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High CourtsSingle Bench(2021) 09 OHC CK 0092

Lakshmi Narayan Das vs State Of Odisha & Others

Orissa High Court · Decided on 24 September 2021

HON’BLE JUDGES
C.R. Dash, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (Civil) No. 26839 Of 2020
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Judgment

8 paragraphs · 166 words

C.R. Dash, J

1.

This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

2.

Heard.

3.

The petitioner, vide Annexure-3 is stated to have filed a representation before the Collector, Ganjam- Opp. Party No.2 for payment of compensation for crop loss in cyclone "Phailine". The Collector, Ganjam is stated to have sent the representation to the Tahasildar, Aska- Opp. Party No.3 for enquiry etc.

4.

It is alleged by learned counsel for the petitioner that the Tahasildar, Aska- Opp. Party No.3 is sitting silent over the matter.

5.

Mr. R.P. Mohapatra, learned Additional Government Advocate is directed to take instruction from the Tahasildar, Aska as to what action has been taken by him on the representation of the petitioner vide Annexure-3 forwarded to him by the Collector, Ganjam.

7.

List this matter after the ensuing Durga Puja holidays.

8.

A free copy of this Order be supplied to Mr. R.P. Mohapatra, learned Additional Government Advocate to enable him to obtain instruction from the Tahasildar, Aska.