Sukanta Kumar Panda vs State Of Odisha & Ors
2022 Latest Caselaw 6856 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                              W.P.(C) No.31304 of 2022

            Sukanta Kumar Panda                     ....         Petitioner(s)
                                                              Mr. P. Patnaik,
                                                                   Advocate
                                        -versus-
            State of Odisha & Ors.                  ....      Opposite Parties
                                                             Mr. S.P. Panda,
                                                            Addl. Govt. Adv.
                                                              Mr. S. Swain,
                                                                   Advocate

                      CORAM:
                      JUSTICE BISWANATH RATH
                                        ORDER

Order No.                              24.11.2022
  01.       1.      Heard Mr. Patnaik, learned counsel for Petitioner, Mr.

Panda, learned Addl. Govt. Adv. and Mr. Swain, learned counsel for the C.D.A. Vakalatnama filed by Mr. Swain, learned counsel in Court today be kept on record.

2. 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.

3. Considering that 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 the discretionary quota, this Court directs, the Petitioner's case, vide Annexures-5 & 7 are to be considered as a response to show cause at Annexure-4 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

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of one month from 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.

4. With this observation the Writ Petition stands disposed of.

(Biswanath Rath) Judge Ayaskanta Jena