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Judgment
4 paragraphs · 87 words
Meenakshi Madan Rai, J
It is submitted by Learned Counsel for the Petitioners that prior to the impugned Notification No.02/RDD, dated 15.05.2020 being issued, beneficiaries had already been selected under the Chief Minister’s Rural Housing Mission (CMRHM). On the issuance of the impugned Notification vide which the CMRHM was renamed as “Sikkim Garib Awas Yojana,” the beneficiaries have been reselected and the previous beneficiaries left out from the List so prepared.
Learned Additional Advocate General seeks some time to clarify this point.
List the matter on 25.04.2022.