DILIP KUMAR PARIDA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This writ petition involves the following prayer:

(2.) In entertaining the writ petition by way of interim order this Court passed the following order :

(3.) This matter is taken up for final hearing. In course of hearing from the submission of the parties, this Court finds, the Petitioner has already exhausted the first round of litigation involving a claim for extension of lease period on the premises of pond under lease with the Petitioner has been infected by applying poison by some miscreants. Considering the same, this Court in the first round of litigation vide W.P. (C) No.32507 of 2021 at page 62 of the brief disposed of the same ultimately providing opportunity of redressal of the grievance, granted liberty to the Petitioner to file a petition before the Sub-Collector within two weeks from the date of order by way of registered post. It was also further observed therein that in the event of filing of such petition along with certified copy of the order of the Court, the Sub-Collector was to take a decision on the same in accordance with law within four weeks from the date of receipt of such petition. It is, depending on such order at Annexure-9 it appears, the Petitioner made an application vide Annexure-10 on 9/11/2021 and on submission of such application following the direction of this Court the Sub-Collector vide Annexure-11 disposed of the G.P. Misc. Case No.3 of 2021 thereby declining the relief claimed involving extension of lease period on the premises that the ground seeking extension of lease period is yet to be ascertained and confirmed by the competent authority. This writ petition involves a challenge to this order at Annexure-1 along with other prayers as indicated hereinabove.