GURUPADA KHATUA Vs. ONKAR SINGH MINA

JUDGEMENT

(1.) CAN 2 of 2021 has been filed by the State-respondent for recall of an order dated February 11, 2020 passed by this Court in WPA 74 of 2020. In the said order, a direction was given on the respondent no.2 in the writ petition to immediately take steps for disbursal of the requisite amount to implement the scheme under the "Gitanjali Housing Scheme" to the concerned Zilla Parishad for implementation of the same in respect of the petitioners and other persons placed in a similar situation. The respondent no.2 therein was directed to take steps immediately to ensure that such amount reached the concerned Zilla Parishad latest by two months from that date. Respondent no.4 was directed to implement the Scheme in respect of the petitioners at the earliest after receiving such amount from the end of the respondent no.3.

(2.) Liberty was also given to the writ petitioners to approach this Court further in the event either of the directions was not complied forthwith.

(3.) Although the State was represented when the writ petition was disposed of on February 11, 2020, learned counsel for the State/recall applicant submits that since no affidavits were invited in the matter, counsel did not have sufficient opportunity to take appropriate instruction in the matter. It is contended that "Gitanjali Housing Scheme" was already scrapped and disbursal of amounts under such head had been stopped, even prior to the order dated February 11, 2020.