State Of Odisha vs Uchhab Balabantray & Others
2023 Latest Caselaw 8869 Ori

                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                 W.P.(C) No.14454 of 2022

          State of Odisha                               .....                                     Petitioner
                                                                                      Mr. S.N. Nayak, ASC
                                                        Vs.
          Uchhab Balabantray & Others                   .....                              Opposite Parties
                                                                  Mr. N.K. Sahu, Advocate (O.Ps.2,9 & 10)



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

08.08.2023 Order No. This matter is taken up through hybrid mode.

05.

2. Mr. N.K. Sahu, learned counsel appearing for the Opposite Party Nos. 2,9 & 10 states that the writ petition is not maintainable in view of the judgment passed by this Court in Sebati Dei and another vs. Kesa Majhi and others; 66 (1988) CLT 759.

3. Mr. S.N. Nayak, learned Addl. Standing Counsel wants to examine the same.

4. On his request, list this matter next week.

(DR. B.R. SARANGI) JUDGE

(M.S. RAMAN) Aswini JUDGE Signature Not Verified Digitally Signed Signed by: ASWINI KUMAR SETHY Designation: PA(SECRETARY-IN-CHARGE) Reason: Authentication Location: ORISSA HIGH COURT, CUTTACK Date: 08-Aug-2023 17:09:51