Orissa High Court
Biswa Ranjan Ray vs Tata Power Central Odisha ..... ... on 14 May, 2024
Bench: Arindam Sinha, M.S. Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No.4627 of 2024
Biswa Ranjan Ray ..... Petitioner
Represented By Adv. -
Mr. S.S. Mohapatra,
Advocate
-versus-
Tata Power Central Odisha ..... Opposite Parties
Distribution Ltd. (TPCODL), BBSR
and others
Represented By Adv. -
Mr. L.K. Maharana,
Advocate
CORAM:
THE HON'BLE MR. JUSTICE ARINDAM SINHA
AND
THE HON'BLE MR. JUSTICE M.S. SAHOO
ORDER
14.05.2024 Order No.
02. 1. Mr. Maharana, learned advocate appears on behalf of the supplier. He submits, without approaching the ombudsman ombudsm on the grievance, petitioner has directly moved this Court. Efficacious alternative remedy should not be allowed to be bypassed.
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2. Mr. Mohapatra, Mohapatra learned advocate appears on behalf of petitioner and submits, re-directing his client to the ombudsman might expose him to peril of the grievance being said to be barred by time.
3. Petitioner is directed to approach the ombudsman ombu with his grievance. The approach must be made within two weeks from date. We appreciate submission made on behalf of the supplier that the grievance will be dealt with by the statutory authority. In the circumstances, on approach within time directed hereby, the ombudsman is requested requested to consider and deal with it. The supplier will not obstruct the consideration by raising objection on delay.
4. With above direction and observations, the writ petition is disposed of.
(Arindam Sinha) Judge (M.S. Sahoo) Judge Sks Signature Not Verified Digitally Signed Signed by: SISIR KUMAR SETHI Designation: Personal Assistant Reason: Authentication Location: ORISSA HIGH COURT Date: 14-May-2024 17:24:22 Page 2 of 2