- (1.) ON 4-9-2008, Arvhbishop Raphael Cheenath S.V.D. (1) v. State of Orissa, 2009 (17) SCC 86, this Court had passed an order and expected that the State Government of Orissa would take all possible steps to control the violence that had been happening in the State of Orissa after the unfortunate killing of Swami Laxmanananda on 23-8-2008.
(2.) WE are told by the counsel for the petitioner that even after the incident, it was alleged that about 906 houses had been destroyed and about 19 churches have been partly damaged/burnt and 21 persons have been killed, including two policemen, and some incidents of rape have also occurred. In the additional affidavit the petitioner has alleged that large number of persons are in the relief camps. He further contended that the workers of the non-governmental organisations are not being allowed to meet the persons in the relief camps or to render help to them. The petitioner'is also aggrieved by the stand taken by the State in not giving any compensation to the churches which had been destroyed/damaged by miscreants. As regards one victim who had been allegedly raped, the petitioner wants that the investigation should be handed over to CBI.
(3.) HEARD learned Senior Counsel appearing for the petitioner, the State and learned Additional Solicitor General for the Union of India. The Principal Secretary, Home Department of the State of Orissa has filed a detailed additional affidavit dated 17-10-2008 wherein it was stated that enough policemen had been deployed in the area and the learned Senior Counsel for the State highlighted all the details that were given in the counter-affidavit. It is also stated by the learned counsel that, apart from these police forces, there are also additional police and paramilitary personnel sent by the Government of India who were allowed to be in the State, be allowed to continue at least till the end of December 2008 i.e. till the festival season is over.;