Jayaram Behera vs State Of Odisha And Others
2022 Latest Caselaw 829 Ori

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              IN THE HIGH COURT OF ORISSA AT CUTTACK
                               W.P.(C) No. 2212 of 2022

Jayaram Behera                          .....                                 Petitioner
                                                                Mr. T. Dash, Advocate
                                        Vs.
State of Odisha and others              .....                           Opposite parties
                                                                         State Counsel
              CORAM:
                  DR. JUSTICE B.R. SARANGI

                                               ORDER

31.01.2022 Order No. This matter is taken up through video conferencing mode.

2. Heard.

3. Mr. T. Dash, learned counsel for the petitioner contended that analogous matter, i.e. W.P.(C) No. 10261 of 2020 has been disposed of by this Court vide order dated 10.12.2021 and this writ petition may be disposed of in terms of the said order, to which learned counsel for the state has no objection.

4. Therefore, in view of the detailed reasons stated in the order dated 10.12.2021 passed in W.P.(C) No. 10261 of 2020, 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.

Arun                                             (DR. B.R. SARANGI, J.)