Orissa High Court
Koraput District Pvt. Bus Employees vs Sub-Collector & S.D.M on 20 May, 2022
Author: Biswanath Rath
Bench: Biswanath Rath
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) NO.13132 OF 2022
Koraput District Pvt. Bus Employees .... Petitioners
Union & anr.
Mr.PK.Nanda, Adv.
-versus-
Sub-Collector & S.D.M., Jeypore & .... Opposite Party(s)
anr.
Mr.S.P.Panda, AGA
CORAM:
JUSTICE BISWANATH RATH
ORDER
Order 20.5.2022 No. 1. 1. This matter was not in today's list but on being mentioned,
the same is taken up through special notice.
2. Heard learned counsel for the Petitioners.
3. Considering the allegation involving three days' notice of eviction at Annexure-2, this Court is inclined to issue notice on the question of admission. Let two copies of the Brief be served on Mr.Panda, learned Additional Government Advocate appearing for the O.Ps.
4. Pendency of the Writ Petition shall not stand as a bar either in finalizing the issue involving W.P.(C) No.27816/2019 disposed of on 10.1.2020 or considering a suitable land allotment in favour of the Koraput District Private Bus Employees Union, as it is virtually discharging the public duty in the guise of private role.
(Biswanath Rath) Judge Page 1 of 2 // 2 // I.A.NO.6923 OF 2022
2. 1. As an interim measure, it is directed that there shall be status quo as on today in respect of the possession of the Petitioner-Union involving the property involved in Annexure-2 till the next date of listing.
2. Issue urgent certified copy.
(Biswanath Rath) Judge M.K.Rout Page 2 of 2