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Judgment
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Biswajit Mohanty, J
This matter is taken up by video conferencing mode.
Heard Mr. Jena, learned counsel for the petitioner and Mr. G.R. Mohapatra, learned Addl. Standing Counsel.
According to Mr. Jena, the petitioner is aggrieved by inaction of the authorities in giving her police protection for constructing a house under Prime
Minister Awas Yojana (Gramin). He submits that after sanction order under Annexure-1 was passed in favour of the petitioner for constructing a
house under Prime Minister Awas Yojana (Gramin) on 02.12.2019, when the petitioner started constructing pucca house, her neighbours created
obstruction. Finding no other way, she approached the B.D.O., Simulia (opposite party no.3), who wrote a letter on 26.02.2020 under Annexure-2 to
the IIC, Simulia Police Station (opposite party no.4) requesting him to depute Police personnel for smoth construction of her PMAY (G) house. But
when opposite party no.4 did not provide police protection, the petitioner approached the Superintendent of Police, Balasore (opposite party no.2) by
filing a representaion on 10.04.2021 vide Annexure-4 praying for police protection for construction of her house. However, he submits that till date
there has not been any response from the side of the Superintendent of Police, Balasore. In such background, he prays that a direction be issued to the
Superintendent of Police, Balasore (opposite party no.2) to take a decision on the above noted representation under Annexure-4 within a specific time
period.
Considering such submissions and without expressing any opinion on the merits of the case, this Court directs the Superintendent of Police, Balasore
(opposite party no.2) to take a decision on the above noted representation within a period of 4 (four) weeks from the date of receipt of certified copy
of this order in accordance with law and communicate the result of such exercise to the petitioner.
Accordingly, the writ petition is disposed of.
Issue urgent certified copy as per rules..
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