Governing Body Of Ananda Sahu vs State Of Odisha And Others
2022 Latest Caselaw 6849 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK


                                      W.A. No.361 of 2019


             Governing Body of Ananda Sahu ....                     Appellant
             Women's College, Nayagarh
                                 M/s. K. K. Swain and associates, Advocates
                                       -versus-
             State of Odisha and others                ....          Respondents
                                               Mr. Manoj Kumar Khuntia, AGA


             CORAM:
             THE CHIEF JUSTICE
             JUSTICE M.S. RAMAN


                                           ORDER

Order No. 23.11.2022

04. 1. By the impugned order dated 22nd July 2019, learned Single Judge has disposed of W.P.(C) No.4356 of 2010 filed by the Respondent No.3 herein relying on an order dated 25th April, 2019 in W.P.(C) No.2144 of 2010 and that order has already been set aside by this Court by the judgment dated 26th October, 2021 in W.A. No.379 of 2019 (Governing Body of Ananda Sahu Women's College, Nayagarh v. State of Odisha).

2. In that view of the matter, the impugned order dated 22nd July, 2019 is hereby set aside. W.P.(C) No.4356 of 2010 is restored to the file of learned Single Judge in the roster Bench to be proceeded with on merits. The said writ petition will now be listed for directions on 4th January, 2023.

3. Since this order has been passed in absence of Respondent No.3 (Writ Petitioner), learned Single Judge will proceed after issuing notice to the Petitioner to appear. Meanwhile, learned counsel for the present Appellant will also intimate the Writ Petitioner to remain present before the learned Single Judge on the aforementioned date.

4. The appeal is disposed of in the above terms.

(Dr. S. Muralidhar) Chief Justice

(M.S. Raman) Judge M. Panda