GOPINATH SAHU Vs. STATE OF ODISHA

JUDGEMENT

(1.) Mr. Mohapatra, learned advocate appears on behalf of petitioners. He submits, they are father and widow of the deceased. Death was by motor accident.

(2.) He submits, death was on 21/7/2021. His clients applied for legal heir certificate on 21/10/2021. Petitioners came to learn that by order dtd. 3/12/2021, the application was rejected saying it is found that the exact legal heirs of the deceased was not ascertained during local enquiry of the RI.

(3.) The petition was moved on 26/10/2022. Paragraphs 1 and 2 from order made that day are extracted and reproduced below.