Bibhuti B.Swain vs State & Ors.
2014 Latest Caselaw 221 Del

                                      W.P.(C) No.27689 of 2013

02.   10.01.2014                Heard learned counsel for the petitioner and learned
                   counsel for the opposite parties.
                                This writ petition has been filed by the Management
                   of Badakera Primary School, Angul, praying for a direction to
                   opposite party nos.1 to 5 to evict the unauthorized occupants,
                   who are running shops inside the school premises. It is stated
                   that in this regard a representation has been submitted to the
                   Sub-Collector and Collector, Angul, as per Annexure-2 series to
                   the writ petition, which according to the petitioner is pending
                   consideration.

                                Without going into the merits of the case, this writ
                   petition is disposed of with a direction to the petitioner to
                   approach the Collector, Angul, opposite party no.3, with a
                   detailed representation ventilating his grievances, who shall look
                   into the same and take appropriate action in accordance with
                   law.

                                Writ petition is accordingly disposed of.
                                Issue urgent certified copy as per rules.


                                                                 .............................
                                                                  S.C. Parija, J.

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