SRI AWADHRAM DUBEY Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD further argument and the Judgment is as follows.

(2.) THE Petitioners have filed this Writ Petition with the following prayers:

(3.) IN the meantime, State Government acquired the area around plot No. 214 and settled the same in favour of the Orissa Power Generation Corporation. It is the admitted case of the parties that though the disputed area is in the midst of the acquired area and lease was granted for the entire area including the disputed area, but before entire area settlement of such land with Opp. Party No. 4, the Opp. Party No. 1 -State did not acquire the disputed area.