LAMBODAR SAHOO Vs. COMNR.-C-SECY, REVENUE

JUDGEMENT

(1.) HEARD Mr. Trilochana Barik, learned counsel for the petitioners, Mr. Ramakanta Mohapatra, learned Government Advocate for the State, Mr. Jagannath Pattnaik, learned Senior Advocate for Opposite Party No. 5 (IDCO) and Mr. Laxmidhar Pangari, learned Senior Advocate appearing for Opposite Party No. 6 (GMR Energy Ltd.). Misc. Case No. 9351 of 2012 was filed by the writ petitioners seeking interim stay of operation of notice under Annexure -6 series and orders thereon was passed by this Court on 28.06.2012 directing status quo and the said order continuous to remain operation till today.

(2.) MISC . Case No. 10064 of 2013 came to be filed by Opposite Party No. 6 (GMR Energy Ltd.) praying for vacation of the interim order of status quo dated 28.06.2012 passed in Misc. Case No. 9351 of 2012.

(3.) IN this writ application, the petitioners have challenged the Memorandum Of Understanding (MOU) dated 9.6.2006, the Notification under the Land Acquisition Act in Annexures -2, 3, 5 and 6 series.