Orissa High Court
Susama Behera vs State Of Odisha & Others .... Opp. ... on 8 October, 2024
Bench: S.K. Sahoo, Chittaranjan Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No. 25255 of 2024
Susama Behera .... Petitioner
Mr. Manas Ranjan Khatua, Advocate
-versus-
State of Odisha & Others .... Opp. Parties
Mr. Rajesh Tripathy,
Addl. Standing Counsel
CORAM:
THE HON'BLE MR. JUSTICE S.K. SAHOO
THE HON'BLE MR. JUSTICE CHITTARANJAN DASH
ORDER
Order No. 08.10.2024 01. 1. This matter is taken up through Hybrid
arrangement (video conferencing/physical mode).
2. Heard learned counsel for the Petitioner and learned counsel for the State.
3. The Petitioner has filed this Writ Petition with a prayer to direct the Opposite Parties to settle the land in her favour in accordance with the provisions of OGLS Act and Rules.
4. Learned counsel for the Petitioner submits that for the self-same issue, the Petitioner has made a representation to the Opposite Party No.5 on 05.05.2023 vide Annexure-3 and the same is still pending for consideration and necessary direction be issued for early disposal of the representation.
5. Learned counsel for the State has no serious objection to such prayer.
6. For the nature of relief sought for and for pendency of the representation at the instance of the Petitioner vide Annexure-3, this Writ Petition is disposed of directing the Opposite Party No.5 to consider the representation in accordance with law and dispose of the same within a period of three months from the date of production of certified copy of this order by the Petitioner and communicate the order to the Petitioner. This Court has not expressed any opinion on the merit of the representation.
Issue urgent certified copy as per rules.
(S.K. Sahoo) Judge (Chittaranjan Dash) Judge AKPrahdan Signature Not Verified Digitally Signed Signed by: ANANTA KUMAR PRADHAN Designation: Sr. Stenographer Reason: Authentication Page 2 of 2 Location: HIGH COURT OF ORISSA Date: 08-Oct-2024 20:22:23