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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 4413 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 4780 OF 2014] ORISSA STATE HOUSING BOARD                 Appellant(s)

                               VERSUS INDIRA ENGLISH MEDIUM SCHOOL & ORS         Respondent(s)

WITH CIVIL APPEAL NO. 4414 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 3877 OF 2014]

J U D G M E N T

KURIAN, J. 1. Leave granted.   

2. Heard  the  learned  counsel  appearing  for  the  parties.  

3.  The Orissa State Housing Board is before this  Court, aggrieved by the Judgment dated 01.10.2013 in  Writ Petition (C) No. 14973 of 2012.  The High Court  has directed the Housing Board to allot an extent of  1.55  acres  of  land  to  the  respondent-School  Management.   

4. During the pendency of these appeals before us,  we had asked the State of Orissa to ascertain whether

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the  State  would  be  in  a  position  to  allot  an  alternate site for the school.  Mr. P. N. Mishra,  learned  senior  counsel  appearing  for  the  State  of  Orissa, on instruction, has submitted that the State  is in a position to identify an alternate land for  the  purpose  of  allotment  to  the  school.   He  has  further  submitted  that  the  alternate  land,  now  pointed  out by  the State  in consultation  with the  Orissa State Housing Board, can be allotted to the  respondent-School  Management  in  case  the  school  management  is  in  a  position  to  produce  the  affiliation from an appropriate authority.   

5. In that view of the matter, it is not necessary  to  consider  these  appeals  on  merits.   These  are,  accordingly,  disposed  of  with  the  following  directions :- (i) The  respondent-School  Management  may  make  a  formal application to the State of Orissa within a  period of one month from today for allotment of the  identified land for the purpose of establishing the  school.   (ii)  During the processing of the application, the  respondent  shall  also  produce  the  affiliation  from  the appropriate authority.   (iii)  On production of the order of affiliation, the  State  of  Orissa  shall  complete  process  on  the

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application  and  do  the  needful  for  the  grant  of  allotment.   

6. Needless to say that the extent of land to be  allotted to the school will not be, in any case, less  than 1.55 acres.   

7. We make it clear that it will be open to the  respondent-School Management to apply for affiliation  by attaching a copy of this Judgment for the purposes  of and in the matter of the land requirement.   

8. With the above observations and directions, the  impugned Judgment is set aside and these appeals are  disposed of with no order as to costs.    

      .......................J.

             [ KURIAN JOSEPH ]  

.......................J.               [ ROHINTON FALI NARIMAN ]  New Delhi; April 25, 2016.