Citation : 2023 Latest Caselaw 10206 Ori
Judgement Date : 28 August, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.27064 of 2023
Gangadhar Dikhit .... Petitioner(s)
Mr. S.K. Nayak, Adv.
-versus-
State of Odisha & Ors. .... Opposite Party(s)
Mr. S. Ghose, AGA
CORAM:
JUSTICE BISWANATH RATH
ORDER
28.08.2023 Order No.
01. 1. Considering the submissions of the parties and without entering into any controversy as to whether there is any illegal rejection or non-acceptance of the misc. case?, this Court, however, in disposal of this Writ Petition directs Opposite Party No.2 to accept the application vide Annexure-5, if it is tendered by the Petitioner at least within a period of seven days hence and take a lawful decision in the matter, however, keeping in view the applicability of the decision of this Court in W.P.(C) No.1608 of 2014 in the case of Narottam Rath Vrs. State of Odisha & Anr. with batch.
2. Let the Petitioner submit such application along with a copy of the judgment in W.P.(C) No.1608 of 2014 before the competent authority afresh.
3. Writ Petition stands disposed of with the above order.
(Biswanath Rath)
Signature Not Verified Judge
Digitally Signed
Signed by: AYASKANTA JENA
Designation: Senior Stenographer Reason: Authentication Location: High Court of Orissa Ayaskanta Jena Date: 30-Aug-2023 11:09:58
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