Aditya Ku. Panda vs Odisha State Housing Board & Ors

Biswajit Mohanty, J

This matter is taken up by video conferencing mode. Heard Mr. Barik, learned counsel for the petitioner and Mr. Manas Ranjan Pradhan, learned

Advocate on behalf of Mr. Dayananda Mohapatra, learned counsel representing the OSHB and Mr. Das, learned Addl. Standing Counsel.

At the outset, on oral prayer of Mr. Barik, he is permitted to implead the Chairman, Odisha State Housing Board, Sachivalaya Marg, Bhubaneswar,

Dist.- Khurda as opposite party no.4. Office is directed to make consequential correction in the cause title.

According to Mr. Barik, the petitioner is aggrieved by the condition imposed by the Odisha State Housing Board for executing the Lease-cum-Sale

Deed by taking into account the Bench Mark valuation as fixed by the Government. He further submits that such a demand runs contrary to the

decision of this Court as rendered in the case of Santosh Ku. Nanda vrs. The Odisha State Housing Board reported in 2020 (I) OLR 661 and also a

decision of this Court rendered on 31.03.2021 in W.P.(C) No.8942 of 2021.

During course of hearing, he submits that liberty may be granted to the petitioner to approach the Chairman, Odisha State Housing Board (opposite

party no.4) for redressal of his grievances and further prays that a direction be issued to the said opposite party to take a decision on the same within a

specific time period.

Considering the submissions made and without expressing any opinion on the merits of the case, this Court grants liberty to the petitioner to file a

comprehensive representation before opposite party no.4 within a period of two weeks along with a copy of this order and in the event such a

representation is received by opposite party no.4, he is directed to take a decision on the same in accordance with law within a period of four weeks

from the date of receipt of such representation and communicate the result of such exercise to the petitioner.

Accordingly, the writ petition is disposed of.

Parties may utilize the 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 25.03.2020 read with Notice No.4798 dated 15.04.2021 issued by the Registrar General of this

Court.