AI Structured Summary
Not yet generated for this judgment
Judgment
Arindam Sinha, J
Mr. Baarik, learned advocate appears on behalf of petitioner and submits, his client was allotted unnder Pradhan Mantri Awaas Yojana (Urban) scheme. She made construction. Payment off bills are in arrears. She prays for diirection upon opposite party no.2 to disburse the arrears.
Mr. Nanda, learned advocate, Additional Government Advocate appears on behalf of State and submits, petitioner be directed to make representation before opposite party no.2. If it is made, it will be duly considered.
Petitiioner is directed to make representation to opposite party no.2 and also communicate this order. Said opposite party will consider the representation and inform petitioner the result within four weeks thereafter.
The writ petition is disposed of.
...............................................