Ambika Prasad Rout And Others vs State Of Odisha And Others
2021 Latest Caselaw 12205 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     WPC (OAC) No. 4090 of 2016


     Ambika Prasad Rout and others                    ....                             Petitioners
                                                                   Mr. B.S. Tripathy-1, Advocate
                                                  -Versus -
     State of Odisha and others                       ....                            Opp. Parties
                                                            Mr. Balabantaray, Standing Counsel

                            CORAM:
                              DR. JUSTICE B.R. SARANGI

                                                   ORDER

26.11.2021

Order No. I.A. No. 371 of 2021 & WPC (OAC) No. 4090 of 2016 10 This matter is taken up through hybrid mode.

2. This application has been filed for deletion of petitioner nos. 1 and 7 from the array of petitioners.

3. For the reasons stated in the application itself, petitioner nos. 1 and 7 are deleted from the cause title at the risk of the petitioner.

4. The I.A. stands disposed of. The consolidated cause title filed in court today is accepted and the same be kept on record.

5. Mr. A. Tripathy, learned counsel for the petitioner 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.

6. 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