Kkrishna Vaahan Private Limited vs State Of Odisha And Others
2022 Latest Caselaw 7561 Ori

                      IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      W.P.(C) No. 7195 of 2016

              KKrishna Vaahan Private Limited,              ....            Petitioner
              Sundargarh
                                                            Mr. R. Rath, Advocate
                                             -versus-
              State of Odisha and others               .... Opposite Parties
                               Mr. Sunil Mishra, Additional Standing Counsel

                          CORAM:
                          THE CHIEF JUSTICE
                          JUSTICE M.S. RAMAN

                                             ORDER

19.12.2022 Order No.

05. 1. It is informed to the Court that none of the prayers survives in view of the judgment of the Supreme Court of India in Civil Appeal No(s).6474-6798 of 2017 (State of Orissa v. M/s. Reliance Industries Ltd.).

2. If there is any further cause of action that arises, it will be open to the Petitioner to seek other appropriate remedies in accordance with law.

3. The writ petition is accordingly dismissed.

(Dr. S. Muralidhar) Chief Justice

(M.S. Raman) Judge M. Panda