M.Nageswara Rao vs Unknown
2021 Latest Caselaw 12814 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 WP(C) NO.6660 OF 2015
            M.Nageswara Rao                          ....                Petitioner

                                                             Mr.A.N.Das, Adv.

                                          -versus-

            Union of India & ors.                    ....           Opp.Party(s)

                                                 Mr.P.K.Parhi, ASG for O.P.1
                                            Mr.D.Mohanty, Adv. for O.Ps.3 to 6

                        CORAM:
                        JUSTICE C.R.DASH
                        JUSTICE BISWANATH RATH
                                         ORDER

13.12.2021 Order No.

11. 1. The judgment passed by this Court in the present Writ

Petition having been set aside by the Hon'ble Supreme Court in

Civil Appeal No.3522 of 2018 with a clear direction that the Writ

Petition should have been filed either in the High Court of Jharkhand

or in the High Court of Calcutta, nothing remains to be done or

decided by this Bench. The Petitioner, if so advised, may do the

needful as per the direction of the Hon'ble Supreme Court.

(C.R.Dash) Judge

(Biswanath Rath) Judge M.K.Rout