TOMALA SAHU Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard Sri B.K.Mohanty, learned counsel for the petitioners, learned State Counsel and learned counsel for the contesting opposite parties.

(2.) This writ petition involves a challenge to the order at Annexure-3.

(3.) Referring to the powers of the Orissa State Commission for Women, learned counsel for the petitioners contended that for the restricted power of the Commission under Section 10(1)(d) read with Section 10(3) of the Orissa State Commission for Women Act, 1993, the Commission has no power of directing recovery of dowry article and also authorizing the complainant to collect the house rent from the tenant for her livelihood. It is in the circumstance, learned counsel for the petitioner prayed for interference in the order at Annexure-3 and setting aside the same.