Shyam Sundar Sahoo And Others vs State Of Odisha And Others
2021 Latest Caselaw 10978 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK


                                   W.P.(C) No.6792 of 2015



            Shyam Sundar Sahoo and others               ....         Petitioners
                                                     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. Mr. Patra, learned counsel for the Petitioners points out that the issue raised in the present petition stands covered in favour of the Petitioner by judgment dated 24th August, 2018 of this Court in W.P.(C) No.5449 of 2015(Sarat Kumar Sahoo v. State of Odisha). He states that although the State has preferred Special Leave Petition before the Supreme Court, which is pending, there is no stay of the impugned judgment of this Court in the aforementioned case.

2. In that view of the matter, in the light of the judgment in Sarat Kumar Sahoo's case (supra), the impugned demand in the present case is quashed. This will obviously be subject to the outcome of the decision of the Supreme Court.

3. The writ petition is disposed of.

(Dr. S. Muralidhar) Chief Justice

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