Panchanan Samal vs State Of Odisha And Others
2022 Latest Caselaw 5643 Ori

               IN THE HIGH COURT OF ORISSA AT CUTTACK
                             WPC (OAC) No. 3684 of 2011

Panchanan Samal                        .....                                  Petitioner
                                                                  Mr. S. Shekhar, Adv.
                                       Vs.
State of Odisha and others             .....                           Opposite Parties
                                                                       State Counsel
              CORAM:
                  DR. JUSTICE B.R. SARANGI

                                              ORDER

17.10.2022 Order No. This matter is taken up through hybrid mode.

02.

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. 2642 of 2011 (Nalina Kumar Sarangi v. State of Orissa and othres), which was disposed of by this Court on 05.08.2022.

4. Therefore, in view of the detailed reasons stated in the order dated 05.08.2022 passed by this Court in WPC (OAC) No. 2642 of 2011 (Nalina Kumar Sarangi v. State of Orissa and othres), this Writ Petition stands disposed of in terms of the said judgment.

(DR. B.R. SARANGI) JUDGE Ashok