Nandadulal Dandapat vs State Of Odisha And Others
2022 Latest Caselaw 7429 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 W.P.(C) No.1971 of 2020

            Nandadulal Dandapat                        ....              Petitioner
                                       M/s. P. C. Nayak and associates, Advocates
                                            -versus-
            State of Odisha and others                 ....      Opposite Parties
                                                              Mr. Sunil Mishra,
                            Additional Standing Counsel for Revenue Department

            CORAM:
            THE CHIEF JUSTICE
            JUSTICE M.S. RAMAN
                                           ORDER

Order No. 14.12.2022

04. In view of the judgment passed in Harish Chandra Majhi v. The State of Odisha, 2021 SCC OnLine Ori. 643 and the subsequent order of this Court dated 25th August, 2022 passed in W.P.(C) No.14897 of 2021 (Deepak Kumar Das v. State of Odisha), the present writ petition is dismissed.

(Dr. S. Muralidhar) Chief Justice

(M.S. Raman) Judge M. Panda