M/S. Shah Mining And Minerals vs State Of Odisha & Ors
2022 Latest Caselaw 4981 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                          W.P (C) No. 4506 of 2017

M/s. Shah Mining and Minerals        .....                                Petitioners
Pvt. Ltd., Jharkhand & Anr.
                                                        Mr. S. Nanda, Advocate
                                     Vs.
State of Odisha & Ors.               .....                        Opposite Parties
                                                        Mr. P.P. Mohanty, AGA
                                                                  (O.Ps.1 & 2)
                                                         Mr. P.K. Parhi, ASGI
                                                                       (O.P.3)
             CORAM:
                DR. JUSTICE B.R. SARANGI
                   MR. JUSTICE G. SATAPATHY
                                            ORDER

21.09.2022

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

2. Heard learned counsel for the parties.

3. It is agreed by learned counsel for the parties that the issue involved in this writ petition is analogous to one involved in W.P.(C) No. 4504 of 2017, which has been dismissed vide judgment passed today (21.09.2022).

4. Therefore, in view of the reasons stated in the judgment dated 21.09.2022 passed in W.P.(C) No. 4504 of 2017, this writ petition stands dismissed in terms of the said judgment.

(DR. B.R. SARANGI) JUDGE

Alok (G. SATAPATHY) JUDGE