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Judgment
Arindam Sinha, J
Mr. Sarangi, learned advocate appears on behalf of petitioner and submits, his client wants benefit under the housing scheme to construct pucca house. She made representation dated 31st December, 2022 to the Block Development Officer (BDO). He prays for direction upon the authority to consider the representation.
Mr. Nanda, learned advocate, Additional Government Advocate appears on behalf of State. He submits, the representation will be duly dealt with.
Opposite party no.3 is directed to consider and deal with said representation dated 31st December, 2022. Petitioner will communicate this order and copy of the representation to said opposite party. Result of the consideration is to be made known to petitioner, within four weeks of communication.
The writ petition is disposed of.
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