Khatua Mallick And Others vs Union Of India And Others
2022 Latest Caselaw 2931 Ori

                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 W.P.(C) No. 23399 of 2013

              Khatua Mallick and others                    ....         Petitioners
                                                       Mr. P. Ch. Sethi, Advocate
                                           -versus-
              Union of India and others                    .... Opposite Parties
                                                       Mr. Bimbisar Dash (CGC)
                                                  Mr. Debakanta Mohanty, AGA
                                                 Mr. B. Routray, Senior Advocate
                          CORAM:
                          THE CHIEF JUSTICE
                          JUSTICE R. K. PATTANAIK

                                           ORDER

Order No. 29.06.2022 W.P.(C) No.23399 of 2013 & I.A. No.18677 of 2018

13. 1. Mr. B. Routray, learned Senior Advocate appearing for the Opposite Party No.8 challenging the maintainability to the prayers in main writ petition as well as in I.A. No.18677 of 2018. In particular, he relies on the observations in the Judgments of the Supreme Court of India in Bir Singh vs. Delhi Jal Board & Ors. (2018) 10 SCC 312 (Para-32), Palghat Jilla Thandan Samudhya Sarkasha Samithi & Ors. vs. State of Kerala & Ors. (1994) 1 SCC 359, Sirish Kumar Choudhury vs. State of Tripura & Ors. 1990 Supp (1) SCC 220 and State of Maharashtra vs. Millind & Ors. AIR 2001 SC 393.

2. Learned counsel for the Petitioners states that he will examine the above decisions and make submissions on the next date.

3. List on 27th September, 2022.

(Dr. S. Muralidhar) Chief Justice

(R. K. Pattanaik) Judge S. Behera