M/S. Utility Farms And Agro ... vs State Of Odisha And Others
2021 Latest Caselaw 12349 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 W.P.(C) No.6090 of 2016



                 M/s. Utility Farms and Agro Products ....             Petitioner
                 (P) Ltd., Ganjam
                                                Mr. P.K. Harichandan, Advocate
                                           -versus-
                 State of Odisha and Others              ....        Opposite Parties
                                        Mr. Sunil Mishra, Addl. Standing Counsel

                 CORAM:
                 THE CHIEF JUSTICE
                 JUSTICE B.P. ROUTRAY


                                           ORDER

Order No. 01.12.2021

06. In view of the judgment passed today in STREV No.64 of 2016 (M/s. Keshab Automobiles v. State of Odisha), the present writ petition is allowed. Consequently, the impugned order of assessment/reassessment is hereby quashed.

(Dr. S. Muralidhar) Chief Justice

(B.P. Routray) Judge S.K. Jena/P.A.