Bishnu Charan Behera vs State Of Orissa & Others
2022 Latest Caselaw 1425 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  W.P.(C) No.2324 of 2010


                 Bishnu Charan Behera                    ....          Petitioner
                                                          Mr.N.Patra, Advocate
                                            -versus-
                 State of Orissa & Others               ....        Opp. Parties
                                                        Mr. D.K.Mohanty, AGA

                       CORAM:
                       THE CHIEF JUSTICE
                       JUSTICE R.K.PATTANAIK
                                        ORDER

Order No. 17.02.2022

6. 1. In the present case, the Petitioner was granted license earlier 26.08.2008 whereas demand has been raised for the month of May, June, July and August, 2008. In view of the judgment of this Court dated 22nd January, 2019 in W.P.(C) No. 14293 of 2006, the impugned demand is quashed.

2. The writ petition is disposed of in the above terms.

5. An urgent certified copy of this order be issued as per rules.

(Dr. S. Muralidhar) Chief Justice

( R.K.Pattanaik) Judge

Tudu/kabita