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This matter is taken up by video conferencing mode.
 2. Mr. Barik, learned counsel for the Petitioner states that the situation as far as cleaning of the Petanala (waste sewerage canal) is rather serious
and a mere direction for disposal of the representation will not serve the purpose.
 3. Mr. D.K. Mohanty, learned AGA accepts notice on behalf of Opposite Parties 1 to 3 and 5 to 7 and seeks time to obtain instructions on what
mechanism can be put in place to address the Petitioner’s grievance on an urgent basis. Copy of the petition also be served on Mr. Debasis
Nayak, learned Standing Counsel appearing for the Cuttack Municipal Corporation (CMC).
 4. List on 2nd February, 2022.
 5. As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order
available in the High Court’s website, as par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide
Court’s Notice No.4587, dated 25th March, 2020, modified by Notice No.4798, dated 15th April, 2021 and Court’s Office Order circulated
vide Memo Nos.514 and 515 dated 7th January, 2022.
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