Orissa High Court
Sankutala Sasamal @ Baral vs State Of Odisha And Others .... Opp. ... on 12 May, 2022
Author: K.R. Mohapatra
Bench: K.R. Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No. 9684 OF 2022
Sankutala Sasamal @ Baral Petitioner
Mr. Shivsankar Mohanty, Advocate
-versus-
State of Odisha and others .... Opp. Parties
Mr. Swayambhu Mishra,
Additional Standing Counsel
CORAM:
JUSTICE K.R. MOHAPATRA
ORDER
Order No. 12.05.2022 2. 1. This matter is taken up through hybrid mode.
2. Pursuant to the direction of this Court dated 21st April, 2022, Mr. Mishra, learned Additional Standing Counsel, on instruction, submits that the land in Plot No.1602 (part) under Khata No.415 to an extent of Ac.2.25 decimals out of Ac.9.60 decimals situated in mouza Konark has not yet been alienated in favour of Konark NAC for installation of Micro Composting Centre-cum-Garbage Dumping Yard. There was no official handing over and taking over possession of the land in question for development of Micro Composting Centre-cum-Garbage Dumping Yard.
3. In view of the instructions provided the subject matter of dispute in this writ petition requires demarcation to take a decision on the grievance of the Petitioner with regard to the plot over which N.A.C., Konark is making construction of Micro Composting Centre-cum-Garbage Dumping Yard.
4. In view of the above, the matter stands adjourned to be listed on 19th May, 2022 by which date the Tahasildar, Gop is directed to demarcate the land in question over which N.A.C., Konark is Page 1 of 2 // 2 // making construction of Micro Composting Centre-cum-Garbage Dumping Yard by serving notice on the Executive Officer, N.A.C., Konark as well as on the Petitioner. Parties are also directed to cooperate with the demarcation of the land in question.
5. Put up this matter on 19th July, 2022.
6. A copy of this order shall be made over to Mr. Mishra, learned Additional Standing Counsel for communication and compliance.
(K.R. Mohapatra)
bks Judge
Page 2 of 2