Citation : 2022 Latest Caselaw 6489 Ori
Judgement Date : 11 November, 2022
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.29740 OF 2022
Swarnalata Nanda .... Petitioner(s)
Mr.S.K.Patra,Adv.
-versus-
State of Odisha and others .... Opposite Party(s)
Mr.S.Ghose,AGA
Mr.S.Swain,Adv.
CORAM:
JUSTICE BISWANATH RATH
ORDER
Order No. 11.11.2022 01. 1. Heard Mr.Patra, learned counsel for the Petitioner and
Mr.Swain, learned counsel appearing for the Cuttack Development Authority.
2. Vakalatnama has been filed in Court today by Mr. Sabjib Swain learned counsel appearing for Opposite Party No.3 be kept on record.
3. Claiming to be a single allottee, the Petitioner seeks benefit through the judgment of this Court in W.P.(C) No.5274 of 2022 delivered on 19.07.2022.
4. Considering the matter is taken up at fresh admission stage, this Court while recording the claim of the Petitioner that he is a single allottee got allotment but under discretion quota, this Court directs the Petitioner's case, vide Annexures-3 & 4 are to be considered as a response to show cause at Annexure-2 keeping in view the direction of this Court already there in disposal of W.P.(C) No.5274 of 2022 by completing the entire exercise within a period of one month from
// 2 //
today. This Court observes, in the event, decision referred to hereinabove is strictly covers the case of the Petitioner, action as appropriate, in handing over the property to the Petitioner will also be undertaken within fifteen days thereafter.
5. With this observation, the Writ Petition stands disposed of.
(Biswanath Rath) Judge
Swarna
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