Orissa High Court
M/S.Alom Extrusions Ltd vs State Of Orissa And Others .... Opposite ... on 10 August, 2021
Author: B. P. Routray
Bench: B. P. Routray
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.14662 of 2011
M/s.Alom Extrusions Ltd. .... Petitioner
Mr.P. Mukherji, Advocate
-versus-
State of Orissa and others .... Opposite Parties
Mr. S.N. Das, A.S.C.
CORAM:
THE CHIEF JUSTICE
JUSTICE B. P. ROUTRAY
ORDER
10.08.2021 Order No.
04. 1. Mr.P. Mukherji, learned counsel for the Petitioner states that in view of passage of time and subsequent developments, the Petitioner will make a fresh representation to the Department of Industries, Government of Odisha and other departments for grant of whatever benefits can be extended to the Petitioner in view of the changed policies.
2. In that view of the matter, it is directed that subject to the Petitioner making fresh representations to the authorities concerned to the above extent not later than 13th September, 2021, such representations shall be examined by the authorities concerned and appropriate reasoned orders be passed thereon within a period of three months thereafter and in the event not later than 20th December, 2021. The decisions shall be communicated to the Petitioner not later than 27th December, 2021. It will be open to the Petitioner to seek appropriate Page 1 of 2 remedies thereafter in accordance with law if aggrieved by such orders.
3. The writ petition is disposed of in the above terms.
4. An urgent certified copy of this order be issued as per rules.
(Dr. S. Muralidhar) Chief Justice ( B.P. Routray) Judge B.K. Barik Page 2 of 2