UTKAL NABAJIBAN MANDAL Vs. STATE OF ORISSA

JUDGEMENT

(1.) UTKAL Nabajiban Mandal, which is a social organization, has filed W.P.(C) No. 9437 of 2010 for a direction to the opposite parties to postpone the construction of "common corridor" till the inquiry conducted by Justice P.K. Mohanty Commission is completed, for a direction to the opposite parties to ensure supply of ration and drinking water to all the villagers and also for a direction to permit the villagers to go out of the village as and when required.

(2.) AT the stage of admission of both the cases, this Court by order dated 22.5.2010 directed the Member -Secretary, Orissa.State Legal Services Authority to visit the areas covered under the two writ petitions, take assistance of the learned Civil Judge (Senior Division) -cum -Secretary, District Legal Service Authority, Jajpur to examine some of the residents and submit a detailed report with regard to truth or otherwise of the allegations made in both the writ petitions by 27th May, 2010. In pursuance of the said order, the Member -Secretary, Orissa State Legal Services Authority visited the places on two dates and has submitted a detailed report after examining some of the villagers of different villages.

(3.) IN course of hearing at the stage of admission, Shri G.P. Mohanty, learned Counsel appearing for the Petitioner in W.P.(C) No. 9437 of'2010 confined his submission to the following prayers :