Oreda Employees Union vs State Of Odisha & Ors
2021 Latest Caselaw 12336 Ori

                                         1


        IN THE HIGH COURT OF ORISSA AT CUTTACK


                     W.P(C) No.32355 OF 2021

  OREDA Employees Union                       .....                     Petitioner

                                                         Mrs. S. Jena, Advocate
                                      Vs.
  State of Odisha & Ors.                      .....            Opposite parties

                                                                   State Counsel


             CORAM:
                 DR. JUSTICE B.R. SARANGI

                                              ORDER

01.12.2021

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

2. In compliance of the order dated 06.11.2021, Mrs. S. Jena, learned counsel for the petitioner stated that in view of judgment of the Allahabad High Court in Umesh Chand Vinod Kumar v. Krishi Utpadan Mandi Samiti Bharthana, AIR 1984 All 46 (Full Bench), an association can file writ petition under Article 226 of the Constitution of India provided disclosing the members of the association itself. As such, the members of the association have not been disclosed on whose behalf the cause is sought to be espoused. Therefore, learned counsel for the petitioner seeks time to file an affidavit to that extent.

3. Put up this matter after two weeks.

Alok (DR. B.R. SARANGI) JUDGE