Santosh Kumar Panda vs State Of Odisha And Another
2022 Latest Caselaw 6120 Ori

               IN THE HIGH COURT OF ORISSA AT CUTTACK
                              WPC (TAC) No. 5 of 2014

Santosh Kumar Panda                     .....                                 Petitioner
                                                                   Mr. D.N. Rath, Adv.
                                        Vs.
State of Odisha and Another             .....                            Opposite Parties
                                                  Mr. N.K. Praharaj, Standing Counsel
                                                   Mr. S. Palit, Sr. Counsel [O.P.No.3]
                                                     Mr. P.S. Nayak, Adv. [O.P. No.4]
              CORAM:
                  DR. JUSTICE B.R. SARANGI

                                               ORDER

31.10.2022 Order No. This matter is taken up through hybrid mode.

13.

2. Mr. D.N. Rath, learned counsel for the petitioner; Mr. N.K. Praharaj, Standing Counsel appearing for opposite parties no.1 and 2; Mr. S. Palit, learned Senior Counsel appearing for opposite party no.3; and Mr. P.S. Nayak, learned counsel for opposite party no.4.

3. Learned counsel appearing for the parties state that this writ petition is covered by the judgment of this Court in the case of Subrat Narayan Das and others v. State of Odisha and others (W.P.(C) No. 18659 of 2016 and batch, disposed of on 12.07.2022). Therefore, this writ petition may be disposed of in the light of the aforesaid judgment.

4. Therefore, in view of the detailed reasons stated in the judgment dated 12.07.2022 passed by this Court in W.P.(C) No. 18659 of 2016 and batch (Subrat Narayan Das and others v. State of Odisha and others), this Writ Petition stands disposed of in terms of the said judgment.

                                                           (DR. B.R. SARANGI)
Ashok                                                            JUDGE