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Judgment
Biswajit Mohanty, J
This matter is taken up by video conferencing mode.
Heard Mr.H.K.Mohanta, learned counsel for the petitioner and Mr.S.K.Samal, learned Addl. Government Advocate for the State.
According to Mr.Mohanta, the petitioner is aggrieved by inaction of the authorities more particularly of Collector and District Magistrate, Mayurbhanj (opposite party No.2) in extending him the benefits under Biju Pucca Ghara Yojana though he is eligible to get such benefits and though he has approached him several times.
During course of hearing Mr.Mohanta submits that liberty may be granted to the petitioner to approach the Collector and District Magistrate, Mayurbhanj (opposite party No.2) by filing a grievance petition afresh for redressal of his grievances and further prays that a direction be issued to opposite party No.2 to take a decision on the same within a specific time period.
Considering the submissions made and without expressing any opinion on the merits of the case, this Court grants liberty to the petitioner to approach the opposite party No.2 by filing a grievance petition through registered post along with a copy of this order within a period of two weeks hence and in the event such a grievance petition is filed the Collector and District Magistrate, Mayurbhanj (opposite party No.2) is directed to take a decision on the same in accordance with law within a period of eight weeks from the date of receipt of such grievance petition and communicate the result of such exercise to the petitioner.
The writ petition is accordingly disposed of.
Urgent certified copy of the order be granted on proper application.
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