment of land. He had earlier moved this Court by W.P.(C) no.32451 of 2020 and pursuant to order dated 5th January, 2021, disposing of it, he made representation dated 15th January, 2021 to opposite party no.3. The representation is an application under section 3(i)(e) of Odisha Government Land Settlement Act, 1962.

2.

Mr. Rout, learned advocate, Additional Standing Counsel appears on behalf of State and submits, the representation will be duly dealt with by opposite party no.3.

3.

Opposite party no.3 is directed to consider and deal with said representation dated 15th January, 2021 and inform petitioner the result, within four weeks of communication.

4.

The writ petition is disposed of.

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