Rajib Kumar Behera vs State Of Odisha And Others
2023 Latest Caselaw 8715 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                             W.A. No.148 of 2021
            Rajib Kumar Behera                ........            Appellant
                                               Mr. P.K. Satapathy, Advocate

                                   -versus-
            State of Odisha and others        ......           Respondents
                                                       Ms. S. Patnaik, AGA
                                                (for Respondents No.1 to 3)

                         CORAM:
                         JUSTICE S. TALAPATRA
                         JUSTICE SAVITRI RATHO
                               ORDER

07.08.2023 Order No.

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

2. Heard Mr. P.K. Satapathy, learned counsel appearing for the Appellant.

3. By this intra-court appeal, the order dated 13.01.2021 passed in W.P.(C) No.671 of 2021 by the learned Single Judge is challenged.

4. We have gone through the judgment.

5. Admit the appeal to be heard on merit.

6. Issue notice, returnable on 22nd September, 2023.

7. Since Ms. S. Patnaik, learned Additional Government Advocate appears and waives notice for the Respondents No.1 to 3, no formal notice is called for in respect of those Respondents.

8. Appellant shall take steps for service of notice on the Respondent No.4 by Registered Post with A.D. within a week from today.

(S. Talapatra) Judge

(Savitri Ratho) Judge

I.A. No.457 of 2021 Order No.

04. 1. Meanwhile, the order of the Odisha Human Rights Commissioner dated 11.11.2020 passed in OHRC Case No.1650 of 2013 shall remain suspended.

(S. Talapatra) Judge

(Savitri Ratho) Judge

Signature Not Verified Digitally Signed Signed by: LITARAM MURMU Reason: Authentication Location: High Court of Orissa Cuttack Date: 09-Aug-2023 12:23:29