Mihir Narayan Nayak And Others vs Union Of India And Others
2022 Latest Caselaw 3461 Ori

                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                     W.P.(C). No. 17505 of 2012

              Mihir Narayan Nayak and others              ....         Petitioners
                                              Ms. S. Gumansingh, Advocate
                                        -versus-
              Union of India and others               .... Opposite Parties
                                                       Mr. P.K. Parhi, ASGI
                               Mr. P.K. Muduli, Addl. Government Advocate

                          CORAM:
                          THE CHIEF JUSTICE
                          JUSTICE S.K. PANIGRAHI

                                           ORDER

Order No. 25.07.2022

03. 1. Learned counsel appearing for the Petitioner states that the present case is covered by the Judgment dated 18th April, 2022 of this Court in W.P.(C) No.26692 of 2011 (Samarendra Nayak and others v. Union of India and others).

2. Mr. P.K. Muduli, learned Additional Government Advocate states that a Special Leave Petition has been filed against the above Judgment by the State Government (Diary No.22626 of 2022).

3. Awaiting the outcome of the above Special Leave Petition, list on 18th October, 2022.

(Dr. S. Muralidhar) Chief Justice

(S. K. Panigrahi) Judge S. Behera