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Judgment
9 paragraphs · 184 wordsArindam Sinha, J
Mr. Mishra, learned advocate appears on behalf of petitioner and submits, his client is entitled to the benefit under the housing scheme. He draws attention to letter dated 17th July, 2018 written by the Project Director to the Block Development Officer. Contents of the letter are reproduced below.
“With reference to the letter on the subject cited above, I am to say that as per the enquiry report of PEO Basudevpur, Sri Rabindra Pail & Sri Naresh Pail are eligible to get a PMAY(G)/BPGY house. It is therefore requested that necessary steps may taken to allot them BPGY(Special) houses strictly following the BPGY guidelines.
Action taken in this matter may please be intimated.”
He prays for appropriate direction so that his client may get the benefit.
Ms. Patnayak, learned advocate, Additional Government Advocate appears on behalf of State.
Opposite party no.4 and other functionaries of State concerned with implementing the housing scheme are directed to act and give the benefit to petitioner within six weeks from communication of this order.
The writ petition is disposed of.
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