Dasaru Suna & Ors vs State Of Odisha And Others
2022 Latest Caselaw 4976 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                           WPC (OAC) No. 2004 of 2018

             Dasaru Suna & Ors.                  ....                            Petitioners
                                                                 Mr. P.K. Dhal, Advocate
                                                  -Versus -

             State of Odisha and others          ....                      Opposite Parties
                                                                           State Counsel

                      CORAM:
                       DR. JUSTICE B.R. SARANGI
                                         ORDER

21.09.2022 This matter is taken up through hybrid mode. Order No.

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 W.P.(C) No.7281 of 2018 (State of Odisha v. Saraswati Bhoi) and W.P.(C) No.4848 of 2021 (State of Odisha v. Nilamani Behera), which have been disposed of vide common Judgment dated 24.06.2022 by the Division Bench of this Court.

4. Therefore, in view of the detailed reasons stated in the Judgment dated 24.06.2022 passed in Saraswati Bhoi and Nilamani Behera (supra), this writ petition stands disposed of in terms of the said Judgment.

5. Issue urgent certified copy as per rules.

(Dr. B.R. Sarangi) Judge