LAXMI MOHANTY Vs. STATE OF ORISSA AND ORS.

JUDGEMENT

(1.) BY filing this writ petition, petitioner seeks a direction from this Court to the opposite parties for issuing letter of possession in respect of land situated at Mouza -Ghatikia, Plot No. 169 (C), drawing No. B/360 measuring an area 60 ft. x 90 ft. forthwith.

(2.) THE case of the petitioner is that the petitioner being a landless leady, she was allotted with a piece of land at Mouza -Ghatikia by the G.A. Department in respect of Plot No. 169 (C), drawing No. B/360 measuring an area 60 ft. x 90 ft. The allotment was made by communication No. 3975 dtd. 26.04.1994 of the G.A. Department. Following the allotment, as referred to hereinabove, an agreement was executed between the petitioner and the G.A. Department on 18.02.1994. Petitioner was also accordingly paid the premium as fixed at the relevant point of time.

(3.) LEARNED counsel for the petitioner submitted that there is no reason for not issuing the possession order and by the inaction of the opposite parties, the petitioner is sufficiently harassed for no fault of her.