Satyabhama Mohapatra vs State Of Odisha And Others
2021 Latest Caselaw 10976 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK


                                          W.P.(C) No.8283 of 2014



                   Satyabhama Mohapatra                       ....         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

26.10.2021 Order No.

4. 1. 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-8 be refunded to her in accordance with rules within eight weeks hence.

2. Urgent certified copy of this order be issued as per Rules.

(Dr. S. Muralidhar) Chief Justice

( B.P. Routray) Judge C.R. Biswal