Golap Sahoo vs State Of Odisha & Ors
2022 Latest Caselaw 3329 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 W.P.(C) No.5276 of 2022


            Golap Sahoo                             ....         Petitioner(s)
                                                          Ms. D. Mahapatra,
                                                                  Advocate
                                        -versus-

            State of Odisha & Ors.                  ....    Opposite Party(s)
                                                               Mr. S. Ghose,
                                             Addl. Govt. Adv. for O.Ps.1 & 4
                                                          Mr. D. Mohapatra,
                                                    Advocate for O.Ps.2 & 3

                      CORAM:
                      JUSTICE BISWANATH RATH

                                        ORDER

19.07.2022 Order No.

04. 1. Heard learned counsel for the Parties.

2. As a consequence of the judgment passed today in W.P.(C) No.5274 of 2022, this Court finds, no further order is necessary to be passed in this writ petition. The direction given in the judgment passed today in W.P.(C) No.5274 of 2022 squarely applies to the case of the Petitioner involved herein. In the process, this Court while setting aside the notice to show cause vide Annexure-4 and declaring the consequential order pursuant to such show cause as bad, also directs the Development Authority to hand over the possession of the land vide Plot No.13-4F/1470 in Bidanasi / plotted housing scheme in Sector 13 to the Petitioner within a period of one month from the date of communication of an authenticated copy of this order along with a copy of the judgment passed in W.P.(C) No.5274 of 2022, by the Petitioner.

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3. The writ petition stands disposed of with the above direction.

(Biswanath Rath) Judge

Ayaskanta Jena