Suresh Patra vs State Of Odisha And Others

C.R. Dash, J

This matter is taken up by virtual mode.

Heard learned counsel for the petitioner and learned counsel for the State.

The petitioner, for allotment of a shop, has filed a representation before the Commissioner, Bhubaneswar Municipal Corporation- Opposite Party

No.3 vide Annexure-10, which is stated to be still pending.

Regard being had to the facts and submissions and the nature of relief sought for, the writ application is disposed of directing the Commissioner,

Bhubaneswar Municipal Corporation- Opposite Party No.3 to dispose of the representation vide Annexure- 10 within a period of three months from

the date of receipt of a certified copy or true soft copy of this order by passing a reasoned order.

The petitioner is directed to supply a copy of the writ application containing all the annexures to Opposite Party No.3 for convenience & reference

to Annexure- 10.

The writ application is accordingly disposed of.

As the restrictions due to resurgence of 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.

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