M/S. Hi-Tech Estates & Promoters vs Union Of India And Others
2021 Latest Caselaw 11922 Ori

                             IN THE HIGH COURT OF ORISSA AT CUTTACK

                                              W.P.(C)No.24661 of 2021

                           M/s. Hi-Tech Estates & Promoters
                           Pvt. Ltd., Bhubaneswar                   ....              Petitioner
                                                                         Mr.S. Rout, Advocate
                                                       -versus-
                           Union of India and others                ....       Opposite Parties
                                                                  Mr. P.K. Parhi, ASGI and
                                                  Ms. BabitaSahu, CGC for O.P. Nos.1 and 2


                                     CORAM:
                                     THE CHIEF JUSTICE
                                     JUSTICE A.K.MOHAPATRA

                                                        ORDER

18.11.2021 Order No.

04. 1. In view of the judgment of the Hon'ble Supreme Court dated 11th November, 2021passed in Civil Appeal Nos.6745-6749 of 2021, the prayer made in the present writ petition does not survive. As regardsthe prayer on merits, it is open to the Petitioner to approach the OdishaReal Estate Appellate Tribunal in accordance with law.

2. The writ petition is accordingly disposed of.

(Dr. S. Muralidhar) Chief Justice

(A.K. Mohapatra) Judge U.K.Sahoo/J.Behera