Surendra Kumar Mukhi vs State Of Orissa And Others
2022 Latest Caselaw 1823 Ori

                      IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       W.P.(C) No.757 of 2010

                 Surendra Kumar Mukhi                        ....            Petitioner
                                                             Mr. N.C. Rout, Advocate
                                               -versus-
                 State of Orissa and others                  ....      Opposite Parties
                                                    Mr. P.K. Muduli, AGA for State
                                                              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