BIPIN BIHARI BEHERA Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and the learned Counsel for the State.

(2.) The association of voluntary retired employees of the Orissa State Handloom Development Corporation is before this Court seeking for issuance of a writ of certiorari quashing Annexure-2 passed by opposite party No. 1 resuming the land and building of the Corporation and for a declaratory relief declaring that Annexure-1 is illegal urging various facts and legal contentions.

(3.) On 26.7.2010, we directed the learned Government Advocate to ascertain as to whether the possession of the property covered under Annexure-2 has been taken over and delivered to Commercial Tax Department. Pursuant to the said direction, he has received written instruction dated 27.7.2010 from the Director of Estates-cum-Ex-Officio Additional Secretary to Government, General Administration Department and has produced the same before us. Let the same be kept on record. It is stated in the said written instruction that the Bhubaneswar Development Authority has agreed to the offer of the land and building at Rs. 524.00 lakhs. It is further stated that the Textile & Handloom Department submitted another proposal on 18.6.2007 for alienation of the land and building in question in favour of it to avoid future ambiguity and the same is under consideration. Further in the background note on realization of the value of corporate building of the Corporation, it is stated that the amount that would be realized by disposal of the land and building will be utilized to settle the liability payable to the 501 workmen including the 39 workmen, as directed by this Court.