LAXMIPRIYA SAHOO Vs. DIRECTOR OF ESTATE

JUDGEMENT

(1.) THOUGH the position of the petitioners involved in above series of cases are different but question involved and relief claimed by the parties being similar I have decided all these matters together. There is also no objection from the learned counsels appearing for the petitioners in the above matter for taking up the cases together. Learned counsels for opposite parties i.e. State of Odisha, Bhubaneswar Municipal Corporation, OMFED and OPOLFED also submits that they have almost a common response in all the above matter hence matters referred to hereinabove are disposed of by this common judgment.

(2.) THE cases involve 7 categories of petitioners such as :

(3.) WRIT petitions falling to different categories: