Radhakanta Math vs State Of Odisha And Others
2022 Latest Caselaw 1941 Ori

                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                        OJC No.1921 of 1999

                        Radhakanta Math                         .....     Petitioner
                                               Mr. Dayananda Mohapatra, Advocate
                                                  -versus-
                        State of Odisha and others              ....    Opp. Parties
                                                                     Mr.A.R.Dash,
                                                   Additional Government Advocate

                                                   Miss. Pratyusha Naidu, Advocate
                                                (For Commissioner of Endowments)

                             CORAM:
                             JUSTICE K.R. MOHAPATRA
                                             ORDER

       Order No.                            22.03.2022


         58.       1.      This matter is taken up through Hybrid mode.

2. Heard Mr. Mohapatra, learned counsel for the Petitioner and Mr. A.R.Dash, learned Additional Government Advocate.

3. Hearing is concluded.

4. Judgment is reserved.

5. Parties may file their written notes of submission along with list of citations within a period of one week serving copy thereof on other side.

(K.R. Mohapatra) Judge

s.s.satapathy