Manoj Kumar Rout vs State Of Odisha & Ors
2022 Latest Caselaw 1424 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                             W.P.(C) No.4469 of 2022

            Manoj Kumar Rout                    ....                                Petitioner
                                                                Mr. G.R. Sethi, Advocate
                                                 -Versus -
            State of Odisha & Ors.              ....                          Opp. Parties

                                                                           State Counsel

                     CORAM:
                      DR. JUSTICE B.R. SARANGI
                                       ORDER

17.02.2022

Order No. This matter is taken up through hybrid mode.

2. Heard learned counsel for the petitioner.

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. 16906 of 2020 and W.P.(C) No. 18877 of 2021, which have been allowed vide common judgment delivered on 23.11.2021 by this Court.

4. Therefore, in view of the detailed reasons stated in the judgment and order dated 23.11.2021 passed in W.P.(C) No. 16906 of 2020 and W.P.(C) No. 18877 of 2021, this writ petition stands disposed of in terms of the said judgment.

5. Issue urgent certified copy as per rules.

(Dr. B.R. Sarangi) Judge Alok