ABEDA BEGUM Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through video conferencing mode.

(2.) Heard Mr.Sarat Kumar Acharya, learned counsel for the petitioners and Mr.G.R.Mohapatra, learned Additional Standing Counsel.

(3.) According to Mr.Acharya, the petitioners, who are residents of Ward No. 9 Jagannath Lane Mandap Basti, Chandrasekharpur, Bhubaneswar are aggrieved by the non-inclusion of their names in the list of beneficiaries under Rajiv Awas Yojana. He further submits that though highlighting all their grievances the petitioners have submitted a representation on 20/9/2021 under Annexure- 8 series before the Commissioner, Bhubaneswar Municipal Corporation (opposite party No.6) however till date nothing has been done, instead a move is on to evict them from their present place of residence. In such background, he prays that a direction be issued to opposite party No.6 to take a decision on the above noted representation under Annesxure-8 series within a specific time period and for the interregnum, their interest be protected.