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Indian
Council of Legal Aid & Advice & Ors. Vs. State of Orissa & Anr [2008] Insc 66 (22 January 2008)
Cji
K. G. Balakrishnan,R. V. Raveendran & J. M. Panchal
ORDER
WITH TC(C) Nos.9-10/1997
This
writ petition has been filed highlighting the problems of residents of KBK
districts in State of Orissa and seeking directions to prevent
starvation deaths and occurance of famines etc.
On
28.4.1997, this Hon'ble Court noted that the National Human Rights Commissions
(for short 'NHRC') was seized of the matter and recorded the submission of the
learned Advocate General of State of Orissa that the State Government will
implement all directions including those interim in nature, given by NHRC. In
the subsequent order dated 21.7.1997, the petitioners were permitted to
approach the NHRC with suggestions, for interim directions. NHRC evolved short
term and long term schemes to empower the people of this region and also
monitored implementation of such scheme for more than eight years. It submitted
several interim reports to this Court. On 10.3.2003, this Court noted :
"It
is brought to our notice that in the light of the progress made in the matter
before the NHRC, the matter should continue to be considered by the NHRC itself
and further orders are not required by this Court at this stage. It is ordered
accordingly. The report filed so far shall, therefore, stand accepted."
Various
recommendations made by the NHRC have empowered the people residing in the
locality by providing them with land, irrigation facilities and opportunity to
live with some dignity. The monitoring mechanism suggested by NHRC also ensured
that the recommendations were implemented. Both the Union of India and the
State Government co- operated well and with the joint efforts of all concerned,
it is stated that a perceptible change has been brought about in the KBK area,
which had earlier been termed as a problem beyond redemption.
The
final report with appropriate recommendations has been given by NHRC on
30.8.2006. These recommendations will go a long way in improving the living
conditions of KBK region. The recommendations in the final report of NHRC have
been accepted by the State Government. The State Government has also agreed for
an effective monitoring mechanism suggested by NHRC to ensure that the
suggestions made by the NHRC are implemented properly and continuously.
In the
circumstances, we are of the view that no further directions are required in
this petition and the connected transferred case. The writ petition and
transferred case are disposed of accordingly recording our appreciation for the
efforts taken by the petitioners.
If
there is any difficulty, the petitioners would be at liberty to approach this
Court.
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