Bhabani Shankar Parija vs Union Of India And Others
2022 Latest Caselaw 1813 Ori

                      IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       W.P.(C) No.15136 of 2009

                 Bhabani Shankar Parija                   ....           Petitioner
                                                   Mr. A.K. Mohanty(A), Advocate
                                              -versus-
                 Union of India and others                ....    Opposite Parties
                                                                Mr. P.K. Parhi, ASGI

            CORAM:
                            THE CHIEF JUSTICE
                            JUSTICE A.K. MOHAPATRA

                                              ORDER

Order No. 14.03.2022

04. 1. The matter is taken up through hybrid arrangement (virtual /physical mode).

2. In view of the judgment in the case of Common Cause vs. Union of India and others, reported in 2017 (9) SCC 499, the present writ petition has been rendered infructuous.

3. Writ Petition is accordingly disposed of as infructuous.

(Dr. S. Muralidhar) Chief Justice

( A.K. Mohapatra ) Judge U. Sahoo/J. Behera