Amaresh Behera And Others vs State Of Odisha And Others
2022 Latest Caselaw 1939 Ori

Citation : 2022 Latest Caselaw 1939 Ori
Judgement Date : 22 March, 2022

Orissa High Court

Amaresh Behera And Others vs State Of Odisha And Others on 22 March, 2022

                             IN THE HIGH COURT OF ORISSA AT CUTTACK
                                             W.P.(C) No.35563 of 2020

                        Amaresh Behera and others                 ....         Petitioners
                                                   Mr. Budhadev Routray, Sr. Advocate and
                                                                  Mr. B. Singh, Advocate
                                                     -versus-
                        State of Odisha and others                ....    Opposite Parties
                                          Mr. Y.S.P. Babu, ASC for State-OP Nos.1, 2 & 4
                                                  Mr.B.P. Tripathy, Advocate for OP No.3

                                                   along with
                        W.P.(C) Nos. 28081/2020, 28085/2020, 34177/2020,     34987/2020,
                        36106/2020, 36180,2020, 4804/2021, 4805/2021,         4807/2021,
                        4809/2021, 4813/2021, 4816/2021, 4820/2021,           4822/2021,
                        4826/2021, 4920/2021, 4927/2021, 4928/2021,           4934/2021,
                        4937/2021, 4939/2021, 4943/2021, 4947/2021,           4949/2021,
                        6123/2021, 11916/2021, 11918/2021, 12200/2021,       12559/2021,
                        13206/2021, 13209/2021, 13938/2021, 24130/2021,      24134/2021,
                        25088/2021, 27020/2021, 28628/2021, 29090/2021,      29551/2021,
                        33536/2021 and 34165/2021.

                                  CORAM:
                                  JUSTICE A.K.MOHAPATRA

                                                      ORDER

22.03.2022 Order No.

07. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

2. Heard Mr.Budhadev Routray, Sr.Advocate for the Petitioners, Mr. Y.S.P. Babu, learned Additional Standing Counsel for the State-Opp. Party Nos.1., 2 & 4 and Mr.Bibhu Prasad Tripathy, learned counsel appearing for the Opposite Party No.3.

3. Hearing is concluded and judgment is reserved.

(A.K. Mohapatra) Judge U.K.Sahoo