Wednesday, 13, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Sailabala Mohanty vs State Of Odisha & Others
2022 Latest Caselaw 5064 Ori

Citation : 2022 Latest Caselaw 5064 Ori
Judgement Date : 23 September, 2022

Orissa High Court
Sailabala Mohanty vs State Of Odisha & Others on 23 September, 2022
            IN THE HIGH COURT OF ORISSA AT CUTTACK

                         W.P.(C) No.23405 of 2022

       Sailabala Mohanty                                ....    Petitioner
                                      Mr. Arun Kumar Patra, Advocate
                                    -versus-
       State of Odisha & Others                       .... Opp. Parties
                                                Mr. L. Samantaray, AGA

                           CORAM:
                          JUSTICE JASWANT SINGH
                          JUSTICE M.S. RAMAN
                                     ORDER (Oral)

23.09.2022 Order No.

01. This matter is taken up through virtual/physical mode.

1. Petitioner is stated to be a licensee of Maza IMFL Restaurant 'ON' Shop for the year 2022-23 and has filed the present Writ Petition challenging the action of Superintendent of Excise, Cuttack/Opposite Party No.4 whereby a message has been circulated directing the licensees of all kinds i.e. OFF/ON/CL/Bhang/Tari to submit bank guarantee by 10th September, 2022.

2. We find that based on the aforesaid message coupled with the fact that the licence of the petitioner already stands extended upon submission of a Solvency Certificate, would not provide cause of action to maintain the present Writ Petition at this stage. That apart, Mr. Samantaray, very fairly concedes that in view of the statutory provisions and the judgment passed by this Court in Gopinath Sahu V. State of Odisha reported in AIR 2020 Ori // 2 //

150, no such condition can be imposed for the licensees belonging to State of Odisha, unless necessary amendments to the contrary are made in accordance with law. He submits that he would advice the officer concerned to take action whatever he takes in accordance with law.

3. In view of the above, the present Writ Petition is disposed of as not maintainable at this stage.

(Jaswant Singh) Judge

(M.S. Raman) Judge

Sipun 23rd September, 2022 Cuttack

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter