Rajkishore Swain vs State Of Anr
2022 Latest Caselaw 6242 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                              W.P.(C) No.6266 of 2022

            Rajkishore Swain                    ....                                Petitioner
                                                        Mr. B.S. Tripathy (1), Advocate
                                                 -Versus -
            State of Anr.                       ....                          Opp. Parties

                                                                           State Counsel

                      CORAM:
                       DR. JUSTICE B.R. SARANGI
                                        ORDER

01.11.2022

This matter is taken up through hybrid mode. Order No.

2. Heard learned counsel for the petitioner.

3. It is agreed by learned counsel for the parties that the issue involved in this case is analogous to one involved in W.P.(C) No. 16906 of 2020 and W.P.(C) No. 18877 of 2021, which have been allowed vide common judgment delivered on 23.11.2021 by this Court.

4. Therefore, in view of the detailed reasons stated in the judgment and order dated 23.11.2021 passed in W.P.(C) No. 16906 of 2020 and W.P.(C) No. 18877 of 2021, this writ petition stands disposed of in terms of the said judgment.

5. Issue urgent certified copy as per rules.

(Dr. B.R. Sarangi) Judge Alok