Akshaya Kumar Mallick And vs State Of Odisha And Ors
2021 Latest Caselaw 12902 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                            W.P.(C) No. 39382 of 2021

            Akshaya Kumar Mallick and           ....                           Petitioners
            others
                                                                Mr. K. Swain, Advocate
                                                 -Versus -
            State of Odisha and Ors.            ....                         Opp. Parties

                                                                          State Counsel

                     CORAM:
                      DR. JUSTICE B.R. SARANGI
                                        ORDER

15.12.2021

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. 33301 of 2020, W.P.(C) No. 32900 of 2020, W.P.(C) No.33346 of 2020 & W.P.(C) No.33366 of 2020, which have been allowed vide common judgment delivered on 11.12.2021 by this Court.

4. Therefore, in view of the detailed reasons stated in the judgment and order dated 11.12.2021 passed in W.P.(C) No. 33301 of 2020, W.P.(C) No. 32900 of 2020, W.P.(C) No.33346 of 2020 & W.P.(C) No.33366 of 2020, this writ petition stands disposed of in terms of the said judgments.

(Dr. B.R. Sarangi) Judge Ashok