Bobby Islam vs State Of Odisha & Others
2023 Latest Caselaw 420 Ori

          IN THE HIGH COURT OF ORISSA AT CUTTACK
                      W.P.(C) No.38227 o f 2021

        Bobby Islam                          ....           Petitioner
                                        Ms. B.S. Sahoo, Advocate.

                                 -versus-
        State of Odisha & others            ....          Opp. Parties
                                                 Mr. S.N. Das, A.S.C.

                 CORAM:
                 DR. JUSTICE S.K. PANIGRAHI

Order                            ORDER
No.                             11.01.2023

8. 1. This matter is taken up through hybrid arrangement.

2. Heard learned counsel for the petitioner and learned

counsel for the State. Judgment is prepared in separate

sheets and the order is passed accordingly as follows:-

3. In light of the aforesaid discussion and having regard

to the present position of law, I have no hesitation in

coming to the conclusion that the writ petitioner shall be

granted relief by way of a writ and the present Writ

Petition is allowed.

4. The impugned award list shall be trashed and a fresh

list of nomination shall be published keeping in rules that

govern the procedure. The impugned movies i.e.

// 2 //

"KHUSI" and "GOLMAL LOVE" shall not be considered

for any award category in the fresh list.

5. In such view of the matter, this Court directs that the

31st Odisha State Film Award, 2019 shall be declared

within one month from today.

6. Accordingly, this Writ Petition is disposed of.

7. Urgent certified copy of this order be granted on

proper application.

(Dr. S.K. Panigrahi) Judge

amit