Sitanath Sahoo vs State Of Odisha And Another
2021 Latest Caselaw 12999 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                W.P.(C) (PIL) No.7090 of 2016
              Sitanath Sahoo                              ....          Petitioner
                                            Mr.Pitambar Acharya, Senior Advocate
                                              along with Mr. R.K. Rout, Advocate

                                        -versus-
              State of Odisha and another                 ....    Opposite Parties
                                 Mr. Manas Ranjan Mohapatra, Senior Advocate and
                                           Mr. P.K. Muduli, learned AGA for State

                              CORAM:
                              THE CHIEF JUSTICE
                              JUSTICE A. K. MOHAPATRA

                                              ORDER

21.12.2021

Order No.

19. 1. It is pointed out that the judgment of this Court dated 22nd April, 2021 passed in W.P.(C) No.6590 of 2012 has been challenged by the Bhubaneswar Municipal Corporation (BMC) (Opposite Party No.2) in the Supreme Court of India.

2. Awaiting further orders of the Supreme Court in the above matter, list on 10th March, 2022.

(Dr. S. Muralidhar) Chief Justice

(A. K. Mohapatra ) Judge U.K. Sahoo/R.K.Singh