Ranjan Kumar Jit vs State Of Odisha And Ors
2022 Latest Caselaw 4909 Ori

          IN THE HIGH COURT OF ORISSA AT CUTTACK

                     WPC(OAC) No.3125 of 2016


        Ranjan Kumar Jit                      ....           Petitioner
                                      Mr. Jayant Kumar Rath, Sr. Adv.
                                                          along with
                                              Mr. Amit Ku. Saa, Adv.
                                    -versus-

        State of Odisha and Ors.              ....     Opposite Parties
                                              Mr. Saswast Das, AGA
                                       Mr. Kaushik Anand Guru, Adv.
                                                         (for O.P.5)



                CORAM:
                DR. JUSTICE S.K. PANIGRAHI

Order                               ORDER
No.                                20.09.2022

8. 1. This matter is taken up through hybrid mode.

2. Learned counsel for the parties are present. Judgment

prepared in separate sheets is delivered and pronounced

in open Court in the presence of learned counsel for the

parties and the order is passed accordingly as follows:-

3. In light of the aforesaid discussion and having regard

to the present position of law, this Court has no hesitation

in coming to the conclusion that the Petitioner cannot be

// 2 //

granted any relief by way of a Writ and the present Writ

Petition is liable to be dismissed.

4. Accordingly, this Writ Petition is dismissed.

(Dr. S.K. Panigrahi) Judge

B.Jhankar