Khuntia Nijoga vs State Of Odisha And Others
2022 Latest Caselaw 6743 Ori

                         IN THE HIGH COURT OF ORISSA AT CUTTACK
                                      W.P.(C) NO.23419 OF 2021
                       Khuntia Nijoga                        ....     Petitioner
                                               Mr. Patitapaban Panda, Advocate

                                                -versus-
                       State of Odisha and others               .... Opp. Parties
                                                           Mr. Suvashish Pattnaik,
                                                  Additional Government Advocate
                                                        (For Opp. Party Nos.1 & 3)
                                                    Mr. Subrat Satpathy, Advocate
                                                             (For Opp. Party No.2)


                              CORAM:
                              JUSTICE K.R. MOHAPATRA
                                           ORDER

Order No. 18.11.2022 7 1. This matter is taken up through hybrid mode.

2. Put up this matter on 16th December, 2022, as prayed for by Mr. Satpathy, learned counsel for Opp. Party No.2 to comply with the order dated 29th March, 2022 passed by this Court.

3. In course of hearing, Mr. Panda, learned counsel for the Petitioner produces a copy of the order dated 4th November, 2019 passed by the Hon'ble Supreme Court in Mrinalini Padhi

-v- Union of India and others in Writ Petition (Civil) No.649 of 2018. Mr. Satpathy, learned counsel for Shree Jagannath Temple Administration, Puri-Opposite Party No.2 also produces a copy of the judgment in Raja Birakishore -v- the State of Orissa, reported in AIR 1964 SC 1501. The same are taken on record.

(K.R. Mohapatra) Judge bks