Sakti Prasad Badajena And Others vs State Of Odisha And Others
2021 Latest Caselaw 12202 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  WPC (OAC) No. 944 of 2017

     Sakti Prasad Badajena and others                   ....                  Petitioners
                                                         Mr. B.S. Tripathy-1, Advocate
                                            -Versus -
     State of Odisha and others                         ....                 Opp. Parties
                                                                          State Counsel

                         CORAM:
                           DR. JUSTICE B.R. SARANGI
                                             ORDER

26.11.2021

Order No. This matter is taken up through hybrid mode. 4 2. Heard Mr. A. Tripathy, learned counsel for the petitioners and Mr. M. Balabantaray, learned Standing Counsel for the State.

3. Mr. A. Tripathy, learned counsel for the petitioners contended that the issue involved in this case is analogous to one involved in W.P.(C) No. 16906 of 2020 and W.P.(C) No. 18877 of 2021, which have been allowed vide judgment dated 23.11.2021 and this matter may be disposed of in terms of the judgment passed in the said judgment, to which learned Standing Counsel for the State has no objection.

4. As agreed to by learned counsel for the parties, this writ petition stands disposed of in terms of the judgment dated 23.11.2021 passed in W.P.(C) No. 16906 of 2020 and W.P.(C) No. 18877 of 2021.

Issue urgent certified copy as per rules.

(Dr. B.R. Sarangi) Judge Arun