KUSHA CHARAN PARIDA Vs. COLLECTOR

JUDGEMENT

(1.) THOUGH the matter was listed for orders, on the contest of learned counsel for parties, the matter is taken up for disposal.

(2.) HEARD the counsel for parties. On 27.3.2001 it was directed that the matter shall be listed on 6.4.2001 to enable the learned Addl. Government Advocate to obtain instruction and to file counter in the main writ application. On 6.4.2001, further time was allowed and it was clear that no further time will be allowed. On 13.4.2001, the matter was again adjourned to 20.4.2001. However, counter affidavit has not been filed, but the learned Addl. Government Advocate has submitted that the assertions made in the show -cause reply on behalf of opposite parties in the matter relating to initiation of Contempt proceeding may be considered for the purpose of deciding the writ application.