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Judgment
Arindam Sinha
Mr. Parida, learned advocate appears on behalf of petitioner. He submits, his client is a Women Self Help Group (WSHG). They had taken lease in respect of a pond. As required by the administration, they drained the pond and made reinforcement on the banks. In doing this they made substantial expenditure and were interrupted in harvesting fish from the pond. Accordingly, they applied for extension of the lease. They also made representation dated 8th February, 2023 to the Collector for sympathetic consideration of their case for renewal of the lease.
Ms. Pattanayak, learned advocate, Additional Government Advocate appears on behalf of State and submits, the representation will be duly dealt with.
Opposite party no.3 is directed to consider petitioner’s representation dated 8th February, 2023. Petitioner will communicate this order along with copy of said representation and all relevant documents to said opposite party. Said opposite party will give hearing to petitioner in considering the claim. Decision taken be informed to petitioner, within six weeks of communication.
The writ petition is disposed of.
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