Debraj Nayak vs State Of Odisha And Others
2022 Latest Caselaw 5576 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                            WPC (OAC) No. 936 of 2011

Debraj Nayak                           .....                                     Petitioner
                                                               Mr. A.K. Behera, Advocate
                                       Vs.
State of Odisha and others             .....                               Opposite parties
                                                           Mr. S. Jena, SC, S&ME Deptt
             CORAM:
                DR. JUSTICE B.R. SARANGI
                                               ORDER

14.10.2022

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

2. Heard learned counsel for the parties.

3. It is agreed by learned counsel for the parties that the issue involved in this case is analogous to one involved in WPC (OAC) No. 935 of 2011, which has been dismissed today (14.10.2022) by this Court.

4. Therefore, in view of the reasons stated in the detailed judgment dated 14.10.2022 passed in WPC (OAC) No. 935 of 2011, this writ petition stands dismissed.

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