Prashanta Panigrahi vs State Of Odisha And Anr
2022 Latest Caselaw 975 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                             W.P.(C) No. 2997 of 2022

            Prashanta Panigrahi                 ....                           Petitioners
                                                                Mr. P. Parija, Advocate
                                                 -Versus -
            State of Odisha and Anr.            ....                         Opp. Parties

                                                                          State Counsel

                     CORAM:
                      DR. JUSTICE B.R. SARANGI
                                       ORDER

02.02.2022

Order No. 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. 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. 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 Alok