Rojalin Das vs Collector, Jajpur And Others

Arindam Sinha, J

Mr. Mohanty, learned advocate appears on behalf of petitioner and submits, in the new list of beneficiaries under the housing scheme, his client’s name has been omitted. Petitioner made representation dated 20th January, 2023 to the Collector, Jajpur. He seeks direction upon the authority to consider the representation and include his client’s name.

He submits further, in event the benefits are disbursed to other beneficiaries without enlisting his client, his client will stand deprived. On query from Court he submits, his client has not been told why her name was not included in the new list.

Mr. Sharma, learned advocate, Additional Government Advocate appears on behalf of State and submits, the representation will be duly dealt with.

Opposite party no.1 is directed to consider and deal with petitioner’s representation dated 20th January, 2023. Petitioner will forthwith communicate this order and copy of the representation to said opposite party. In event said opposite party has not included petitioner’s name only on ground of limit in number of beneficiaries, disbursement of the benefits will remain stayed till two weeks after communication of the result of consideration. Otherwise, within three weeks from communication petitioner must be told as to why her name was not included or that it has since been included.

The writ petition is disposed of

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