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Judgment
Biraja Prasanna Satapathy, J
This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.
Heard learned counsel for the Petitioners and learned counsel for the Opposite Parties.
The Petitioners have filed the present Writ Petition with the following prayer: -
“(i) Any appropriate writ (s), direction (s), order(s) shall not be given to the Opposite Parties more especially the Block Development Officer, Gop Block, Gop (Opp.Party No.6) and Tahasildar, Gop (Opp.Party No.7) to take necessary steps against the authorities, contractors, who carry out MGNREGA works relates to irregularities and corruption in the implementation of Mahatma Gandhi National Rural Employment Guarantee Act, 2005 (MGNREGA) in Ishanpur Gram Panchayat, Tahasil Gop, Dist.-Puri during the year 2022-2023 and 2023-2024.
(ii) A specific direction shall not be issued to the Opp.Party No.6 & 7 to extend the benefits to the villager (job Card holders) under the MGNREGA Guidelines and statutory mandates of the Ishanpur Gram Panchayat to secure ends of justice.
(iii) Any other relief to which the petitioners are entitled to deem fit and proper shall not be granted in the facts and circumstances of the case”.
However, taking into account the claim raised in the present Writ Petition, liberty is granted to the Petitioners to make a detailed representation before Opp. Party No.5 by enclosing all the relevant documents and citations in support of their claim, if any, within a period of ten (10) days hence.
It is observed that if such a representation is filed within the aforesaid period, Opp. Party No.5 shall do well to take a lawful decision on the same within a period of three (3) weeks from the date of receipt of such representation. The order so passed by the Opp. Party No.5 be communicated to the petitioners.
With the aforesaid observation and direction, the Writ Petition is disposed of.
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