CourtKutchehry.com
High CourtsSingle Bench

Bhagaban Behera vs State Of Odisha And Others

Orissa High Court · Decided on 23 June 2022 · Citation: (2022) 06 OHC CK 0090

HON’BLE JUDGES
Arindam Sinha, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (C) No. 10142 Of 2022
Download PDFAsk AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

6 paragraphs · 129 words

Arindam Sinha, J

1.

Mr. Sahoo, learned advocate appears on behalf of petitioner. He submits, his client’s father died by fire accident. His client made representation dated 15th March, 2022 to the Collector, Nayagarh (opposite party no.3). He submits, there be direction upon said opposite party to consider and deal with the representation.

2.

Mr. Tripathy, learned advocate, Additional Government Advocate appears on behalf of State and submits, upon direction made the representation will be duly considered.

3.

Opposite party no.3 is directed to consider and deal with the representation containing claim of compensation. Either the claim is to be granted or reasons for rejection of whole or part of the claim made known to petitioner within four weeks of communication.

4.

The writ petition is disposed of.

…………………………