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Judgment
6 paragraphs · 169 wordsArindam Sinha, J
Mr. Mohanty, learned advocate appears on behalf of petitioner. He submits his client is entitled to benefits under both the housing schemes. The Block Development Officer has not acted. His client made representation dated 3rd March, 2021 to the Collector. The representation was dispatched by post on same date. He prays for direction upon the authority to consider his client’s representation.
Ms. Pattanayak, learned advocate, Additional Government Advocate appears on behalf of State. She submits, his representation will be duly dealt with.
Opposite party no.2 is directed to deal with and consider petitioner’s said representation dated 3rd March, 2021. Petitioner will communicate this order along with copy of said representation and relevant documents, by which his eligibility stands acknowledged. Said opposite party will inform petitioner result of the consideration within four weeks of communication. Either the benefit is to be extended or reasons to be made known for rejection of the claim, within that time.
The writ petition is disposed of.
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