Prakash Kumar Sahoo vs State Of Orissa And Others
2022 Latest Caselaw 1649 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   W.P.(C) No.10779 of 2004

              Prakash Kumar Sahoo                          ....           Petitioner
                                                        Mr. A.K. Patra, Advocate
                                            -versus-
              State of Orissa and others                .... Opposite Parties
                                               Mr. Debakanta Mohanty, A.G.A.

                         CORAM:
                         THE CHIEF JUSTICE
                         JUSTICE A.K. MOHAPATRA

                                            ORDER

Order No. 03.03.2022

08. 1. In the present case, the Petitioner was granted license earlier on 4th August 2004 whereas demand has been raised for the months of June, July and August, 2004. In view of the judgment of this Court dated 22nd January 2019 in W.P.(C) No.14293 of 2006, the impugned order dated 15th September, 2004 is quashed.

2. The writ petition is disposed of in the above terms.

3. An urgent certified copy of this order be issued as per rules.

(Dr. S. Muralidhar) Chief Justice

(A.K. Mohapatra) Judge S.K. Guin