Union Of India And Others vs D. Adi Reddy And Another
2022 Latest Caselaw 3345 Ori

           IN THE HIGH COURT OF ORISSA AT CUTTACK
                             W.P.(C) No. 8727 of 2020

Union of India and Others                .....                               Petitioners
                                                                  Mr. P. K. Parhi, ASGI
                                   Vs.
D. Adi Reddy and Another                 .....                          Opposite Parties
                                                   Mr. N. R. Routray, Advocate (O.P.1)

                 CORAM:
                    DR. JUSTICE B.R. SARANGI
                    MR. JUSTICE S. K. MISHRA
                                                ORDER

20.07.2022 Order No.

03. This matter is taken up through hybrid mode.

2. Heard.

3. It is agreed by learned Counsel for the Parties that the issue involved in this Writ Petition is analogous to one involved in W.P.(C) No. 8860 of 2020, which was dismissed on 19.07.2022.

4. Therefore, in view of the reasons stated in the Order dated 19.07.2022 passed in W.P.(C) No. 8860 of 2020, this Writ Petition stands dismissed in terms of the said Judgment.

                                                         (DR. B.R. SARANGI)
                                                               JUDGE


                                                            (S. K. MISHRA)
            Alok/Ananta                                          JUDGE