Prasanna Kishore Sahoo & Ors vs Commissioner
2022 Latest Caselaw 3460 Ori

                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                     W.P.(C). No.4605 of 2016

                  Prasanna Kishore Sahoo & Ors.            ....             Petitioner(s)
                                                                   Mr.A.P.Bose,
                                                                   Advocate


                                                -versus-

                  Commissioner, Consolidation,             ....        Opposite Party(s)
                  Bhubaneswar & Ors.                             Mr. Sonak Mishra, ASC


                           CORAM:
                           JUSTICE BISWANATH RATH
                                        ORDER

25.07.2022 Order No.

6.. 1. For the dispute involved herein also involved in the disposal of W.P.(C). No.4602 of 2016, vide judgment dated 25.07.2022, this Court finds the principle decided therein is squarely applicable to the case at hand. This Court finds the order at Annexure-1 and the consequential order at Annexure-2 in W.P.(C). No.4602 of 2016 have been assailed here by different set of people. Therefore no independent order is required to be passed in this case which is disposed of accordingly.

2. The judgment dated 25.07.2022 passed in W.P.(C).No.4602 of 2016 shall form part of it.

(Biswanath Rath) Judge

Sks