Kamalakanta Patri And Others vs State Of Odisha And Others
2022 Latest Caselaw 1940 Ori

Citation : 2022 Latest Caselaw 1940 Ori
Judgement Date : 22 March, 2022

Orissa High Court

Kamalakanta Patri And Others vs State Of Odisha And Others on 22 March, 2022

                         IN THE HIGH COURT OF ORISSA AT CUTTACK
                                          W.P.(C) No.8702 of 2021
                        Kamalakanta Patri and others              ....         Petitioners
                                                                Mr.B.K. Sharma, Advocate
                                                     -versus-
                        State of Odisha and others                ....   Opposite Parties
                                         Mr. Y.S.P. Babu, AGA for State-OP Nos.1, 3 & 4
                                                  Mr.B.P. Tripathy, Advocate for OP No.2

                                                   along with
                        W.P.(C) Nos.18192/2019, 24108/2019, 25512/2019,     29014/2019,
                        29157/2019, 1379/2020, 1795/2020, 2901/2020,         6334/2020,
                        13702/2020, 28083/2020, 33005/2020, 33220/2020,     33224/2020,
                        33921/2020, 33957/2020, 34175/2020, 36105/2020,     37250/2020,
                        4830/2021, 4932/2021, 4935/2021, 4940/2021,          4942/2021,
                        4946/2021, 4951/2021, 4952/2021, 6132/2021,          6140/2021,
                        6276/2021, 8050/2021, 9193/2021, 9733/2021,          9737/2021,
                        10192/2021, 10197/2021, 10294/2021, 10297/2021,     10420/2021,
                        10421/2021, 10507/2021, 10588/2021, 11917/2021,     14646/2021,
                        26741/2021, 27391/2021, 31345/2021, 31815/2021,     31888/2021,
                        31947/2021, 32454/2021, 32456/2021, 32458/2021,     32461/2021,
                        32463/2021, 32621/2021 and 41703/2021.

                                  CORAM:
                                  JUSTICE A.K.MOHAPATRA

                                                      ORDER

22.03.2022 Order No.

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

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

3. Hearing is concluded and judgment is reserved.

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