Ranjit Lima And Others vs State Of Odisha And Others
2021 Latest Caselaw 10637 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                             W.P.(C) No. 4115 of 2021

Ranjit Lima and others                  .....                                Petitioners
                                                           Mr. B. Mohapatra, Advocate
                                     Vs.
State of Odisha and others             .....                            Opposite Parties
                                                                        State Counsel

              CORAM:
                 DR. JUSTICE B.R. SARANGI
                                               ORDER

04.10.2021 Order No. This matter is taken up by hybrid mode.

2 Learned counsel for the petitioner submits that analogous matter has been disposed of vide judgment dated 09.09.2021 passed in W.P.(C) No. 863 of 2021 & W.P.(C) No. 1994 of 2021 and this writ petition may be disposed of in terms of the said order.

3. In view of the above, this writ petition stands disposed of in terms of the judgment dated 09.09.2021 passed in W.P.(C) No. 863 of 2021 & W.P.(C) No. 1994 of 2021.

Arun (Dr. B.R. Sarangi) Judge