SULEKHA DASH Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. Nanda, learned Counsel for the Petitioner so also Mr. Dash, learned ASC, who accepts notice on behalf of the Opposite Party Nos.1 and 2 and admits to have received copy of the writ petition.

(2.) An innocuous prayer has been made in the writ petition to direct the learned Member, Board of Revenue, Orissa, Cuttack (Opposite Party No.1) to dispose of OSS Case No.1773/2016 read with Misc. Case No.191/2023 within a short stipulated period to protect the property of the Petitioner, who is an old and ailing lady of 70 years.

(3.) On consent of learned counsel for the parties, in view of the averments made in the writ petition and innocuous prayer made therein, the writ petition is taken up for hearing and disposal at the stage of admission without noticing the private Opposite Party Nos.3 and 4.