Latika Sundari Rout vs State Of Odisha And Others
2022 Latest Caselaw 5333 Ori

               IN THE HIGH COURT OF ORISSA AT CUTTACK
                             WPC (OAC) No. 1255 of 2019

Latika Sundari Rout                     .....                                 Petitioner
                                                                   Mr. D.N. Rath, Adv.
                                        Vs.
State of Odisha and others              .....                           Opposite Parties
                                                                        State Counsel
              CORAM:
                  DR. JUSTICE B.R. SARANGI

                                               ORDER

10.10.2022 Order No. This matter is taken up through hybrid mode.

01.

2. Heard.

3. It is agreed by learned counsel for the parties that the issue involved in this Writ Petition is analogous to WPC (OAC) No. 1074 of 2017 (Niranjan Das v. State of Odisha and others) disposed of on 07.10.2021 and judgment of this Court in the case of Anand Dash v. State of Odisha, 2014 ILR-CUT-459.

4. Therefore, in view of the reasons stated in the judgment dated 07.10.2021 passed in WPC (OAC) No. 1074 of 2017 (Niranjan Das v. State of Odisha and others) and Anand Dash v. State of Odisha, 2014 ILR-CUT-459, this Writ Petition stands disposed of in terms of the said Judgments.

(DR. B.R. SARANGI) JUDGE Ashok