Section 20(2) in The Orissa Communal Offenders (Conditions of Detention) Order, 1995
(2)All petitions from detenus addressed to Courts shall be transmitted, with the utmost expedition direct to the Court concerned forwarding copies thereof to the Inspector-General of Prisons. When a petition is addressed to the High Court it shall be sent to the Registrar, High Court, Orissa in a sealed envelope, a copy of which shall be endorsed to the Inspector General of Prisons who shall forward a copy of such petition to the Government.
