Orissa High Court
Unknown vs W.P.(C) No.26728 on 27 June, 2018
Author: S.N. Prasad
Bench: S.N. Prasad
W.P.(C) No.26728
1 of 2017
04. 27.06.2018 This writ petition is for issuance of direction upon the
opposite parties to disburse ex-gratia compensation of
Rs.1,50.000/- on account of death of wife of the petitioner
due to fire accident.
According to the petitioner, as per scheme of the
Government, he has ventilated his grievance before opposite
party no.2 - Special Relief Commissioner but till date no
decision has been taken, hence this writ petition.
Mr. B. P. Tripathy, learned Additional Government
Advocate submits that Collector, Kandhamal (O.P. No.3) is
the competent authority to take decision in this regard, as
such petitioner may be given liberty to approach before the
Collector, Kandhamal to ventilate his grievance and if that
would be done, the Collector, Kandhamal will take decision
in accordance with law within stipulated period.
Learned counsel for the petitioner has raised no
objection to the submission of Mr. Tripathy.
Upon such submissions of learned counsel for the
parties and with their consent, without expressing anything
on the merit of the case, the writ petition is being disposed
of giving liberty to the petitioner to file fresh representation
before the Collector, Kandhamal (Opposite Party No.3)
ventilating his grievance, annexing therein the relevant
guideline and other documents, if any, in support of his
claim, within two weeks from the date of receipt of copy of
this order. The Collector, Kandhamal is directed to take
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decision in accordance with law within six weeks thereafter
and communicate the same to the petitioner within the
aforesaid period.
With the above observation and direction the writ
petition stands disposed of.
.....................
S.N. Prasad, J.
mkp