Ranjita Palata vs State Of Odisha & Ors
2022 Latest Caselaw 1349 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                              WPC (OAC) No. 1639 of 2011

             Ranjita Palata                     ....                    Petitioners
                                                   Mr. B.S. Tripathy-1, Advocate
                                             -Versus -
             State of Odisha & Ors.             ....              Opposite Parties
                                                                  State Counsel

                          CORAM:
                           DR. JUSTICE B.R. SARANGI
                                          ORDER_
                                          15.12.2022

Order No.
            1.

This matter is taken up through hybrid mode.

2. Heard learned counsel for the parties.

3. It is agreed by learned counsel for the parties that the issue involved in this case is analogous to one involved in W.P.(C) No. 19951 of 2020, which has been disposed of vide judgment dated 09.09.2021.

4. Therefore, in view of the reasons stated in the detailed judgment dated 09.09.2021 passed in W.P.(C) No. 19951 of 2020 read with Resolution in Annexure-2, this writ petition is allowed in terms of the said judgment.

5. Issue urgent certified copy as per rules.

(Dr. B.R. Sarangi) Judge Alok