Laxmipriya Choudhury vs State Of Odisha & Others
2023 Latest Caselaw 573 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                      W.P.(C) No.12107 of 2019
              Laxmipriya Choudhury                       ....           Petitioner
                                                 Mr. Arun Kumar Patra, Advocate

                                            -versus-
              State of Odisha & Others                  ....     Opposite Parties
                                                   Mr. Debakanta Mohanty, AGA

                         CORAM:
                         THE CHIEF JUSTICE
                         JUSTICE M. S. RAMAN

                                           ORDER

17.01.2023 Order No.

12. 1. In the present case, the Petitioner was granted license earlier 28th February, 2019 whereas demand has been raised for the months of 15th January, February and March, 2019. In view of the judgment of this Court dated 22nd January, 2019 in W.P.(C) No.14293 of 2006, the impugned demand is quashed.

2. The writ petition is disposed of in the above terms.

3. Issue urgent certified copy of this order as per rules.

(Dr. S. Muralidhar) Chief Justice

(M. S. Raman) Judge Laxmikant