Sushanta Ku.Jena vs State & Ors.
2014 Latest Caselaw 273 Del

                            W.P.(C) No. 28016 of 2013




                   Present : Mr D.K. Mohapatra, Advocate for the petitioner.

                            Mr D. Panda, Addl. Standing Counsel.




3.    15.01.2014                  This petition inter alia seeks direction to opp.
                     parties to develop the Children's Park at Krushi Yddyan
                     Market (Rental Colony), I.R.C. Village, Bhubaneswar.
                                Case of the petitioner is that though the funds
                     are available for development of the park in question,
                     opp. party no.2-Bhubaneswar Development Authority
                     has issued tender call notice dated 23.10.2013 for
                     development       of   another     park     at   Rental   Colony,
                     Baramunda, which should not be proceeded with.
                                  The question of priority of utilization of funds
                     available is a matter primarily within the purview of the
                     competent authority to decide.
                                    We do not find any ground to interfere.
                                    The petition is disposed of.
                                    However, this order will not debar the
                     competent authority to reconsider the matter, if it is
                     found necessary. The petitioner is at liberty to approach
                     the concerned authority in accordance with law.


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                                                                  A.K.Goel, C.J.

pcp

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                                                                  Dr. A.K. Rath, J.