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Orissa High Court

Nigamananda Little Star School vs State Of Odisha And Others .... Opposite ... on 8 August, 2023

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                               W.P.(C) No.8549 of 2019

          Nigamananda Little Star School           ....              Petitioner
                                            Mr. B. Routray, Senior Advocate


                                        -Versus-


          State of Odisha and Others               ....       Opposite Parties
                                                          Mr. P.K. Rout, AGA
                                                        Mr. M. Nataraj, ASGI
                                       Mr. S.D. Das, Senior Advocate for MCL
                    CORAM:
                    MR. JUSTICE R.K. PATTANAIK
                                       ORDER

08.08.2023 Order No.

23. 1. Heard Mr. Routray, learned Senior Advocate appearing for the petitioner, Mr. Das, learned Senior Advocate for the MCL and also Mr. Nataraj, learned ASGI assisted by Mr. H. Das and Mr. R. Sharma, Advocates.

2. Pursuant to this Court's order dated 24th July, 2023, as informed to the Court by Mr. Routray, learned Senior Advocate appearing for the petitioner that an application has been submitted seeking allotment of a land with an option exercised vis-à-vis Plot No.157, Khata No.106 situate in Mouza-Teheranpur.

3. There is no instruction available with Mr. Rout, learned AGA for the State with regard to the progress with respect to the application dated 27th July, 2022 so received from the petitioner and he prays for an adjournment to report back, which is allowed.

4. At the same time, this Court had directed the petitioner to consider and explore alternate arrangement even by a makeshift.

5. Mr. Routray, learned Senior Advocate submits that attempt is being made to find out suitable accommodation which is not yet available at Talcher Town. A suggestion is received from Mr. Routray, learned Senior Advocate that if any Govt. school is available better to relocate the petitioner, it would temporarily solve the problem.

6. Mr. Rout, learned AGA for the State is requested to apprise the Court on the next date as to if any Govt. school is located in the nearby location so that the petitioner can be shifted there.

7. Strong objection of Mr. Das, leaned Senior Advocate appearing for the MCL so also Mr. Nataraj, learned ASGI is recorded and such is on the ground that the land is urgently required by MCL under pressing circumstances.

8. Considering the submissions as above, awaiting response of the State and also to facilitate the petitioner's relocation through a temporary arrangement and identification of proper accommodation, the matter is adjourned to 23rd August, 2023 (to be taken up at 2.00 PM) for final orders.

9. Interim order passed by this Court shall remain in force till the next date of listing.

(R.K. Pattanaik) Judge Tudu Signature Not Verified Digitally Signed Signed by: THAKURDAS TUDU Page 2 of 2 Reason: Authentication Location: OHC,CTC Date: 09-Aug-2023 11:15:36