Sitansu Sekhara Misra vs State Of Odisha And Others
2023 Latest Caselaw 120 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                             W.P.(C) No. 36222 of 2022

Sitansu Sekhara Misra                .....                                Petitioner
                                                         Mr. S. Mohanty, Advocate
                                    Vs.
State of Odisha and others           .....                          Opposite Parties
                                                             Mr. H.M. Dhal, AGA
              CORAM:
                 DR. JUSTICE B.R. SARANGI
                                             ORDER

03.01.2023

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 the Division Bench of this Court in the case of Samarendra Nayak and others v. Union of India and others (W.P.(C) No. 26692 of 2011 decided on 18.04.2022) and, therefore, this writ petition may be disposed of in terms of the observation/directions issued in the said judgment.

4. Learned Additional Government Advocate appearing for the State raised no objection to such contention made by learned counsel for the petitioner.

5. Therefore, in view of the reasons stated in the case of Samarendra Nayak (supra), this Writ Petition stands allowed in terms of the observation/directions issued in the said judgment.

                                               (DR. B.R. SARANGI)
Arun                                                 JUDGE