SHYAM PRADHAN Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard Mr. K.C. Dash, learned counsel for the petitioner and Mr. P.K. Muduli, learned Additional Government Advocate for the State.

(3.) The petitioner has filed this writ petition seeking direction to opposite parties to take immediate steps for changing of record of right of home including homestead land measuring an area of 10 decimal in the name of the petitioner which provided to Dalli Pradhan under Rehabilitation and Resettlement Scheme against losing of land as well as against death benefits of his deceased son within a time frame. He has further prayed to direct opposite party no.3-Collector, Angul to consider and dispose of the long standing grievance/representation of the petitioner under Annexure-3 series.