M/S. Eco Maister Beads (I) Pvt vs State Of Orissa And Others
2022 Latest Caselaw 2017 Ori

                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                     W.P.(C). No. 28271 of 2013

              M/s. ECO MAISTER BEADS (I) Pvt.               ....         Petitioner
              Ltd.
                                                        Mr. A.N. Ray, Advocate
                                            -versus-
              State of Orissa and others                 ....     Opposite Party
                                                  Mr. Debakanta Mohanty, AGA

                          CORAM:
                          THE CHIEF JUSTICE
                          JUSTICE R. K. PATTANAIK


                                            ORDER

Order No. 29.03.2022

04. 1. Learned counsel appearing for the Petitioner states that the matter is covered against the Petitioner by the Judgment dated 28th March, 2017 of the Supreme Court of India, upholding the constitutional validity of the Odisha Entry Tax Act, 1999.

2. The writ petition is accordingly dismissed.

(Dr. S. Muralidhar) Chief Justice

(R. K. Pattanaik) Judge S. Behera