Orissa High Court
Gobinda Chandra Pani vs State Of Odisha And Others .... Opp. ... on 4 October, 2023
Author: K.R. Mohapatra
Bench: K.R. Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) NO. 30968 OF 2023
Gobinda Chandra Pani .... Petitioner
Mr. Rama Chandra Ray, Advocate
-versus-
State of Odisha and others .... Opp. Parties
Mr. Swayambhu Mishra,
Additional Standing Counsel
CORAM:
JUSTICE K.R. MOHAPATRA
ORDER
Order No. 04.10.2023 1. 1. This matter is taken up through hybrid mode.
2. The Petitioner in this writ petition prays for a direction to the Odisha State Housing Board (for short 'OSHB') to accept the rest of installments in respect of EWS Flats under Dumuduma Phase-VII Scheme.
3. It is submitted by Mr. Ray, learned counsel that the Petitioner was allotted with EWS Flat and he was paying the installments regularly. But construction was stopped abruptly by OSHB and at present, they are not accepting the installments. He, therefore, prays for a direction to the authorities under the OSHB to accept the installments of EWS Flat as per the Scheme.
4. Upon hearing learned counsel for the Petitioner, it appears that due to stoppage of construction of EWS Flats, the installments are not being accepted as payment of installments was linked with construction. Since payment of installments is construction linked and no construction is being undertaken at this stage, prayer of the Petitioner cannot be entertained.
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5. Accordingly, this writ petition is disposed of with an observation that the Petitioner, if so advised, may redress his grievance before the authorities under the OSHB.
Urgent certified copy of this order be granted on proper application.
(K.R. Mohapatra)
bks Judge
Signature Not Verified
Digitally Signed
Signed by: BIJAY KUMAR SAHOO
Reason: Authentication
Location: High Court of Orissa, Cuttack Date: 05-Oct-2023 18:38:18 Page 2 of 2