Tapan Kumar Nayak vs State Of Odisha & Others
2021 Latest Caselaw 8629 Ori

                         IN THE HIGH COURT OF ORISSA AT CUTTACK

                                     WPC (OAC) No. 903 OF 2017

             Tapan Kumar Nayak                        .....                       Petitioner
                                                                          Mr. S. Mallik, Adv.
                                                   -Versus-

             State of Odisha & Others                 .....                 Opposite Parties
                                                                             State Counsel
                            CORAM:
                                DR. JUSTICE B.R. SARANGI

                                                ORDER

17.08.2021

Order No. This matter is taken up through hybrid mode.

03. Heard learned counsel for the parties.

Mr. S. Mallik, learned counsel for the petitioner that the case of the petitioner is covered by the judgment passed by this Court in WPC (OAC) No.913 of 2017, disposed of on 06.08.2021 (D. Maleswar Patra v. State of Odisha). Therefore, the petitioner's case may be considered in the light of the said judgment.

Considering the contention raised by learned counsel for the parties and after going through the records, this Court disposes of this writ petition directing the opposite parties to consider the case of the petitioner in the light of the judgment in D. Maleswar Patra (supra) and pass appropriate order in accordance with law as expeditiously as possible within a period of three months from the date of communication of this order.

With the above observation and direction, the writ petition stands disposed of.

                                                              (DR. B.R. SARANGI)
A.K. Rana                                                           JUDGE