Kalinga Warriors Security vs State Of Odisha & Ors
2023 Latest Caselaw 8645 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                            W.P.(C) No. 33801 of 2022

Kalinga Warriors Security                  .....                                     Petitioner
Service
                                                                  Mr. R. Behera, Advocate
                                    Vs.
State of Odisha & Ors.                     .....                           Opposite parties
                                                                   Mr. A.K. Mishra, AGA
                                                             Mr. K.P.Mishra, Sr. Advocate


              CORAM:
                  DR. JUSTICE B.R. SARANGI
                  MR. JUSTICE MURAHARI SRI RAMAN

                                               ORDER

04.08.2023

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

05.

2. Heard learned counsel for the parties.

3. Mr.R.Behera, learned counsel for the petitioner is directed to satisfy this Court with regard to the locus of the petitioner to approach this Court by filing this writ petition, by citing some decisions.

4. Per contra, Mr.A.K.Mishra, learned Additional Government Advocate as well as Mr.K.P.Mishra, learned senior counsel appearing on behalf of opposite party no.6 also satisfy this Court by citing some judgments that the petitioner has no locus to approach this Court by filing the present writ petition.

5. Call this matter next week.

6. Interim order passed earlier shall continue till the next date.

........................... (DR.B.R. SARANGI) JUDGE

........................... (M.S. RAMAN) JUDGE

Banita Signature Not Verified Digitally Signed Signed by: BANITA PRIYADARSHINI PALEI Designation: JUNIOR STENOGRAPHER Reason: Authentication Location: HIGH COURT OF ORISSA Date: 04-Aug-2023 18:29:59