MANOJ KUMAR DAS Vs. STATE OF ODISHA

JUDGEMENT

(1.) Invoking provisions of Articles 226 and 227 of the Constitution of India, the petitioners, while questioning the inaction of the opposite parties-authorities in providing Ac.5.00 dec. of land in favour of the petitioners, which property is claimed to have been allotted in favour of the deceased father of the petitioners in 1995 in terms of Home Department Letter No.28888, dtd. 1/12/1966 as clarified by Home Department Letter No.66414, dtd. 26/9/1991, prayed for grant of the following relief(s):

(2.) The facts, as adumbrated by the petitioners leading to filing of the present writ application, are stated briefly infra.

(3.) Though notices were issued to the opposite parties long ago, no counter affidavit is forthcoming, except seeking adjournments to file the same.