Bhaskar Sao vs State Of Odisha And Others
2021 Latest Caselaw 10933 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                W.P.(C) No.7381 of 2014

               Bhaskar Sao                              ....             Petitioner
                                                       Mr. A. K. Patra, Advocate
                                            -versus-
               State of Odisha and others               ....     Opposite Parties
                                                       Mr. D. K. Mohanty, AGA


                        CORAM:
                        THE CHIEF JUSTICE
                        JUSTICE B. P. ROUTRAY
                                        ORDER

25.10.2021 Order No.

03. In view of the Judgment of this Court dated 18th April, 2018 in W.P.(C) No.14098 of 2014 (M/s. Kalyani Properties Pvt. Ltd., v. State of Odisha), the present petition is also allowed and the amount deposited by the Petitioner at Annexure-10 be refunded to him in accordance with rules within eight weeks hence.

(Dr. S. Muralidhar) Chief Justice

( B.P. Routray) Judge M. Panda