WP(C)/3088/2021
2021 Latest Caselaw 1105 Ori

                                  W.P.(C) No. 3088 of 2021




02.   29.01.2021            The matter is taken up through video conferencing.
                            Heard Mr. K. Swain, learned counsel for the petitioners.
                            Against rejection of claim of the petitioners in terms of the
                   judgment rendered in the case of Ritanjali Giri v. State of
                   Odisha, 2016 (I) ILR CUT 1162 vide order dated 29.12.2020
                   under Annexure-3, which has been passed in pursuance of the
                   order dated 13.01.2020 in W.P.(C) No.934 of 2020, the petitioners
                   approached this Court by filing the present writ petition.
                            Issue notice to the opposite parties.
                            Four extra copies of the writ petition be served on learned
                   State Counsel appearing for opposite parties no.1 to 4 within three
                   days enabling him to obtain instructions or file counter affidavit.


                                                        ...............................

Ajaya (DR. B.R. SARANGI) JUDGE