Trinath Biswal vs Janmajaya Sahoo, B.D.O., Bhapur, Nayagarh

Arindam Sinha, J

Mr. Sahoo, learned advocate appears on behalf of applicant in this contempt application.

Mr. Sharma, learned advocate, Additional Government Advocate appears on behalf of alleged contemner and draws attention to the show-cause disclosing letter dated 9th March, 2022, issued by his client, whereby request was made to the Project Director for taking necessary steps to include name of applicant for allotment of house. He next draws attention to following letter dated 5th April, 2022 of the Project Director requesting Deputy Secretary to Government (Rural Housing) to take necessary steps for inclusion. Applicant’s name is one of the three names under request for inclusion. He submits, therefore, there has been compliance. Mr. Sahoo submits, his client’s name has still not been included.

It appears, though applicant obtained order in his writ petition and alleged contemner is contending compliance therewith but applicant still remains denied the relief. This is because of what is commonly known as bureaucratic red tape.

Alleged contemner is directed to serve website copy of this order on Deputy Secretary to Government (Rural Housing) P.R. & D.W. Department, Government of Odisha for causing expeditious steps being taken on the request made for the inclusion. It is expected that applicant will receive information on inclusion of his name in the RH Portal prior to adjourned date, failing which, Court will consider on order to be made.

Communication of this order by alleged contemner as directed herein must be completed by 21st November, 2022.

List on 30th November, 2022.

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