SWARNALATA MOHANTY Vs. STATE OF ODISHA

JUDGEMENT

(1.) Due to pandemic situation for COVID-19, this case is taken up through Hybrid Mode (Video Conferencing as well as Physical Mode). 1. Heard Mr. Manoj Kumar Mohanty, learned counsel appearing for the Petitioner and Mr. Dayananda Mohapatra, learned Counsel appearing for the C.D.A.

(2.) The Petitioner is stated to be suffering from cancer. She wants to transfer her plot inherited from her father being the sole successor, i.e. Plot No.13-3E/1028 in Sector-13, Markat Nagar, in Bidanasi Project Area. The said plot was allotted in favour of the father of the Petitioner, vide Allotment Order No.3838 dtd. 17/2/2007. Petitioner's father expired on 23/1/2011 after the aforesaid Plot was allotted in his favour in accordance with law, to which C.D.A. has no objection or dispute.

(3.) In the year 2001, Petitioner's husband had purchased a Plot bearing No. D/200 in Sector-6 of Markat Nagar in Bidanasi Project Area. So, the husband and wife duos have two plots now in Markat Nagar, Bidanasi Project Area, one each in the name of each spouse. Petitioner's husband is a 3rd Party Purchaser of one plot and the Petitioner is the sole successor in respect of another plot, as discussed supra.