Citation : 2021 Latest Caselaw 327 Ori
Judgement Date : 8 January, 2021
W.P.(C) No.38787 of 2020
02. 08.01.2021 This matter is taken up through Video
Conferencing mode.
Heard learned counsel for the parties.
Looking to the limited request involved herein
and as this Court finds, the representation of the petitioner
involving the matter vide Annexure-4 since pending
consideration, this Court without expressing any opinion on
the merits of the case disposes of the writ petition directing
the Commissioner-cum-Secretary, Cooperation Department,
Govt. of Odisha, Bhubaneswar, opposite party no.1 to look
into the grievance of the petitioner vide Annexure-4 and take
decision as appropriate, taking into consideration the grounds
raised in the writ petition and the documents taken in support
of the same also keeping in view the applicability of the
judgment in the case of T. Bimala Vrs C.M.C., Cuttack &
others, reported in 2015(II) ILR CUT 569, within a period of
one and half months from the date of communication of copy
of this order, copy of the decision and copy of the writ
petition by the petitioner.
As restrictions are continuing for COVID-19,
learned counsel may utilize the soft copy of this order
available in the High Court's website or print out thereof at
par with certified copies in the manner prescribed, vide
Court's Notice No.4587, dated 25.03.2020.
......................................
Biswanath Rath, J.
uks
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