UPENDRA NAYAK Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) This matter was not in today's list. On being mentioned, this matter is taken up through Special Notice.

(3.) In filing this Writ Petition, the Petitioner being an encroacher has challenged the order of eviction dtd. 9/12/2025 issued by the Tahasildar, Basudevpur in Encroachment Case No.89 of 2025-26 vide Annexure-1 and order dtd. 29/7/2025 passed by the Sub-Collector, Bhadrak in Encroachment Appeal No.24 of 2025 vide Annexure-3 series.