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Judgment
Arindam Sinha, J
Ms. Mohapatra, learned advocate appears on behalf of petitioners and submits, her clients are opposed to the constitution of Block Level Federation (BLF). To that end they made representation dated 27th October, 2022 to the Collector. She submits, there be direction upon the authority to act pursuant to said representation.
Mr. Nanda, learned advocate, Additional Government Advocate appears on behalf of State and submits, the representation will be duly dealt with.
Petitioners will communicate this order and copy of their representation dated 27th October, 2022 to opposite party no.2. Said opposite party will consider the representation and inform petitioners/their learned advocate regarding action taken or why no action is to be taken. Either way it must be informed within three weeks of communication. For purpose of taking decision said opposite party may require a hearing. Ms. Mohapatra submits, her clients be also permitted to communicate copy of annexure-1 in the writ petition. They may do so.
The writ petition is disposed of.
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