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Orissa HC Directs Govt to Pay Compensation to 2008 Kandhamal Riot Victim's Kin - (03 Oct 2022)

CRIMINAL

Orissa High Court while expressing shock over Odisha government's rejection of a claim for grant of compensation to the brother of a man, who died in Kandhamal communal riots, has ordered State to pay the petitioner an aggregate compensation, as was paid to the other riot victims.

Tags : ORISSA HIGH COURT   COMPENSATION   RIOT VICTIM  

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