Kshirod Kumar Rout And Others vs State Of Odisha And Others

Learned counsel appearing for the Petitioners before this Court Mr. Prasanta Kumar Jena, Mr. Omkar Devdas and Mr. Sukanta Kumar Dalai as

well as Mr. Debakanta Mohanty and Mr. J. Katikia, learned Additional Government Advocates will visit the village Dhinkia on 19th February, 2022

and file a joint report of their assessment of the situation on the ground. If they are unable to agree on their respective perceptions it is permissible for

them to file their respective reports.

In the meanwhile, if there are villagers, who apprehend of returning to the village for fear of safety or of arrest, their names be furnished by learned

counsel for the Petitioners to Mr. Debakanta Mohanty and Mr. J. Katikia, Additional Government Advocates who can then arrange for them to be

escorted back to the village without any fear, harassment by way of threat of arrest or risk to their safety.

Copies of the counter affidavits and status report be served on Mr. Jena, learned counsel appearing for the Petitioner in the respective petitions.

Reply to the counter affidavit filed by Mr. Devdas, learned counsel for the Petitioner in W.P.(C) No.1316 of 2022 be taken on record.

On the next date, I.A. No.2325 of 2022 stated to have been filed be listed along with W.P.(C) No.1836 of 2022.

List on 23rd February, 2022.

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