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Judgment
C.R. Dash, J
1.This matter is taken up through hybrid mode.
Heard.
The son of the petitioner is stated to have died in a road accident caused by an unidentified vehicle. The petitioner is stated to be entitled to receive
Rs.2 lakhs ex gratia from the solatium fund of the State. It is submitted by learned counsel for the petitioner that, the petitioner had approached R.T.O.
(II), Chandrasekharpur, Bhubaneswar-Opposite Party No.1 with the Death Certificate of her son. But, as the petitioner had approached the RTO
after six months of the death, the RTO-Opposite Party No.1 refused to accept the application, as submitted by learned counsel for the petitioner.
5 Regard being had to the facts and submissions and the nature of relief sought for, the writ petition is disposed of directing the petitioner to file a
detailed representation along with relevant documents before the RTO(II), Chandrasekharpur, Bhubaneswar-Opposite Party No.1 within three weeks
from today. If such representation is filed, the same shall be disposed of by passing a reasoned order in accordance with law, within a period of two
months from the date of its filing.
8.The writ petition is accordingly disposed of.
Urgent certified copy of this order be granted as per rules.
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