Uma Ballava Rath And Another vs Union Of India And Others
2022 Latest Caselaw 1819 Ori

                      IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       W.P.(C) No.6425 of 2011

                 Uma Ballava Rath and another               ....           Petitioners
                                                           Mr. B. Mohanty, Advocate
                                              -versus-
                 Union of India and others                   ....      Opposite Parties
                                                              Mr. P.K. Parhi, ASGI
                                                    Mr. P.K. Muduli, AGA for State


            CORAM:
                            THE CHIEF JUSTICE
                            JUSTICE A.K. MOHAPATRA

                                              ORDER

Order No. 14.03.2022

02. 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