JAGABANDHU ENTERPRISERS PVT. LTD. Vs. STATE OF ODISHA

JUDGEMENT

(1.) Mr. Sahu, learned advocate appears on behalf of petitioner and submits, his client was granted lease in respect of a stone quarry. Demarcation is being sought to be made in respect of the quarry. His client filed petition dtd. 21/11/2022 under sec. 3-B in Odisha Government Land Settlement Act, 1962. The petition is pending. However, the authorities are moving in respect of the land. He prays there be direction to forthwith consider his client's petition and interim protection.

(2.) Mr. Sharma, learned advocate, Additional Government Advocate appears on behalf of State and submits, there were orders made by a learned Single Judge of this Court dtd. 30/11/2022 and 16/12/2022 respectively in WP(C) no.32212 of 2022 (Biswambar Naik and others v. State of Odisha and others) and WP(C) no.34205 of 2022 (Kartika Samal and others v. State of Odisha and others). He submits, the orders are for demarcation of the land on grant of lease to petitioners therein under 'Basundhara Scheme'. The leases were granted in year 2001.

(3.) He draws attention to letter dtd. 10/1/2023 (annexure-17) of the Tahsildar addressed to the Revenue Inspector and objection dtd. 9/1/2023 of petitioner in respect of demarcation case involving one of the writ petitions WP(C) no.32212 of 2022. He submits, petitioner is well aware that the authority is acting for implementation of orders passed by the learned Single Judge on grant of lease in year 2001.