Surendra Kumar Sahoo vs State Of Odisha And Ors
2022 Latest Caselaw 368 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                           WP (C) No. 30107 of 2021

            Surendra Kumar Sahoo               ....                                Petitioner
                                                        Mr. P.K. Mohanty, Sr. Advocate
                                                -Versus -
            State of Odisha and Ors.           ....                         Opp. Parties
                                                                                       .
                                                                       Mr. S.N. Nayak,
                                                    Addl. Standing Counsel for the State

                    CORAM:
                     DR. JUSTICE B.R. SARANGI
                                        ORDER

18.01.2022 WP(C) Nos. 30107, 31137 and 41959 of 2021 Order No. These matters are taken up through video conferencing

mode.

2. Heard Mr. P.K. Mohanty, learned Senior Counsel appearing along with Mr. S.B. Das, learned counsel for the petitioner in WP(C) No. 30107 of 2021; Mr. B.K. Mohanty, learned counsel for the petitioners in WP(C) No. 31137 of 2021; and Mr. Satyabrata Mohanty, learned counsel for the petitioner in WP(C) No. 41959 of 2021; and Mr. S.N. Nayak, learned Addl. Standing Counsel for the State on the question of maintainability of the writ petitions against Tata Power.

3. Hearing is concluded and judgment reserved so far as question of maintainability of the writ petitions is concerned, keeping other connected matters to be guided by the judgment to be rendered by this Court.

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, 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 GDS