S.R. ENGINEERING, KEONJHAR Vs. STATE OF ODISHA

JUDGEMENT

(1.) Mr. Namtoar, learned advocate appears on behalf of petitioner and submits, his client was favoured with approval for allotment of lease of land in Barbil town. He draws attention to communication dtd. 13/10/2011. The communication was made by General Manager-cum-Member Secretary, District Single Widow Clearance Authority, to the Tahasildar. First paragraph from the communication is reproduced below. 'I am to inform that the District Single Widow Clearance Authority of Keonjhar District in its meeting held on 5/9/2011 under the Chairmanship of Collector & District Magistrate Keonjhar has approved the proposal for allotment of Govt. land measuring A0.10 as per the land particulars given below which has been inspected and recommended by you in your letter hearing letter No.2692/Dtd. 23/7/2011. Village Khatra No. Plot No. Area Kissam Sundara 13 149 517 A0.10 Patit'

(2.) He submits, the authorities then did not cause the allotment, for which his client had moved this Court earlier by writ petition. Same was disposed of with direction for his client's representation to be considered. His client filed for contempt, pursuant to which impugned order dtd. 7/5/2018 was made. His client was thereby directed to select another patch of government land, preferably in village area (outside the municipal area) and to submit proposal afresh.

(3.) He relies on sub-sec. (3) in Sec. 3 of Odisha Government Land Settlement Act, 1962 to submit, after due inquiry there was approval for allotment in favour of his client, belonging to category under clause (e).