DINESH KUMAR DAS Vs. COLLECTOR PURI

JUDGEMENT

(1.) The petitioner in this writ application prays for the following relieves :-

(2.) The petitioner had earlier approached this Court in O.J.C. No.10955 of 1998 praying for a direction to the opposite parties to renew the lease in respect of the aforesaid land and for quashing Resumption Proceeding No.7 of 1975 pending before the Collector, Puri as well as initiation of the proceeding under Section 144 Criminal Procedure Code by the Tahsildar in Misc. Case No.537 of 1998. The aforesaid writ application was disposed of by this Court on 10.3.1999 directing the opposite parties to dispose of the lease renewal proceeding within a specified time after giving chance of personal hearing to the parties and by a speaking and reasoned order. It is the case of the petitioner that even inspite of the aforesaid order, such lease renewal application was not disposed of and a contempt petition was filed before this Court vide Original Misc. Case No.131 of 2000. The said petition was disposed of on 30th March, 2001 directing the opposite parties to comply with the order extending the time by eight more weeks. Further case of the petitioner is that even after order passed in the contempt proceeding, the lease renewal applications are still pending.

(3.) The facts leading to filing of the writ application are as follows :- From the impugned order dated 25.2.2002 it appears that after disposal of the contempt application the father of the petitioner filed an application before the Collector, Puri to comply with the direction of this Court passed in O.J.C. No.10955 of 1998 as well as Criminal Misc. Case No. 131 of 2000. The said application was registered Misc. Case No.10 of 2001 and the matter was disposed of by the Collector in the impugned order.