2 15.1.2021 This Matter Is Taken Up ... vs Unknown
2021 Latest Caselaw 549 Ori

                      W.P.(C) NO.34120 OF 2020




2   15.1.2021              This      matter   is   taken   up   through   Video
                Conferencing.
                           Heard learned counsel for the petitioner.
                           For the nature of relief sought for and for
                pendency of the application at the instance of the petitioner,
                vide Annexure-3 on the selfsame grounds, this writ petition
                is not entertainable at this stage and the same stands
                disposed of directing O.P.1 to look into the request of the
                petitioner, vide Annexure-3 and pass appropriate orders on
                the same taking into consideration the judgment of this
                Court passed in W.P.(C) No.2831 of 2016 on 27.6.2016 and
                the grounds raised in this writ petition so also the
                documents appended thereto with communication of the
                result thereof to the petitioner within a period of two months
                from the date of communication of this order by the
                petitioner. This Court has not expressed any opinion on
                merit of the case.
                           The petitioner may utilise the 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 Notification No.4587 dated 25.3.2020.



                                                   ..............................
                                                   Biswanath Rath, J.

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