PUSPA PATTNAIK Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. A.P. Bose, learned counsel for the petitioners, Mr. D. Mohapatra, learned senior counsel for Bhubaneswar Development Authority (BDA) (O.P. No.2), Mr. D. Mohanty, learned counsel for Bhubaneswar Municipal Corporation (BMC) (O.P. No.3) and Mr. T.K. Dash, learned AGA for opposite party No.1.

(2.) Petitioner No.1 is the allottee of residential plot No.166 under Kalinga Vihar Housing Scheme (MIG Category). The order of allotment under Annexure-1 was issued on 9/8/1995.

(3.) The case of the petitioners is that there is a surplus patch of land behind their plot measuring 40 feet X 58 feet (2320 Sq. Feet) belonging to BDA (O.P. No.2), adjacent to their land and the same is left unused. Accordingly petitioner no.1 made an application on 31/5/2004 to allot said surplus land in their favour.