JULFIKAR ALLI Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard.

(3.) The present writ petition has been filed seeking direction to opposite party nos.1 to 4 to investigate the matter and to take appropriate steps by which the petitioner will be able to get his legitimate dues, i.e., purchase price of the land in accordance to his share and also to take appropriate action against opposite party nos.5 to 14 for committing fraud to misappropriate the sale price with respect to the share of the petitioner.