Nelson Sailo, J.:— At the outset, Mr. R. Borpujari, learned Standing Counsel, Revenue Department submits that the subject matter of the present writ petition is similar to the one to be considered by the Division Bench of this Court in Writ Appeal No. 233/2018 and Writ Appeal No. 320/2018. He submits that by order dated 07.09.2018 passed in I.A.(C) 2967/2018 in W.A. 233/2018, the Division Bench stayed the judgment and order dated 16.07.2015 passed by the writ Court in WP(C) 5434/2012. Since the writ appeals are likely to be taken up for final disposal shortly, the present writ petition may be deferred.
2. Mr. K.R. Patgiri, learned counsel for the writ petitioners has no objection to the said submissions.
3. In view of above, the matter is adjourned for a month. The parties will be at liberty to make a mention as an when the writ appeals referred to above are disposed of.