Surendra Barik vs State Of Odisha & Others
2022 Latest Caselaw 7318 Ori

IN THE HIGH COURT OF ORISSA AT CUTTACK

         W.P.(C) No.12484 of 2019

 Surendra Barik                ....   Petitioner

                    -versus-

 State of Odisha & others      ....   Opp. Parties

         W.P.(C) No.12485 of 2019

 Sudhakar Barik                ....   Petitioner

                    -versus-

 State of Odisha & others      ....   Opp. Parties

         W.P.(C) No.12486 of 2019

 Sadananda Pradhan             ....   Petitioner

                    -versus-

 State of Odisha & others      ....   Opp. Parties

         W.P.(C) No.12487 of 2019

 Aurobinda Behera              ....   Petitioner

                    -versus-

 State of Odisha & others      ....   Opp. Parties

         W.P.(C) No.12488 of 2019

 Premraj Panda                 ....   Petitioner

                    -versus-

 State of Odisha & others      ....   Opp. Parties
                                      // 2 //



              For Petitioners in all           -   Mr. Budhadev Routray
              the cases:                           Senior Advocate

              For the State in all             -   Mr. Saswat Das,
              the cases:                           Addl. Govt. Advocate

              For Opposite Parties             -   Mr. K.A. Guru, Advocate
              nos.2 to 4 in all the
              cases:
                                  CORAM:
                            JUSTICE S.K. SAHOO
                                    ORDER

Order No. 13.12.2022

08. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

Heard Mr. Budhadev Routray, learned Senior Advocate appearing for the petitioners, Mr. K.A. Guru, learned counsel appearing for the opposite parties nos.2 to 4 and Mr. Saswat Das, learned Additional Government Advocate appearing for the State of Odisha in all the cases.

Learned counsel for the petitioners has filed the note of submissions along with memo of citations, which are taken on record.

Learned counsel for the State submitted that he has filed the written note of submissions along with citations in W.P.(C) No.12479 of 2019 and the same be treated as written note of submissions in all these cases.

Hearing is closed.

Judgment is reserved.

( S.K. Sahoo) Judge RKM

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