SUKULUDEI SANTA Vs. GOVT. OF ODISHA

JUDGEMENT

(1.) Mr. Bag, learned advocate appears on behalf of petitioner and submits, his client is widow of a person, who was murdered. By this writ petition she seeks direction for payment of victim compensation. He submits, his client had approached the District Legal Services Authority. A case was registered as Victim Compensation Case no.84 of 2020. Nothing has happened, for which his client has moved Court.

(2.) Mr. Sharma, learned advocate, Additional Government Advocate appears on behalf of State and submits, the Legal Services Authority is to move petitioner's case before the appropriate authority.

(3.) It could not be shown that Legal Services Authorities Act, 1987 mandates claimants of victim compensation to forward their claims through the authority to the administration. The administration has a policy on compensation. The authority merely renders assistance to claimants in moving the administration. Petitioner here first approached the authority and then has moved Court.