Prabodha Kumar Swain vs State Of Odisha And Others
2023 Latest Caselaw 868 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                W.P.(C) No.8400 of 2020

            Prabodha Kumar Swain                          ....           Petitioner
                                                         Mr. S.K. Dalai, Advocate
                                          -versus-
            State of Odisha and others                    ....    Opposite Parties
                                                         Mr. Sunil Mishra, A.S.C.

             CORAM:
             THE CHIEF JUSTICE
             JUSTICE M.S. RAMAN

                                          ORDER

Order No. 24.01.2023

03. 1. In view of the judgment of this Court dated 7th June, 2021 in W.P.(C) No.14924 of 2020 (Harish Chandra Majhi vs. State of Odisha), the prayer in the present petition does not survive. This will not prevent the Petitioner from seeking appropriate remedies in accordance with law as regards further developments that may have taken place.

2. The present writ petition is accordingly disposed of. Issue urgent certified copy of this order as per rules.

(Dr. S. Muralidhar) Chief Justice

(M.S. Raman) Judge S.K. Guin