2 15.01.2021 This Matter Is Taken ... vs Looking To The Limited Request ...
2021 Latest Caselaw 548 Ori

                 W.P.(         C.M.P.
                                 W.P.(C).
                                      No.1360
                                          No.670
                                              of 2015
                                                 of 2021




      2   15.01.2021         This matter is taken up through Video Conferencing.
                            Heard learned counsel appearing for the petitioner.
                             Looking to the limited request involved herein and
                          as this Court finds the representation of the petitioner
                          involving the matter vide Annexure-20 is pending
                          consideration, this Court disposes of the writ petition
                          directing the Collector-cum-District Magistrate, Boudh
                          opposite party no.3 to look into the grievance of the
                          petitioner vide Anexure-20 and take         decision, as
                          appropriate, taking into consideration the judgment
                          cited in paragraph-9 of the writ petition, plea taken in
                          the writ petition   as well as the     other documents
                          appended by way of clarification involving the position
                          of the petitioner from time to time within a period of six
                          weeks from the date of      communication of a copy of
                          this order along with copy of the writ petition by the
                          petitioner.
                               As restrictions     are continuing for Covid-19,
                         petitioner may utilize the soft copy of this order available
                         in the High Court's Website or print out thereof at par
                         with certified copies in the manner prescribed vide
                         Court's Notification No.4587 dated 25.3.2020.



                                                                                   .

BISWANATH RATH,J

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