Satyasini Guru vs State Of Odisha And Others
2022 Latest Caselaw 28 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                           W.P.(C) No.38039 Of 2021
                            (Through hybrid mode)

        Satyasini Guru                          ....            Petitioner

                                                   Ms. P. Jena, Advocate

                                     -versus-

        State of Odisha and others              ....      Opposite Parties

                                                  Mr. Y.S.P. Babu, AGA


                  CORAM: JUSTICE ARINDAM SINHA
                                   ORDER

Order                             03.01.2022
No.
                               I.A. No.17656 of 2021
 1.     1.      Ms. Jena, learned advocate appears on behalf of petitioner and

submits, her client seeks allotment of shop rooms in terms of judgment

dated 29th June, 2004 passed by Additional District Judge, Sundargarh

in Title Suit no.24/31 of 2002 (her client's suit).

2. Order made by the judgment is reproduced below:

"The suit is dismissed without costs with the direction that the defendant to be abide by the allotment order dated 22.04.2000 or in the alternative to allot any other shop house in the same vicinity with a reasonable period."

// 2 //

3. Mr. Babu, learned advocate, Additional Government Advocate

appears on behalf of opposite party nos. 1 and 2 and submits, opposite

party no.3 is to answer.

4. Issue notice along with copy of this order on opposite party

no.3. Petitioner will put in requisites.

5. List on 17th January, 2022.

6. Interim application will be considered on returnable date.

(Arindam Sinha) Judge Sks