Ananda Prasad Tripathy vs Regional Passport Officer
2022 Latest Caselaw 3330 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 WP(C) NO.16543 OF 2022

              Ananda Prasad Tripathy                     ....             Petitioner

                                                                Mr.G.Mishra, Adv.

                                           -versus-
              Regional Passport Officer,                 ....      Opposite Party(s)
              Bhubaneswar
                                                              Mr.P.K.Parhi, ASGI

                         CORAM:
                         JUSTICE BISWANATH RATH
                                           ORDER

Order No.                                  19.7.2022
  02.         1.       Heard learned counsel for the Parties.

2. Mr.P.K.Parhi, learned Assistant Solicitor General of India makes a claim through this Writ Petition that looking to the nature of offence even involving a criminal case reported pending against the Petitioner as emanated through a complain case at the instance of the neighbour involving same land dispute.

3. For pendency of a litigation and as the Petitioner is not a convict as of now, filing the Writ Petition a request is made to set aside the order at Annexure-2.

4. Mr.P.K.Parhi, learned Assistant Solicitor General of India being assisted by Mr.B.K.Padhi, learned CGC undertakes to take instruction as to whether the matter can be covered by the judgment of this Court ? One extra copy be served on learned counsel Mr. Parhi.

6. Put up this matter on 2.8.2022.

(Biswanath Rath) Judge M.K.Rout