NARAYAN BEHERA Vs. STATE OF ORISSA

JUDGEMENT

(1.) Mr. Mohapatra, learned advocate appears on behalf of petitioner and submits, his client got a shop room counter from the Sub-Collector -cum- Convener Secretary, Swargadwar Seva Samity, Puri under agreement dtd. 10/5/2021 upto 14/5/2022. The agreement provided for extension. By letter dtd. 5/5/2022 three months extension was granted.

(2.) He submits, now the Sub-Collector is seeking to evict his client and give the shop room to Odisha Rural Development and Marketing Society (ORMAS) even though rates of service provided by his client is less than those of ORMAS. He submits, unless protected, his client will be evicted over the long weekend Court holidays.

(3.) Mr. Sharma, learned advocate, Additional Government Advocate appears on behalf of State and submits, this Bench does not have assignment. Without prejudice he submits, the extension granted expired on 9/5/2022. Mr. Mohapatra points out the extension was granted by agreement dtd. 10/5/2022, also carrying extension clause-10 therein.