Alekha Chandra Tripathy vs Orissa Mining Corporation Ltd
2022 Latest Caselaw 1820 Ori

                      IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       W.P.(C) No.4864 of 2006

                 Alekha Chandra Tripathy                 ....            Petitioner
                                                    Mr. Kalyan Patnaik, Advocate
                                             -versus-
                 Orissa Mining Corporation Ltd.          ....     Opposite Parties
                 represented through its Board of
                 Directors, OMC House, Bhubaneswar
                 and others


            CORAM:
                            THE CHIEF JUSTICE
                            JUSTICE A.K. MOHAPATRA

                                              ORDER

Order No. 14.03.2022

07. 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