Anil Das vs State Of Odisha & Ors
2023 Latest Caselaw 8162 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                              WP(C) NO.20082 OF 2023

            Anil Das                               ....               Petitioner

                                                              Mr.R.Roy, Adv.

                                        -versus-


            State of Odisha & ors.                 ....        Opposite Party(s)

                                                          Mr.S.P.Panda, AGA
                                                        Mr.D.Mohapatra, Adv.

                       CORAM:
                       JUSTICE BISWANATH RATH
                                      ORDER

28.7.2023 Order No.

03. 1. Heard learned counsel for the Parties.

2. This Writ Petition involves herein only on the aspect of

preparation of the Execution Deed in the involvement of the

Development Authority but however involving the pre-possession

transfer issue under Discretionary Allotment.

3. Considering the rival contentions of the Parties, this Court

finds, similar issue involving pre-possession transfer further also

under the Discretionary Quota has already been decided by the

judgment of this Court in Jyoti Prakash Misra vrs. State of Orissa

& anr. (W.P.(C) No.18169/2023 disposed of on 7.7.2023. For

pendency of an action at the end of the Development Authority, this

// 2 //

Court directs the Development Authority, O.P.2 to take a decision

on the request of the Petitioner while also keeping in view the

decision in Jyoti Prakash Misra (supra) by completing the entire

exercise within a period of four weeks from the date of

communication of this order by the Petitioner.

4. The Writ Petition stands disposed of accordingly.

(Biswanath Rath) Judge M.K.Rout

Signature Not Verified Digitally Signed Signed by: MANOJ KUMAR ROUT Reason: Authentication Location: High Cout of Orissa Date: 31-Jul-2023 10:32:50