Fakira Charan Behera vs State Of Odisha And Others
2022 Latest Caselaw 978 Ori

                         IN THE HIGH COURT OF ORISSA AT CUTTACK
                                          W.P.(C) No.34569 of 2020
                   Fakira Charan Behera                         ....           Petitioner
                                                            Mr. A.K. Acharya, Advocate
                                                 -versus-
                   State of Odisha and others                     ....    Opposite Parties
                                                                       Mr. A.P. Das, ASC
                              CORAM:
                              THE CHIEF JUSTICE
                              JUSTICE R. K. PATTANAIK
                                            ORDER

02.02.2022 Order No.

1. 1. This matter is taken up by video conferencing mode.

2. In view of the common judgment dated 7th June 2021, passed by this Court in W.P.(C) No.13789 of 2019 (O.A.T. Association, Cuttack v. Union of India and others) and batch, the writ petition does not survive. It is disposed of as such.

3. As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order available in the High Court's website, as 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, modified by Notice No.4798, dated 15th April, 2021 and Court's Office Order circulated vide Memo Nos.514 and 515 dated 7th January, 2022.

TUDU

(Dr. S. Muralidhar) Chief Justice

(R. K. Pattanaik) Judge