Kasturi Majhi vs State Of Odisha & Others
2023 Latest Caselaw 4146 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                            W.P.(C) No.40217 of 2021


            Kasturi Majhi                       ....   Petitioner
                                                     Ms. S. Mohapatra, Advocate

                                            -versus-

            State of Odisha & Others            ....   Opposite Parties
                                                     Mr. S.K. Samal, AGA




                             COROM:
                  JUSTICE BIRAJA PRASANNA SATAPATHY

                                    ORDER

21.04.2023 Order No

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

2. Heard learned counsel appearing for the Parties.

3. The judgment produced by Ms. Mohapatra, learned counsel for the Petitioner in the case of Subarna Dibya and Muturimani Nayak be kept in record.

4. Mr. S.K. Samal, learned Addl. Government Advocate also directed to provide a copy of the resolution so issued by the Government on 01.03.2014 in the meantime.

5. List this matter on 5th of May, 2023 along with the records of OJC No.3891 of 2000, disposed of on 10.05.2004.

(Biraja Prasanna Satapathy) Judge

Subrat