Kalinga Keshari Mohanty vs Secretary
2023 Latest Caselaw 435 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                           WP(C) NO.9957 OF 2014

        Kalinga Keshari Mohanty                 ....             Petitioner

                                                     Mr.S.Pattnaik, Adv.

                                    -versus-

        Secretary, Revenue and Disaster         ....       Opposite Parties
        Management Department & ors.
                                                         Mr.S.Ghosh, AGA

                 CORAM:
                 JUSTICE BISWANATH RATH

                                 ORDER

11.1.2023 Order I.A.NO.17640 OF 2017 No.

06. 1. Heard learned counsel for the Parties.

2. Considering the submission made, prayer for substitution

stands allowed. Let the legal heirs of the deceased Petitioner be

impleaded as Parties.

3. I.A. thus stands disposed of.

(Biswanath Rath) Judge

WP(C) NO.9957 OF 2014

07. 1. There is no dispute at the Bar that the dispute involved herein is covered by the judgment of this Court in W.P.(C) No.1608 of 2014 and batch of cases disposed of on 2.1.2023.

// 2 //

2. In the circumstance, covering the present case by the

judgment in W.P.(C) No.1608 of 2014 and batch of cases disposed

of on 2.1.2023, this Court finds, the impugned order ought to be

interfered with and set aside. As a consequence, this Court sets aside

the impugned order at Annexure-3.

3. The Writ Petition stands disposed of accordingly.

(Biswanath Rath) Judge M.K.Rou