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Judgment
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C.R. Dash, J
This matter is taken up by virtual mode.
Heard learned counsel for the Parties.
Alleging inaction on the part of the authorities concerned in granting renewal of Registration under P.C.P.N.D.T. Act, the petitioner has filed this
writ application.
Mr. Swayambhu Mishra, learned Additional Standing Counsel appearing for the State submits that, the petitioner had filed the application online and
some of the documents are not legible, for which there was delay in disposing of the application of the petitioner.
In view of such fact, the writ petition is disposed of directing the petitioner to appear before the C.D.M.O., Subarnapur (Opposite Party No.4) on a
date not later than 3rd August, 2021. He is directed to supply hard copy of all the documents along with the application for renewal of registration
certificate. The C.D.M.O., Subarnapur and other authorities concerned are directed to process the application and to take a decision on the matter of
renewal of registration not later than 5th October, 2021.
With the aforesaid observation, the writ petition is accordingly disposed of.
As the restrictions due to COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order available in the High
Court’s website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide Court’s Notice
No. 4587 dated 25th March, 2020 as modified by Court’s Notice No.4798 dated 15th April, 2021.