Orissa High Court
Pradeep Majhi vs State Of Odisha And Others ..... ... on 23 April, 2024
Bench: B.R. Sarangi, G. Satapathy
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.9544 of 2024
Pradeep Majhi ..... Petitioner
Mr. B. Seth, Advocate
Vs.
State of Odisha and others ..... Opposite Parties
Mr. S. Nayak, ASC
CORAM:
DR. JUSTICE B.R. SARANGI
MR. JUSTICE G. SATAPATHY
ORDER
23.04.2024 Order No. This matter is taken up by hybrid mode.
01. 2. Heard.
3. The petitioner has filed this writ petition seeking direction to the opposite party to dispose of the petition under Section 28-A of Land Acquisition Act vide Annexure-1, which is pending before the Special Land Acquisition Officer and RRO, Lower Indra Irrigation Project, Khariar, within a stipulated time.
4. Considering limited nature of grievance made by the petitioner and as agreed by learned counsel for the parties, this Court, without expressing any opinion on the merits of the case, disposes of the writ petition directing the opposite party to consider the petition filed by the petitioner under Section 28-A of Land Acquisition Act vide Annexure-1, and pass appropriate order in accordance with law within a period of three months from the date of production of certified copy of this order.
(DR. B.R. SARANGI)
JUDGE
Signature Not Verified
Digitally Signed
Signed by: PRIYAJIT SAHOO
Reason: Authentication (G. SATAPATHY)
Location: HIGHPriyajit
COURT OF ORISSA JUDGE
Date: 24-Apr-2024 18:16:05
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