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High CourtsSingle Bench(2023) 02 OHC CK 0187

Laxmipriya Dixit And Others vs State Of Odisha And Others

Orissa High Court · Decided on 28 February 2023

HON’BLE JUDGES
Arindam Sinha, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (C) No.1874 Of 2023
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Judgment

6 paragraphs · 154 words

Arindam Sinha, J

1.

Mr. Swain, learned advocate appears on behalf of petitioners and submits, purported committee of the Self Help Groups was formed as by resolution dated 7th April, 2022, impugned in the writ petition. Same was done without achieving quorum. To that end, his clients made representations, lastly on 26th September, 2022 to the Collector. He submits, there be direction for the authority to consider the representation.

2.

Ms. Patnayak, learned advocate, Additional Government Advocate appears on behalf of State and submits, the representation will be duly dealt with.

3.

Opposite party no.3 is directed to consider said representation dated 26th September, 2022. Petitioners will communicate this order and copy of the representation to said opposite party. For the purpose the Collector may require hearing by attendance of concerned parties. Result of the consideration be made known to petitioners within four weeks of communication.

4.

The writ petition is disposed of.

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