Karunakar Biswal And Others vs State Of Odisha And Others
2021 Latest Caselaw 10838 Ori

         IN THE HIGH COURT OF ORISSA AT CUTTACK
                         WPC (OAC) No.3769 of 2016

  Karunakar Biswal and others                 .....                       Petitioner
                                                         Mr. S.K. Joshi, Advocate
                                        Vs.
  State of Odisha and others                  .....                 Opposite parties
                                                                    State Counsel


              CORAM:
                  DR. JUSTICE B.R. SARANGI

                                          ORDER

08.10.2021

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

2. It is agreed by learned counsel for the parties that the issue involved in this case is analogous to one involved in O.A. No. 2420 of 2016 (Gopal Singh Suna v. State of Odisha and others and batch), which has been disposed of on 03.07.2019.

3. Therefore, in view of the reasons stated in the detailed order dated 03.07.2019 passed in O.A. No. 2420 of 2016 (Gopal Singh Suna v. State of Odisha and others and batch), this writ petition stands disposed of in terms of the said judgment.

Issue urgent certified copy as per rules.

Ashok (DR. B.R. SARANGI) JUDGE