Susanta Parida vs State Of Odisha & Others
2023 Latest Caselaw 7352 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                               W.P (C) No.19227 of 2023

Susanta Parida                           .....                                 Petitioner
                                                                Mr. S. Sahoo, Advocate
                                         Vs.
State of Odisha & Others                 .....                           Opposite Parties

                                                                          State Counsel

             CORAM:
                 DR. JUSTICE B.R. SARANGI
                 MR. JUSTICE M.S. RAMAN

                                                ORDER

05.07.2023 Order No. This matter is taken up through hybrid mode.

01.

2. Heard.

3. The present Writ Petition has been filed with the following prayer:-

" (i) Why the Opp. Parties shall not be directed to extend the Stone quarry lease tenure of "Sukhuapata Hill Stone Quarry No.8 & 11" of the Petitioner for 3 years and 138 days to compensate the losses incurred due to closure of the aforesaid Stone quarry operation w.e.f. 14.11.2019 till its expiry on 31.03.2022 for the interest of justice.

(ii) Why the opposite Party No.2 shall not be directed to dispose of the representation (Annnexure-

7) of the petitioner in the light of Hon'ble Apex Court judgment at Annexure-5, read with Annexure-8 and 9 respectively within stipulated period;

(iii) If the opp. Parties do not show cause or show insufficient case, then the rule be made absolute by issuing appropriate writ/writs, direction/directions and any other order/orders as deem fit and proper may be passed for the ends of justice; "

4. In course of hearing, learned counsel for the Petitioner states that highlighting his grievances, the Petitioner has made a representation to Opposite Party No.2 vide Annexure-7 and the same may be directed to be considered taking into consideration Annexures-5, 8 & 9 within a stipulated time, to which learned Counsel for the State has no objection.

5. As agreed by learned counsel for the parties and after going through the records, this Court, without expressing any opinion on the merits of the case, disposes of the Writ Petition directing Opposite Party No.2 to consider the representation filed by the petitioner vide Annexure-7, and pass appropriate order in accordance with law taking into consideration Annexures-5, 8 & 9 within a period of three months from the date of production of certified copy of this order.

Issue urgent certified copy as per Rules.

(DR. B.R. SARANGI) JUDGE

(M.S. RAMAN) JUDGE Laxmikant

Signature Not Verified Digitally Signed Signed by: LAXMIKANT MOHAPATRA Designation: Junior Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 05-Jul-2023 16:07:42