BISHNU CHARAN SAHOO Vs. STATE OF ODISHA

JUDGEMENT

(1.) Since common questions of fact and law are involved in the above- mentioned Writ Petitions, the same were heard together and are being disposed of by this common judgment. However, this Court finds it appropriate to treat W.P.(C) No.15095 of 2024 as the leading case for proper adjudication of these matters.

(2.) The Petitioner in the present Writ Petition has assailed the Eviction Notice dtd. 12/1/2024 issued under Sec. 6(1) of the Orissa Prevention of Land Encroachment Act, 1972 by the Additional Tahasildar, Cuttack Sadar, whereby they were directed to vacate the disputed land within thirty days.

(3.) The Petitioners have also impugned Letter No.2260 dtd. 21/2/2024 issued by the Chief Administrator (Revenue), Shree Jagannath Temple Administration, Puri, whereby their request for settlement of the land under the Shree Jagannath Mahaprabhu Bije Purinka Zamee Bikri Sambandhiya Samana Niti (Uniform Policy) was rejected, notwithstanding their continuous residence on the land for more than fifty years.