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Judgment
To avoid any further controversy, it is directed that both the earlier writ petitions as well as the present one will be treated as representations made by the Petitioners to the Principal Secretary, Panchayat Raj and Drinking Water Department, Government of Odisha-Opposite Party No.3. It is further direcvted that after giving Petitioner No.1 and Opposite Parties 5 to 8 a hearing a hearing on a date to be intimated at least 10 days in advance, a reasoned order will be passed by Opposite Party No.3 not later than 20th December, 2021. The decision will be made available to the parties within seven days thereafter.
The petition is disposed of in the above terms. It is made clear that the Court has not expressed any view on the contentions of the Petitioners.
This order be transmitted forthwith by the Registry to Opposite Party No.3 at the cost of the Petitioners for compliance.
It would be open to the Petitioners if not satisfied with the order to be passed seek appropriate remedies in accordance with law.
The writ petition is disposed of in the above terms.
An urgent certified copy of this order be issued as per rules.
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