Laxmipriya Das And Others vs State Of Odisha And Others
2022 Latest Caselaw 5332 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                               W.P.(C) No.23253 OF 2022


               Laxmipriya Das and others               ....           Petitioner(s)
                                                              Mr.A.Mohanty,Adv.
                                            -versus-

               State of Odisha and others              ....       Opposite Party(s)
                                                                Mr.S.Ghose,AGA

                         CORAM:
                         JUSTICE BISWANATH RATH
                                        ORDER

 Order No.                             10.10.2022
         01.   1.      The Writ Petition appears to be half-hearted. Even though

learned counsel for the Petitioner wants to refer some circulars guiding the establishment of Fly Ash Bricks and some judgments of the Tribunal as well as this Court, the Writ Petition does not contain all such aspects. Learned counsel for the Petitioner is permitted to withdraw the Writ Petition to file a better Writ Petition bringing all such aspects there.

2. The Writ Petition thus stands dismissed as withdrawn with the liberty as above.

(Biswanath Rath) Judge Swarna