WP(C)/27362/2017
2021 Latest Caselaw 796 Ori

                                       W.P.(C) No.27362 OF 2017




03.   22.01.2021            The matter is taken up through video conferencing.
                            Heard learned counsel for the petitioner.
                            The petitioner has filed this writ petition seeking
                   direction to the State-opposite parties to pay similar
                   compensation of Rs.25,00,000/- with interest, as has
                   been awarded to a similarly situated person from out of
                   the same incident of drowning of seven engineering
                   student of erstwhile UCE, Burla on 30.08.1998 as per the
                   judgment       of     the   2nd   Addl.     Senior   Civil   Judge,
                   Bhubaneswar under Annexure-3 within a stipulated time.
                            In course of hearing, learned counsel for the
                   petitioner states that highlighting the grievances, the
                   petitioner has made representation to opposite party no.1
                   vide Annexure-4 and the same may be directed to be
                   disposed of within a stipulated time.
                            Considering the limited grievance of the petitioner,
                   this Court without expressing any opinion on the merits of
                   the case, disposes of the writ petition directing opposite
                   party no.1 to consider the representation filed by the
                   petitioner vide Annexure-4 and pass appropriate order in
                   accordance with law within a period of three months from
                   the date of production of authenticated/certified copy this
                   order.


      Ajaya
                                                              ...............................

(DR. B.R. SARANGI) JUDGE