Anil Rai And Others vs State Of Sikkim And Another

Meenakshi Madan Rai, J

It is submitted by Learned Advocate General that vide a Notification bearing O. O. No.17/RDD, dated 14-11-2022, issued by the Respondent No.2, Rural Development Department, Government of Sikkim, a Committee has been constituted in view of the application filed by 57 Applicants from Gnathang Machong Constituency, seeking redressal of their grievances in terms of the Order of this Court dated 23-09-2022. The Committee comprises of the following Officers; (1) District Collector, Pakyong, Chairman; (2) ADC (Dev.) Pakyong, Member Secretary; (3) Concerned BDO, Member; (4) Superintending Engineer, Zilla Parishad, Gangtok, Member. The terms of reference of the Committee are (i) to examine the eligibility of the Applicants as per Standard Operating Procedure (SOP) of the housing scheme of Sikkim Garib Aawas Yojana (SGAY) and (ii) to examine the physical condition of the listed houses and submit a report within one month.

It is further submitted by the Learned Advocate General that the Applicants be directed to submit individual applications putting forth their grievances with full particulars to enable the Committee to examine the grievances in light of the terms of reference of the aforementioned Notification.

Learned Counsel for the Petitioners undertakes to take steps accordingly.

List on 17-02-2023 as found convenient by the parties.