SANJAYA DAS Vs. STATE OF ODISHA

JUDGEMENT

(1.) ALL the above three Review Petitions have been filed with a prayer to review of our judgment dated 22.02.2012 passed in W.P.(C) No.13185 of 2006.

(2.) TO deal with various grounds taken in three Review Petitions the background facts relevant for disposal of the said petitions in a nut shell are that in W.P.(C) No.13185 of 2006, the petitioner challenged the land acquisition proceeding in relation to petitioner's land. The reliefs, as prayed for, are for quashing of the land acquisition proceeding and for direction to the opposite parties for not taking any steps to interfere with the peaceful possession of the petitioner over the land under acquisition till disposal of the writ petition.

(3.) THE various grounds taken in three Review Petitions are as follows: REVIEW Petition No.224 of 2012 has been filed by the writ petitioner on the following grounds: