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Sadananda Bhatra vs State Of Odisha And Others

Orissa High Court · Decided on 29 April 2022 · Citation: (2022) 04 OHC CK 0174

HON’BLE JUDGES
Arindam Sinha, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (C) No. 10422 Of 2022
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Judgment

6 paragraphs · 126 words

Arindam Sinha, J

1.

Mr. Pattanayak, learned advocate appears on behalf of petitioner and submits, prayer of his client is for relief of compensation. His client had made, inter alia, representation dated 14th October, 2021 to opposite party no.4, copy of which is at page 24 of the writ petition.

2.

Mr. Panda, learned advocate, Additional Government Advocate appears on behalf of State and submits, proper authority to consider petitioner’s claim is opposite party no.2.

3.

Petitioner is directed to approach opposite party no.2 with copy of said representation dated 14th Opposite party no.2 is directed October, 2021 and this order. to consider and deal with the representation and inform petitioner the result within three weeks of communication.

4.

The writ petition is disposed of.

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