- (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.;