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Judgment
6 paragraphs · 170 wordsAnanda Chandra Behera, J
This matter is taken up through hybrid mode.
Heard from the learned counsel for the petitioners and learned Additional Government Advocate for the State.
3 Upon hearing from the learned counsels of both the sides it is felt proper to dispose of this writ petition finally giving liberty to the petitioners to submit a representation before the Commissioner-cum-Secretary Panchayat Raj & Drinking Water Department, Government of Odisha, Secretariat, Bhubaneswar, Khurda (Opposite Party No.2) annexing the certified copy of the order of this writ petition for consideration of the prayer of the petitioners therein within a period of one month from the date of submission of the representation after giving opportunity of being heard to the petitioners and others, if any and to intimate the result of the disposal of the representation to the petitioners.
As such, this writ petition is disposed of finally.
Urgent certified copy of this order be granted to the petitioners in course of the day on proper application.