SARANGA BEHERA Vs. COLLECTOR PURI

JUDGEMENT

(1.) Mr. Dash, learned advocate, appears on behalf of petitioner. He is father of the deceased, who died on 12/10/2013. Cause of death was tree fallen on the thatched house, where the deceased was sleeping. The incident occurred because of cyclone 'Fani'.

(2.) Mr. Das submits, impugned is order dtd. 1/10/2016 whereby Collector, Puri dropped the ex-gratia claim because as no postmortem was conducted for ascertaining the actual cause of death. He relies on joint spot visit memorandum-cum-enquiry report signed by the Medical Officer and Tahasildar. Following from the report is reproduced below.

(3.) He then hands up and relies on certified copy of order sheet of proceeding before the Tahasildar, commencing with order dtd. 10/3/2013. Following is extracted from the order sheet and reproduced below.