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Judgment
By an order dated 11th August 2014, this Court had required the Collector, Khurda to enquire into the allegations made in the petition that a fraud had been committed in granting leases. Since then, affidavits have been periodically filed by the Collector, Khurda the last affidavit being dated 7th July, 2015.
It is stated that steps to review the wasteland lease cases have been taken and wherever the irregularities in settlement of Government lands were noticed, the process has been initiated to bring it back to the Government khata. It is stated till the date of the affidavit, land to an extent of Ac.45.318 has been brought back to the Government khata.
The Court is satisfied that its directions have been complied with. If the Petitioners are aggrieved by any further instances of alleged fraudulent transfers, it will be open to the Petitioners to approach the Lokayukta for appropriate directions.
In that view of the matter, the present writ petition and all the pending applications are disposed of.
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