KARTTIK Vs. COLLECTOR, NAYAGARH

JUDGEMENT

(1.) As it appears, instead of submitting their grievances for consideration of the competent authority, the Petitioners have straightway approached this Court involving a notice of eviction U/s.252, 254 and 275 (A) of the O.M. Act, 1950. This Court records the submission of Mr. Panda, learned counsel for the Petitioners that there has been no action on the notice of eviction vide Annexure-3 as of now.

(2.) The writ petition stands disposed of with the above order.