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Judgment
6 paragraphs · 163 wordsArindam Sinha, J
Mr. Bhoi, learned advocate appears on behalf of petitioner and submits, though his client’s name has been included in the list of beneficiaries under the housing scheme but no benefit has been given to him till date. His client made representation dated 2nd February, 2023 to the Collector seeking disbursal of the benefits. He submits, there be directions made for his client to get the benefits.
Mr. Nanda, learned advocate, Additional Government Advocate appears on behalf of State and submits, the representation has just been made. It will duly be dealt with.
Opposite party no.2 is directed to consider and deal with petitioner’s representation dated 2nd February, 2023 regarding him getting the benefits under the scheme. Petitioner is directed to forthwith communicate this order along with copy of the representation to said opposite party. Decision on the consideration must be made known to petitioner within three weeks of communication.
The writ petition is disposed of.
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