Bhabani Prasad Majhi vs State Of Odisha & Others
2021 Latest Caselaw 10894 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                           W.P.(C) No.32134 of 2020

              Bhabani Prasad Majhi                    ....       Petitioner

                                    Mr. P.K. Rath,
                                    Advocate

                                          -versus-
              State of Odisha & others                ....     Opp. Parties

                                    Mr. S.K. Samal,
                                    Additional Government Advocate

                                    Mr. H.M. Dhal, Advocate
                                    (For opposite party No.4)

                                 CORAM:
                        JUSTICE BISWAJIT MOHANTY
                                     ORDER

Order No. 08.10.2021

35. This matter is taken up through video conferencing mode.

Heard Mr. P.K. Rath, learned counsel for the petitioner, Mr. S.K. Samal, learned Additional Government Advocate and Mr. H.M. Dhal, learned counsel for opposite party No.4.

Mr. Samal submits that he has already filed the required notifications dated 21.09.1999 and 20.07.2012 along with a memo.

Further hearing is concluded.

Judgment is reserved.

Prasant                                              ( Biswajit Mohanty)
                                                           Judge