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Judgment
S. K. Mishra, J
W.P.(C) NO.10590 Of 2024 & I.A. NO.5965 Of 2024
This matter is taken up through hybrid mode.
Heard Mr. Mishra, learned Counsel for the Petitioners so also Mr. B. Panigrahi, learned Additional Standing Counsel for the State-Opposite Party No.1.
Since Mr. Panigrahi, learned Additional Standing Counsel accepts notice on behalf of State-Opposite Party No.1 and Mr. A. Dash, learned Counsel, who usually represents the Odisha State Civil Supplies Corporation, accepts notice on behalf of Opposite Party No.2, no notice be issued to the said Opposite Parties. Learned Counsel for the Petitioner is directed to serve copies of the Writ Petition so also I.A. on Mr. Panigbrahi and Mr. Dash by tomorrow (30.04.2024).
Matter be listed in the week commencing from 24th June, 2024. Counter to the Writ Petition so also objection to the I.A., if any, be filed in the meantime, after serving copy of the same on the learned Counsel for the Petitioners.
In view of the stand taken in the Writ Petition so also in the I.A. and the reasons for not submitting the bills as indicated vide communication dated 22.03.2024, as an interim measure, it is directed that the Rice Millers, who are the Members of the Petitioner No.1-Association, shall submit their monthly, FRK & Supplementary Custom Miller Bills of previous KMS up to KMS-2022-23 through OBMS portal @ Rs.73/- per quintal by 7th May, 2024, instead of 30th April, 2024, as indicated vide one of the impugned order dated 22.03.2024, as at Annexure-12, instead of the communication made by the Authority concerned vide letter dated 26.12.2023, as at Annexure-11.
This Court makes it clear that the Corporation shall not block OBMS portal after 30th April, 2024 and shall do well to extend the dateline for submitting the bills till 7th May, 2024 through OBMS portal, instead of restricting the same till 30th April, 2024. It is also made clear that submission of bills by the Custom Millers @ Rs.73/- per quintal and payment, if any, shall be subject to final outcome of the Writ Petition and pendency of the Writ Petition shall not be a bar for the Authority concerned of the Corporation to consider the grievance of the Petitioner No.1-Association dated 31.03.2024, as at Anenxure-10 series.
Urgent certified copy of this order be granted on proper application.
In addition to the certified copy, parties are at liberty to utilize the digitally signed copy of this order available in the website of this Court.
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