Orissa High Court
Sakuntala Sasmal @ Baral vs State Of Odisha And Others .... Opp. ... on 21 April, 2022
Author: K.R. Mohapatra
Bench: K.R. Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No. 9684 of 2022
Sakuntala Sasmal @ Baral ..... Petitioner
Mr. Shivsankar Mohanty, Advocate
-versus-
State of Odisha and others .... Opp. Parties
Mr. Dilip Kumar Mishra,
Additional Government Advocate
(For Opposite Party Nos.1, 2 and 4)
CORAM:
JUSTICE K.R. MOHAPATRA
ORDER
Order No. 21.04.2022
1. 1. This matter is taken up through Hybrid mode.
2. Mr. Mishra, learned AGA shall take instruction as to whether the land in Plot No.1602 (Part) under Khata No.415 to an extent of Ac.2.25 decimal out of Ac.9.60 decimal situated in mouza Konark has been alienated in favour of Konark Notified Area Council. Further, if the same has not been alienated, whether possession has been given for installation of Micro Composting Center-cum-Garbage Dumping Yard or not.
3. Put up this matter on 12th May, 2022. Instructions, if any, shall be obtained in the meantime.
4. A copy of the order shall be handed over to Mr. Mishra, learned AGA for communication and compliance.
(K.R. Mohapatra) Judge s.s.satapathy Page 1 of 1