Manmath Kumar Basa And Others vs Union Of India And Others
2022 Latest Caselaw 3481 Ori

                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                     W.P.(C). No. 16219 of 2012

              Manmath Kumar Basa and others              ....          Petitioners
                                               Ms. S. Gumansingh, Advocate
                                         -versus-
              Union of India and others                .... Opposite Parties
                                      Mr. P.K. Parhi, ASG for Union of India
                                    Mr. Ishwar Mohanty, A.S.C. for the State

                          CORAM:
                          THE CHIEF JUSTICE
                          JUSTICE S.K. PANIGRAHI

                                          ORDER

Order No. 26.07.2022

04. 1. Learned counsel appearing for the Petitioners 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 (Civil) (Diary No.22626 of 2022) has been filed against the above judgment by the State Government.

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.K. Guin