Gagan Chandra Biswal & Anr vs Odisha State Housing Board
2022 Latest Caselaw 5951 Ori

                      IN THE HIGH COURT OF ORISSA AT CUTTACK
                                    W.P.(C) No.27631 of 2022

                 Gagan Chandra Biswal & Anr.             ....           Petitioner(s)
                                                                 Mr. S.K. Acharya,
                                                                         Advocate
                                              -versus-

                 Odisha State Housing Board,             ....      Opposite Party(s)
                 Bhubaneswar & Ors.
                                                                   Mr. U.K. Sahoo,
                                                                              ASC

                            CORAM:
                            JUSTICE BISWANATH RATH
                                            ORDER

Order No. 27.10.2022

01. 1. This Court finds, the Petitioners seek coverage of the judgment of this Court in W.A. No.241 of 2019 as well as a further order of this Court in W.P.(C) No.26622 of 2021 disposed of on 7.09.2021 to this case.

2. Considering the limited request made by the learned counsel for Petitioners, this Court in disposal of the Writ Petition directs the Opposite Party Nos.1 & 2 to consider the claim of the Petitioners keeping in view the judgment as well as the order passed in the cases referred to hereinabove and take a lawful decision in the matter within a period of two weeks from the date of communication of a certified copy of this order along with a copy of judgment in W.A. No.241 of 2019 as well as order in W.P.(C) No.26622 of 2021, by the Petitioners.

3. The Writ Petition stands disposed of with the above order.

(Biswanath Rath) Judge Ayaskanta Jena