- (1.) Heard learned Senior Counsel for the petitioner and also learned counsel for the State.
(2.) It is pointed out by learned counsel for the petitioners that in some of the cases where the houses have been destroyed and damaged, full compensation has not been paid. It is also submitted that all the dependants of the deceased persons have not received compensation.
(3.) On the other hand, learned Senior Counsel appearing for the State of Orissa submitted that it has been assessed that about 4588 houses spread over in 8 blocks suffered damage and steps are being taken to pay compensation. It is pointed out that in these 8 blocks one IAS officer each has been deputed to look after the rehabilitation measures and it is also stated that in some of the cases first instalment has been paid and in some cases second instalment has been paid and in some other cases third instalment has also been paid.;