Orissa High Court
Chandrama Pradhan vs Ombudsman (Mgnrega/ ..... Opposite ... on 15 May, 2024
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.11976 of 2024
Chandrama Pradhan ..... Petitioner
Ms. S. Sahoo, Advocate
Vs.
Ombudsman (MGNREGA/ ..... Opposite Parties
PMAY-G), Dist. Boudh and
B.D.O., Harabhanga Block,
Dist. Boudh
Mr. D.K. Behera, A.S.C.
(for O.P. No.2)
CORAM: JUSTICE SANJAY KUMAR MISHRA
ORDER
15.05.2024 Order No. The matter is taken up through hybrid mode.
01.
2. Learned Counsel for the Petitioner submits, this matter is connected with W.P.(C) No.11641 of 2024 as the impugned order passed by the Ombudsman in MGNREGS Complaint Case No.42 of 2024 is also under challenge in the said Writ Petition. This Court, vide order dated 13.05.2024 in W.P.(C) No.11641 of 2024, not only ordered to issue notice but also ordered not to take any coercive action against the writ Petitioner pursuant to the order passed by the OMBUDSMAN (O.P.No.1) in MGNREGS Complaint Case No.42/2024.
3. In view of the said submission made, issue notice to the Opposite Party No.1 by Registered/ Speed Post with A.D. fixing a short returnable date. Requisites be filed by tomorrow (16.05.2024).
4. Since Mr. Behera, learned Counsel for the State accepts notice on behalf of the Opposite Party No.2 and admits to have received copy of the Writ Petition so also I.A., no notice be issued to the said Opposite Party.
5. Matter be listed along with W.P.(C) No.11641 of 2024 in the week commencing from 1st July, 2024.
6. Learned Counsel for the State is directed to take instruction and file Counter Affidavit before the next date of listing after serving copy of the same on the learned Counsel for the Petitioner.
7. Tracking report of notice issued to the Opposite Party No.1 be kept on record.
(S.K. MISHRA) JUDGE I.A. No.6217 of 2024
02. 1. Issue notice as above.
2. Accept one set of process fee.
3. As an interim measure, it is ordered not to take any coercive action against the Petitioner pursuant to letter dated 04.04.2024 as at Annexure-2, which has been issued based on the order passed by the OMBUDSMAN (O.P.No.1) in MGNREGS Complaint Case No.42/2024, till the next date.
4. Urgent certified copy of this order be granted on proper application as per rules.
(S.K. MISHRA)
JUDGE
Signature Not Verified
padma Digitally Signed
Signed by: PADMA CHARAN DASH
Designation: Personal Assistant Reason: Authentication Location: orissa high court, cuttack Date: 17-May-2024 11:36:14