Narayan Padhi vs State Of Odisha And Others
2022 Latest Caselaw 5522 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                          WPC (OAC) No. 2643 of 2011

Narayan Padhi                        .....                                  Petitioner
                                                            Mr. S. Sekhar, Advocate
                                     Vs.
State of Odisha and others           .....                            Opposite parties
                                                                          State Counsel
             CORAM:
                DR. JUSTICE B.R. SARANGI
                                            ORDER

13.10.2022

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

2. Heard.

3. It is agreed by learned Counsel for the Parties that the issue involved in this Writ Petition is analogous to one involved in WPC (OAC) Nos. 2642 of 2011 (Nalini Kumar Sarangi v. State of Odisha and others), which was disposed of vide judgment dated 05.08.2022.

4. Therefore, in view of the reasons stated in the judgment dated 05.08.2022 passed in WPC (OAC) Nos. 2642 of 2011, this Writ Petition stands disposed of in terms of the said judgment.

Ashok                                        (DR. B.R. SARANGI, J.)