ORISSA PATITA UDHAR SAMITI Vs. STATE OF ORISSA

JUDGEMENT

(1.) THOUGH this matter was listed for orders, but this being a writ petition of the year, 1998, with consent of the learned Counsel for the parties, the matter was taken up for final disposal.

(2.) WE have heard learned Counsel for the petitioner, learned Addl. Government Advocate on behalf of the State and the learned Counsel appearing for the Bhubaneswar Municipal Corporation.

(3.) THIS writ application has been filed by an NGO taking up the cause of the commercial sex workers residing in Mallisahi at Bhubaneswar. According to the petitioner, the members of the weaker sex being victims of circumstances like extreme poverty or having been forced by abductors to take up such activities, have become as such and no other avenue is available to them, they are compelled to work as such for their survival.