Sadananda Biswal And Others vs State Of Odisha And Others

Arindam Sinha, J

Mr. Mohapatra, learned advocate appears on behalf of petitioners and submits, in the new list of beneficiaries under the housing scheme, his clients’ names have been omitted. Petitioners made representations dated 20th, 21st and 22nd of January, 2023 to the Collector, Cuttack. He seeks direction upon the authority to consider the representations and include his clients’ name.

He submits further, in event the benefits are disbursed to other beneficiaries without enlisting his clients, his clients will stand deprived. On query from Court he submits, his clients have not been told why their names were not included in the new list.

Ms. Pattanayak, learned advocate, Additional Government Advocate appears on behalf of State and submits, the representations will be duly dealt with.

Opposite party (Collector) is directed to consider and deal with petitioners’ representations dated 20th, 21st and 22nd of January, 2023. Petitioners will forthwith communicate this order and copy of the representations to said opposite party. In event said opposite party has not included petitioners’ 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 petitioners must be told as to why their names were not included or that these have since been included.

The writ petition is disposed of.

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