Janaki Ballav Mohanty vs Principal Secretary To Govt
2022 Latest Caselaw 7633 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.
Principal Secretary to Govt.,          .....                     Opposite Parties
Department of Water Resources
(DOWR), Bhubaneswar & others
                                                           Mr. S.K. Samal, AGA

                                              Mr. C.A. Rao, Sr. Adv. along with
                                                          Mr. S.K. Behera, Adv.
                                                         (for O.P. Nos. 2 and 3)

                     CORAM: JUSTICE SANJAY KUMAR MISHRA

                                         ORDER

22.12.2022 W.P.(C) Nos. 27906, 18737, 18738 and 27909 of 2019 Order No. The matter is taken up through hybrid mode.

06.

2. Heard learned Counsel for the Parties.

3. Mr. Rao, learned Senior Counsel, being assisted by Mr. S.K. Behera, cites judgment of the apex Court in case of New Okhla Industrial Development Authority and Ors. vs. B.D. Singhal and Ors. reported in AIR 2021 SC 3457, so also judgment i.e. 20.09.2022, in case of Ullash Chandra Khandayatray vs. State of Odisha and others, in W.P.(C) No.15225 of 2015 to substantiate his argument, which be kept on record.

4. Hearing concluded. Judgment is reserved.

                                               (S.K. MISHRA)
Padma                                             JUDGE