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Judgment
R.K. Pattanaik, J
Heard learned counsel for the respective parties.
In course of hearing, learned counsel for the petitioner submits that the petitioner is eligible for allotment of a Government land. It is brought to the notice of the Court that the petitioner has already been evicted from the case land. In such view of the matter, learned counsel for the petitioner prays for a liberty to approach the authority concerned with an application seeking allotment of a Government land under any of the schemes of the Government for a decision within stipulated period.
Mr. Rout, learned AGA for the State, however, submits that the father of the petitioner has been allotted with a Government land, hence, the petitioner may not be eligible for further allotment.
Without expressing anything on merit of the case, the Court is of the considered view that the petitioner should be granted such liberty to approach the concerned authority with an application for allotment of a Government land for a decision subject to his eligibility and entitlement to be considered under any of the schemes of the Government.
Hence, it is ordered.
In the result, the writ petition stands disposed of with the liberty allowed in favour of the petitioner to submit an application for allotment of any other Government land under the schemes of the Government and in the event, the same is received within a fortnight from today, the authority concerned, namely, opposite party No.4 shall do well to disposed it of at the earliest with an intimation about the decision to him soon thereafter.
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