Section 131(2) in The Orissa Urban Police Act, 2003
(2)After such an application as aforesaid and the rejection thereof wholly or in part or after the lapse of four months without an answer to such application or a decision thereon published by the Government, it shall be competent for the person interested, deeming the rule, regulation or order to be contrary to law, to institute a suit against the Government for a declaration that the rule, regulation or order is unlawful either wholly or in part.
