Janaki Ballav Mohanty vs State Of Orissa And Others
2022 Latest Caselaw 7267 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                       W.P.(C). No.27906 of 2019

Janaki Ballav Mohanty                      .....                         Petitioner
                                                        Miss. D. Mahapatra, Adv.
                                           Vs.
State of Orissa and others                 .....                  Opposite Parties
                                                       Mr. C. Anand Rao, Sr. Adv.
                                                            (for O.P. Nos. 2 and 3)

                    CORAM: JUSTICE SANJAY KUMAR MISHRA

                                             ORDER

09.12.2022 Order No. The matter is taken up through hybrid mode.

04.

2. Learned Counsel for the Petitioner submits that case of the Petitioner is squarely covered by the judgment of the apex Court in case of State of Uttar Pradesh v. Dayanand Chakrawarty & others, reported in AIR 2013 SC 3066 and judgment passed by the coordinate Bench in case of Premalata Panda vs. State of Odisha and others, reported in 2015 (II) OLR 214 and files the photocopies of the said judgments, which be kept on record.

3. Learned Senior Counsel appearing for Opposite Party Nos. 2 and 3, on whom copies of the judgments have been served, wants some time to examine the same to have his say in the said regard.

4. Learned Counsel for the State prays for a week's time to file Counter Affidavit, which is allowed as last chance.

5. Matter be listed in the week commencing from 19.12.2022.

                                                  (S.K. MISHRA)
Padma                                                JUDGE