BANISHREE VIDYA MANDIR, GANJAM Vs. STATE OF ODISHA

JUDGEMENT

(1.) In this Writ Petition, the petitioner seeks a direction from this Court to quash the encroachment proceeding in LEC No.300/2007, restrain forcible eviction or demolition of the school, and direct consideration and settlement of the land in its favour in accordance with law.

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

(3.) Learned counsel for the Petitioner Ms. Deepali Mahapatra earnestly made the following submissions in support of his contentions: