GUNA SAHU Vs. STATE OF ODISHA

JUDGEMENT

(1.) The writ petition was moved before us on 20/2/2023. Mr. Rout, learned advocate appearing on behalf of petitioners had submitted, his clients are street vendors faced with eviction under impugned notices.

(2.) On perusal of impugned notices addressed individually to both petitioners, we had found reference to WP(C) no.5071 of 2019 and WP(C) no.25303 of 2014. We by our order dtd. 20/2/2023, directed production of the two writ petitions.

(3.) In WP(C) no.25303 of 2014, several persons had joined as petitioners challenging notice dtd. 16/12/2014 issued by the Revenue Inspector. The writ petition was disposed of by the learned single Judge on order dtd. 24/12/2014. We reproduce below text of the order.