Sumitra Biswal vs State Of Odisha And Others

Arindam Sinha, J

Mr. Palai, learned advocate appears on behalf of petitioner and submits, his client suffers from physical disability. She wants benefit under the housing scheme. He draws attention to order dated 30th September, 2021, made by State Commissioner for Persons with Disabilities and submits, there be direction upon the authority to extend the benefit.

Ms. Pattanayak, learned advocate, Additional Government Advocate appears on behalf of State and submits, petitioner’s grievance is being looked into.

Two paragraphs from aforesaid order dated 30th September, 2021, made by State Commissioner for Persons with Disabilities are reproduced below.

“In response to order No.5 dated 1.7.2021, the B.D.O., Nimapara has submitted report in letter No.1736 dated 19.7.2021 which reveals that the complainant is residing in a thatched house with her widow mother and 2 nos. of unmarried brothers; that her brother Sri Sadashiva Biswal has already been included in RH portal list and that as the enquiry process is going on, after getting target from Government, the complainant’s family case may be considered.

Hence, the B.D.O., Nimapara is requested to submit report to the SCPD soon after the complainant’s grievance is mitigated.”

(emphasis supplied)

Above order was made in SCPD Case no.247 of 2019 (Sumitra Biswal vs. BDO, Nimapara). One and half years have passed thereafter.

Petitioner will communicate this order, along with disclosures made in the writ petition, to opposite party no.3. Said opposite party will, within four weeks thereafter either cause petitioner to get the benefit under the housing scheme or make known to her reasons for rejection of her claim.

The writ petition is disposed of..

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