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Judgment
Arindam Sinha, J
Mr. Sahoo, learned advocate appears on behalf of petitioner and submits, his client was found entitled to benefit under Pradhan Mantri Awas Yojona (PMAY-G) scheme for getting allotment of constructing house and cash. He refers to enquiry report bearing date endorsed as 9th July, 2021. The report reveals that another person was given allotment and the cash benefit against his client’s ID.
Mr. Nanda, learned advocate, Additional Government Advocate appears on behalf of State and submits, he does not have instructions regarding genuineness of the report.
Mina Behera has not been made party to the writ petition. In the circumstances, the Block Development Officer (opposite party no.3) is directed to ascertain genuineness of the report. If it is found to be genuine said opposite party will forthwith thereafter allot and make cash disbursement to petitioner, under the scheme. It goes without saying, pursuant to petitioner getting allotment, said opposite party may also duly deal with the mistaken allottee.
Petitioner must be informed on her claim for allotment within four weeks from date of communication.
The writ petition is disposed of.
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