Rabi Narayan Gochayat vs State Of Orissa & Others
2023 Latest Caselaw 3082 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                      W.P.(C) (OAC) No.4023 of 2016

         Rabi Narayan Gochayat                    ....    Petitioner
                                                        Mr.N. Mohapatra, Adv.

                                                 -versus-

         State of Orissa & Others                 ....    Opposite Parties
                                                        Mr. S. Rath, ASC


                            COROM:
                 JUSTICE BIRAJA PRASANNA SATAPATHY

                                         ORDER

10.04.2023 Order No

02. 1. This matter is taken up through Hybrid Mode.

2. Heard Mr. N. Mohapatra, learned counsel for the Petitioner and Mr. S. Rath, learned Addl. Standing Counsel for the State.

3. The Petitioner has filed the present Writ Petition inter alia with the following prayer:-

< (i) Admit the Original Application.

(ii) Call for the record.

(iii) Quash the impugned order dated 03.10.2016 under Annexure-4 and order dated 21.10.2016 under Annexure-6 issued by the Respondent No.1 and direct the respondents not to take any action to withdraw the RACP already paid to the applicants and further allow the applicants to continue to get RACP as before without any break;

And may pass any other order/orders as this Hon'ble Tribunal may deem fit and proper in the eye of law=.

4. It is contended by the learned counsel for the Petitioner that the similar issue has been decided by this Court in its judgment dated 24.06.2022 passed in W.P.(C) No.7281 of 2018 and W.P.(C) No.4848 of 2021.

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5. In view of the same, the present Writ Petition is disposed of in the light of the judgment passed in the above-mentioned case with quashing of the impugned orders at Annexures-4 & 6.

6. Accordingly, the Writ Petition stands disposed of.

(Biraja Prasanna Satapathy) Judge Subrat