JAYASHREE SINGHDEO Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Consent memo filed by Mr. Sushanta Kumar Dash, learned Counsel appearing for the Petitioner is taken on record.

(3.) The Petitioner has filed IA No.7623 of 2024 as she apprehends dispossession from the land in question. While taking up the interim application for adjudication, this Court felt that the merit of the writ petition is to be gone into. Thus, on consent of learned counsel for the parties, this writ petition is taken up for final disposal.