Smt. Jyotsna Dash vs State Of Orissa And Others
2023 Latest Caselaw 1368 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                W.P.(C) No. 7483 of 2016
                                (Through hybrid mode)


            Smt. Jyotsna Dash                          ....            Petitioner

                                                     Mr. Jagjit Panda, Advocate

                                          -versus-
            State of Orissa and others                 ....      Opposite Parties

                                                            Mr. G.N. Rout, ASC



                     CORAM:
                                 JUSTICE ARINDAM SINHA
                                 JUSTICE SANJAY KUMAR MISHRA
                                          ORDER

08.02.2023 Order No.

6. 1. Mr. Panda, learned advocate appears on behalf of petitioner

and submits, his client's case is covered by judgment delivered this

day in W.P.(C) no.7480 of 2016 (Smt. Jyotsna Dash v. State of Orissa

and others). The allotment was cancelled on similar grounds. The

Revenue Surveyor report relied upon in said W.P.(C) is applicable to

the land allotted to his client's vendor.

2. Mr. Rout, learned advocate, Additional Standing Counsel

appears on behalf of State.

// 2 //

3. The writ petition is allowed as covered by judgment in said

W.P.(C) no.7480 of 2016. Same directions are made herein.

4. The writ petition is disposed of.

(Arindam Sinha) Judge

(S.K. Mishra) Judge Sks