1. This matter is taken up by video conferencing mode.
2. Though the matter was not listed today, on being mentioned by learned counsel for the Petitioner, it is taken up by a separate notice.
3. In the affidavit dated 30 March, 2021 filed on behalf of Opposite Party No. 2 it has been stated that a compromise has been arrived at between the parties.
4. The parties are now relegated to Opposite Party No. 1 (Odisha Real Estate Regulatory Authority, Bhubaneswar) for recording the compromise in accordance with law.
5. The writ petition is disposed of in the above terms.
6. As the restrictions due to the COVID-19 situation are continuing, learned counsel for the parties may utilize a soft copy of this order available in the High Court's website or print out thereof at par with certified copy in the manner prescribed, vide Court's Notice No. 4587, dated 25 March, 2020.
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