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Judgment
6 paragraphs · 147 wordsArindam Sinha, J
Mr. Swain, learned advocate appears on behalf of petitioner and submits, his client’s name was included in the original list of beneficiaries under the housing scheme but excluded from subsequent list. His client made representation dated 31st January, 2023 in that regard to the Project Director. He prays for direction upon the authority to consider the representation and disburse the benefit.
Mr. Nanda, learned advocate, Additional Government Advocate appears on behalf of State and fairly submits, petitioner be directed to make fresh representation to opposite party no.3 for consideration of his claim.
Petitioner will communicate this order along with fresh representation and copy of earlier representation dated 31st January, 2023 to opposite party no.3. Said opposite party is directed to consider the representation and inform petitioner result thereof, within four weeks of communication.
The writ petition is disposed of.
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