PAPALA SYAMALA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) The Petitioners in this C.M.P. pray for early disposal of Civil Suit No. 21 of 2019 and I.A. No. 2 of 2021 pending before learned Civil Judge (Junior Division), Chatrapur.

(3.) Mr. Kanungo, learned counsel for the Petitioners submits that the Petitioners are in peaceful possession of the land in question since last 40 years. Although an order of eviction was passed in L.E. case No. 853 of 1987, but the same has not yet been given effect to.