Ashram Bariha And Others vs Commissioner-Cum-Secretary
2023 Latest Caselaw 1051 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                           W.P.(C) No. 2511 of 2023

Ashram Bariha and others          .....                                    Petitioners
                                                           Mr. A. Pradhan,, Advocate
                                  Vs.
Commissioner-cum-Secretary        .....                               Opposite parties
to Government of Odisha,
BBSR and others
                                                       Mr. S. Jena, SC, S&ME Deptt.
            CORAM:
               DR. JUSTICE B.R. SARANGI
                                            ORDER

31.01.2023

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

2. Heard learned Counsel for the parties.

3. It is agreed by learned counsel for the parties that the issue involved in this case is analogous to one involved in W.P.(C) No.7281 of 2018 (State of Odisha v. Saraswati Bhoi) and W.P.(C) No.4848 of 2021 (State of Odisha v. Nilamani Behera), which have been disposed of vide common Judgment dated 24.06.2022 by the Division Bench of this Court.

4. Therefore, in view of the detailed reasons stated in the Judgment dated 24.06.2022 passed in Saraswati Bhoi and Nilamani Behera (supra), this writ petition stands disposed of in terms of the said Judgment.

5. Issue urgent certified copy as per rules.

Arun                                         (DR. B.R. SARANGI, J.)