State Of Odisha And Others vs Sukanti Bhuyan And Others
2022 Latest Caselaw 4163 Ori

                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                W.P (C) No. 2029 of 2020

State of Odisha and others                .....                             Petitioners
                                                       Mr. S. Jena, Standing Counsel
                                                                              S&ME
                                          Vs.
Sukanti Bhuyan and others                 .....                        Opposite Party
                                                                 Mr. K.C. Sahu, Adv.
                 CORAM:
                    DR. JUSTICE B.R. SARANGI
                    MR. JUSTICE G. SATAPATHY

                                               ORDER

24.08.2022 Order No. This matter is taken up through hybrid mode.

05. 2. Heard.

3. It is agreed by learned Counsel for the Parties that the issue involved in this Writ Petition is analogous to W.P.(C) No. 7281 of 2018 and W.P.(C) No. 4848 of 2021, which were disposed of on 24.06.2022.

4. Therefore, in view of the reasons stated in the Judgment dated 24.06.2022 passed in W.P.(C) No. 7281 of 2018 and W.P.(C) No. 4848 of 2021, this Writ Petition stands dismissed in terms of the said Judgments.

(DR. B.R. SARANGI) JUDGE

Ashok/Kishore (G. SATAPATHY) JUDGE