LAWS(ORI)-2010-9-11

MRS RUTUPARNA MOHANTY MANAGING Vs. STATE OF ORISSA

Decided On September 15, 2010
Mrs Rutuparna Mohanty Managing Appellant
V/S
STATE OF ORISSA Respondents

JUDGEMENT

(1.) THESE two petitions were heard together by consent of the learned Counsel for the parties and are disposed of by the following order.

(2.) ON 6.7.2010 one Mrs. Rutupurna Mohanty on behalf of Sanjibani Maa Ghar submitted a petition signed by number of persons who claimed to have been evicted from the premises of S.C.B. Medical College and Hospital campus in open Court which was treated as a Public Interest Litigation and Mr. K.K. Jena, learned Counsel was appointed as amicus curiae to appear on behalf of the petitioner and the evictees with a direction to the High Court Legal Service Committee to provide all necessary assistance including financial to him as may be permissible under the rules. This Court also directed the District Administration represented through the Collector to make temporary arrangement for their shelter by erecting tents at any place which is available within his jurisdiction and supply the food to them. Thereafter, the amicus curiae counsel filed a detailed petition on 9.7.2010 under Articles 226 and 227 of the Constitution of India narrating certain relevant facts for grant of the following reliefs:

(3.) DURING the pendency of the petition, a second writ petition was filed by the Basti Unnayan Mahasangha represented by the Secretary Ajit Kumar Lenka narrating more or less the same facts which are not required to be adverted to in this judgment as it would amount to repetition.