Manamohan Behera & vs State Of Odisha & Others
2023 Latest Caselaw 434 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                             W.P.(C) No.19646 of 2019

                 Manamohan Behera &                 ....          Petitioners
                 another

                                     Mr. S.C. Sahu,
                                     Advocate

                                         -versus-
                 State of Odisha & Others           .... Opposite Parties

                                     Mr. S.K. Samal,
                                     Additional Government Advocate

                  CORAM: JUSTICE SANJAY KUMAR MISHRA
                                      ORDER

Order No. 11.01.2023

05. 1. This matter is taken up through hybrid mode.

2. Mr. S.K. Samal, learned Additional Government Advocate prays for ten days time to file the Counter Affidavit, which is allowed.

3. Counter Affidavit be filed by 25th January, 2023 after serving a copy of the same on the learned Counsel for the Petitioner, who may file the Rejoinder Affidavit by 1st February, 2023.

4. Mr. S.C. Sahu, learned Counsel for the Petitioner submits that this case is squarely covered by the Judgment dated 16.12.2022 passed by a Division Bench of this Court in W.P.(C) No.17798 of 2020. He files a photo copy of the said Judgment in Court today after serving a copy of the same on the learned Counsel for the State, which be kept on record.

5. In view of the submissions made by Mr. Sahu, learned Counsel for the Petitioner, learned Counsel for the State is directed to take instruction as to whether the case of the Petitioner is covered by the said judgment or not.

6. Matter be listed in the week commencing from 6th February, 2023.

Prasant                                           (S. K. MISHRA)
                                                      JUDGE