Tikina Nayak vs Project Director, District Rural Development Authority, Puri & Others

C.R. Dash, J

This matter is taken up by virtual mode.

Heard learned counsel for the petitioner and learned Counsel for the Opposite Parties.

Alleging substandard work in Penthapada Panchayat under Satyabadi Block in the district of Puri, the petitioner has filed a grievance petition vide

Annexure- 3 before the Project Director, District Rural Development Authority, Puri- Opposite Party No.1.

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

District Rural Development Authority, Puri- Opposite Party No.1 to dispose of the representation of the petitioner vide Annexure-3 in accordance

with law, by passing a reasoned order, within a period of two months from the date of receipt of a certified copy or true soft copy of this Order

available in the Orissa High Court website.

The petitioner is directed to supply a copy of the writ application containing all the Annexures to the Opposite Party No.1 for convenience &

reference to Annexure- 3.

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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