Kanaklata Jena & Another vs State Of Odisha & Others
2022 Latest Caselaw 5774 Ori

               IN THE HIGH COURT OF ORISSA AT CUTTACK

                          W.P.(C) No.18607 of 2022

         Kanaklata Jena & Another           ....               Petitioners


                                      -versus-

         State of Odisha & Others           ....        Opposite Parties


                             COROM:
               JUSTICE BIRAJA PRASANNA SATAPATHY


                                     ORDER

19.10.2022 Order No

2. 1. This matter is taken up through Hybrid Mode.

2. Heard.

3. It is submitted by the learned counsel for the Parties that the issue involved in this Writ Petition has already been decided by this Court in W.P.(C) No.26372 of 2022 dated 19.10.2022.

4. In view of the above, this Court is inclined to quash the impugned order dtd.28.09.2021 under Annexure-17 and while quashing the same, disposed of the Writ Petition in the light of the order passed by this Court in its judgment dtd.19.10.2022 in W.P.(C) No.26372 of 2022.

(Biraja Prasanna Satapathy) Judge Subrat