Prahallad Kumar Deb vs State Of Odisha And Others
2023 Latest Caselaw 1354 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                             W.P.(C) No. 2087 of 2023

Prahallad Kumar Deb                  .....                                 Petitioner
                                                        Mr. B. Satapathy, Advocate
                                    Vs.
State of Odisha and others           .....                          Opposite Parties
                                                                      State counsel
              CORAM:
                 DR. JUSTICE B.R. SARANGI

                                            ORDER

08.02.2023

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

01.

2. Heard learned counsel for the parties.

3. Learned counsel for the petitioner contended that the issue involved in this writ petition has already been decided by this Court in the case of Kamala Kanta Das v. State of Odisha and others (W.P.(C) No. 230 of 2022 decided on 11.07.2022) and, therefore, this writ petition may be disposed of in terms of the observation/directions issued in the said judgment, to which learned Counsel for the State raised no objection.

4. Therefore, in view of the reasons stated in the case of Kamala Kanta Das (supra), this Writ Petition stands disposed of in terms of the observation/directions issued in the said judgment.

                                              (DR. B.R. SARANGI)
Arun                                                JUDGE