Maitree Sansad vs State Of Odisha And Others
2022 Latest Caselaw 1353 Ori

                      IN THE HIGH COURT OF ORISSA AT CUTTACK

                                     W.P. (C) PIL No.10095 of 2018

              Maitree Sansad                              ....          Petitioner
                                               Mr. Ajoya Mohanty, Advocate
                                         -versus-
              State of Odisha and others              .... Opposite Parties
                                                     Mr. P. K. Muduli, AGA

                          CORAM:
                          THE CHIEF JUSTICE

JUSTICE R. K. PATTANAIK

Order No. ORDER 15.02.2022

03. 1. The directions issued in the Judgment dated 31st January, 2022 by this Court in W.P.(C) No.31622 of 2021 (Ashis Ranjan Mohanty v. State of Odisha) will equally apply in the present petition as well, which complains of a large number of vehicles having accumulated outside at Badambadi Police Station, Cuttack thereby causing enormous inconvenience to the general public.

2. The Collector, Cuttack and the DCP, Cuttack will file a compliance report in this Court on the steps taken by complying the above Judgment before the next date.

3. List on 4th April, 2022.

(Dr. S. Muralidhar) Chief Justice

(R. K. Pattanaik) Judge M. Panda