ALEKHA PATEL Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard Mr. B.K. Behera-1, learned counsel for the Petitioner and Mr. H.M. Dhal, learned Additional Government Advocate.

(3.) According to B.K. Behera-1, the Petitioner is aggrieved by the non-disposal of his application filed under Sec. 28-A of the Land Acquisition Act, 1894 styled as L.A. Case No.08 of 2000 pending before the Land Acquisition Officer, Nuapada (Opposite Party No.3). In such background, he prays that a direction be issued to the opposite Party No.3 to dispose of the said case expeditiously.