BISWANATH Vs. STATE OF ORISSA

JUDGEMENT

(1.) Since these Writ Petitions involve a common question of law, those are being heard and disposed of together. The facts are being delineated with reference to W.P.(C) No.3550 of 2025, which is treated as the leading case.

(2.) In W.P.(C) No.3550 of 2025, the petitioner seeks a direction from this Court to quash the eviction notices issued in respect of the disputed land and to restrain the authorities from dispossessing him without first extending rehabilitation and resettlement benefits, asserting violation of his constitutional rights under Articles 14 and 21.

(3.) The brief facts of the case are as follows: