Kalakar Jena vs State Of Odisha And Others
2022 Latest Caselaw 1084 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                             W.P.(C) No. 1322 of 2022

            Kalakar Jena                         ....                               Petitioner
                                                                 Mr. K. Swain, Advocate
                                                  -Versus -
            State of Odisha and others           ....                          Opp. Parties

                     CORAM:
                      DR. JUSTICE B.R. SARANGI
                                       ORDER

04.02.2022 Order No. This matter is taken up through video conferencing mode.

2. Against rejection of claim in terms of the judgment rendered in the case of State of Punjab v. Harbans Lal, (SLP (C) No.23578 of 2012 disposed of on 30.07.2012), vide order dated 27.12.2021 under Annexure-6, the petitioner has approached this Court by filing the present writ petition.

3. Issue notice to the opposite parties.

4. Five extra copies of the writ petition be served on learned State Counsel appearing for opposite parties no.1 to 5 within three days enabling him to obtain instructions or file counter affidavit.

5. One extra copy of the writ petition be served on learned State Counsel appearing for opposite party no.6 within three days enabling him to obtain instructions or file counter affidavit.

As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a print out of the order available in the High Court's website, at par with certified copy, subject to attestation by the concerned advocate, in

the manner prescribed, vide Court's Notice No.4587 dated 25th March, 2020, as modified by Court's notice no. 4798 dated 15th April, 2021, and Court's Office Order circulated vide Memo Nos.514 and 515 dated 7th January, 2022.

(Dr. B.R. Sarangi) Judge Ashok