ASWINI DAS Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and State.

(2.) Instant writ petition is filed by the petitioner for a direction to the opposite parties and particularly, opposite party No.5 to settle the Govt. land in his favour in accordance with law.

(3.) Ms. Behera, learned counsel for the petitioner submits that the OPLE revision is pending before the learned Collector, Balasore-opposite party No.3 but in the meantime, eviction notice has been issued vide Annexure-2 by opposite party No.5, which is illegal. It is further submitted that the petitioner has moved opposite party No.5 with his grievance under Annexure-3 but the same has not yielded any result, more so when, the order in appeal has been challenged in OPLE Revision Case No.22 of 219, hence, the writ petition.