WP(C)/3035/2021
2021 Latest Caselaw 1219 Ori

W.P.(C) No.3035 of 2021

02. 02.02.2021 1. This matter is taken up by video conferencing mode.

2. Heard Mr. A. Sanganeria, learned counsel for the Petitioner and Smt. S. Pattanayak, learned Additional Government Advocate for the State-Opposite Parties.

3. By way of this writ petition, the Petitioner has challenged the order dated 22nd December, 2020 passed by Opposite Party No.4, selecting the Opposite Party No.7 and granting lease in question in his favour ignoring the criteria fixed for the bidders to submit the Bank Guarantee instead of Solvency Certificate.

4. In view of the judgment of this Court in Narayan Chandra Udgata v. State of Orissa (W.P.(C) No. 17069 of 2020, disposed of on 6th October, 2020), the prayer made in the present writ petition does not survive.

5. Accordingly, this writ petition is disposed of in terms of the said judgment.

6. As the restrictions due to the COVID-19 situation are continuing, learned counsel for the parties may utilize a soft copy of this order available in the High Court's website or print out thereof at par with certified copy in the manner prescribed, vide Court's Notice No.4587, dated 25th March, 2020.

( Dr. S. Muralidhar) Chief Justice

M. Panda ( S. Pujahari ) Judge