Dayal Omprakash Sahu vs State Of Odisha And Others
2022 Latest Caselaw 7178 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                           W.P.(C) No.8087 of 2022
                           (Through hybrid mode)

        Dayal Omprakash Sahu                     ....           Petitioner

                                                Mr. C.R. Lenka, Advocate
                                     -versus-

        State of Odisha and others               ....     Opposite Parties


                                                  Mr. A.K. Sharma, AGA



                  CORAM: JUSTICE ARINDAM SINHA
                                   ORDER

07.12.2022 Order I.A. No.16518 of 2022 No.

7. 1. Mr. Lenka, learned advocate appears on behalf of applicant and

submits, his client was petitioner, in the writ petition dealt with by

judgment dated 1st November, 2022. He submits, prayer in the

application is for permitting petitioner to proceed for further hearing

on I.A. no.8744 of 2022 made in the writ petition. It was for

amendment. The application was not moved but the writ petition dealt

with.

2. Mr. Sharma, learned advocate, Additional Government

Advocate appears on behalf of State.

// 2 //

3. By judgment dated 1st November, 2022, the writ petition stood

dismissed. Pursuant thereto no application can survive for being

adjudicated upon. The application, by implication also stood

dismissed.

4. In view of aforesaid no order can be made on this application.

It is disposed of.

(Arindam Sinha) Judge Sks