WP(C)/8230/2021
2021 Latest Caselaw 3373 Ori

                                   W.P.(C) No. 8230 of 2021




02.   08.03.2021            The matter is taken up through video conferencing.
                            Heard Mr. K.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 14.08.2020
                   under Annexure-3, which has been passed in pursuance of the
                   order   dated   27.01.2020   in   W.P.(C)   No.3007    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.


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Ajaya (DR. B.R. SARANGI) JUDGE