Subhrasmita Jena & Others vs State Of Odisha And Others
2023 Latest Caselaw 403 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                              W.P.(C) No. 37176 of 2022

Subhrasmita Jena & others             .....                                  Petitioners
                                                          Mr. A.K. Moharana, Advocate
                                      Vs.
State of Odisha and others            .....                             Opposite parties
                                                                    Mr. S. Nayak, ASC
              CORAM:
                  DR. JUSTICE B.R. SARANGI

                                              ORDER

11.01.2023

Order No. This matter is taken up through hybrid mode.

2. Heard learned counsel for the parties.

3. The petitioners have filed this writ petition seeking to prevent the opposite parties in making attempt to demolish the residential houses of slum dwellers of Phuleswari Basti, Bharatpur in front of EVOS Palace apartment over Govt. Plot No. 321, Khata No. 780 in Mouza- Patrapada.

4. In course of hearing, learned counsel for the Petitioners states that highlighting the grievances, the Petitioners have made a representation to Opposite Party No.6 vide Annexure-5 and the same may be directed to be considered within a stipulated time taking into consideration the judgment of this Court in the case of Mrs. Rutuparna Mohanty v. State of Orissa and others, (W.P.(C) Nos. 11667 and 12723 of 2010 decided on 15.09.2010), to which learned Counsel for the State has no objection.

5. As agreed to by learned Counsel for the parties, this Court, without expressing any opinion on the merits of the case, disposes of the Writ Petition directing Opposite Party No.6 to consider the representation filed by the Petitioners vide Annexure-5, taking into consideration the judgment of this Court in the case of Mrs.

Rutuparna Mohanty v. State of Orissa and others, (W.P.(C) Nos. 11667 and 12723 of 2010 decided on 15.09.2010), in accordance with law within a period of three months from the date of production of certified copy this order.

6. Issue urgent certified copy as per rules.

Ashok                                    (DR. B.R. SARANGI, J.)