Jagan Moharana vs State Of Odisha And Ors
2021 Latest Caselaw 12845 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                           W.P. (C) No. 39104 of 2021

            Jagan Moharana                     ....                               Petitioner
                                                          Mr. B.S. Tripathy-1, Advocate
                                                -Versus -
            State of Odisha and Ors.           ....                         Opp. Parties

                                                                         State Counsel

                     CORAM:
                      DR. JUSTICE B.R. SARANGI
                                        ORDER

14.12.2021

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

2. Heard learned counsel for the parties.

3. It is agreed by learned counsel for the parties that the issue involved in this case is analogous to one involved in W.P.(C) No. 16906 of 2020 and W.P.(C) No. 18877 of 2021, which have been allowed vide common judgment delivered on 23.11.2021 by this Court.

4. Therefore, in view of the detailed reasons stated in the judgment and order dated 23.11.2021 passed in W.P.(C) No. 16906 of 2020 and W.P.(C) No. 18877 of 2021, this writ petition stands disposed of.

(Dr. B.R. Sarangi) Judge Ashok