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Judgment
Biswajit Mohanty, J
This matter is taken up by video conferencing mode. Heard Mr.S.K.Pradhan, learned counsel for the petitioner and Mr.S.K.Samal, learned Addl.
Government Advocate for the State.
According to Mr.Pradhan, petitioner is aggrieved by the action of the authorities in not renewing his registration for selling paddy in the mandi for the
year 2020-21 and the last date for such renewal is 16.8.2021.
During course of hearing he submits that liberty may be granted to the petitioner to approach the Collector, Nayagarh(opposite party No.2) for
redressal of his grievances and further prays that a direction be issued to opposite party No.2 to take a decision on the same within a specific time
period.
Considering the submissions made and without expressing any opinion on the merits of the case, this Court grants liberty to the petitioner to approach
the opposite party No.2 by filing his grievance petition along with copy of this order within a period of three days and in the event such a grievance
petition is filed the Collector, Nayagarh (opposite party No.2) is directed to take a decision on the same in accordance with law before 16th August,
2021 and communicate the result of such exercise to the petitioner.
The writ petition is accordingly disposed of.
Urgent certified copy of the order be granted on proper application.
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