Citation : 2023 Latest Caselaw 7437 Ori
Judgement Date : 6 July, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
FAO No. 10 of 2016 & Batch
FAO No.10 of 2016
State of Odisha and another .... Appellants
Mr. Arnav Behera, A.S.C. for the State
-versus-
Alok Kumar Ray and another .... Respondents
M/s. P. Chuli, Advocate & Associates
FAO No.83 of 2017 State of Odisha and another .... Appellants Mr. Arnav Behera, A.S.C. for the State
-versus-
Pandab Charan Sahu and another .... Respondents M/s. S. Pattanayak, Advocate & Associates
FAO No.90 of 2017 State of Odisha and another .... Appellants Mr. Arnav Behera, A.S.C. for the State
-versus-
Harapriya Dash and another .... Respondents M/s. D.N. Rath, Advocate & Associates
FAO No.164 of 2017 State of Odisha and another .... Appellants Mr. Arnav Behera, A.S.C. for the State
-versus-
Premalata Dash and another .... Respondents M/s. B.S. Tripathy, Advocate & Associates
FAO No.184 of 2017 State of Odisha and another .... Appellants Mr. Arnav Behera, A.S.C. for the State
-versus-
Radha Madhaba Ghosal and others .... Respondents M/s. S.K. Mishra, Advocate & Associates
FAO No.332 of 2017 State of Odisha and another .... Appellants Mr. Arnav Behera, A.S.C. for the State
-versus-
Pradeep Kumar Pahi and another .... Respondents M/s. S.N. Sharma, Advocate & Associates
FAO No.345 of 2017 Dr. Snehalata Jena and another .... Appellant M/s. Sangram Jena, Advocate & Associates
-versus-
State of Odisha and others .... Respondents Mr. Arnav Behera, A.S.C. for the State
FAO No.437 of 2017 State of Odisha and another .... Appellants Mr. Arnav Behera, A.S.C. for the State
-versus-
Rashmi Ranjan Mohapatra and .... Respondents another M/s. P.K. Mohanty, Advocate & Associates
FAO No.441 of 2017 State of Odisha and another .... Appellants Mr. Arnav Behera, A.S.C. for the State
-versus-
Sasmita Pradhan and another .... Respondents M/s. S.N. Sahoo, Advocate & Associates
FAO No.443 of 2017 State of Odisha and another .... Appellants Mr. Arnav Behera, A.S.C. for the State
-versus-
Debendranath Dash and another .... Respondents M/s. D.K. Mohapatra, Advocate & Associates
FAO No.451 of 2017 State of Odisha and another .... Appellants Mr. Arnav Behera, A.S.C. for the State
-versus-
Sarat Chandra Pradhan and another .... Respondents M/s. P. Chuli, Advocate & Associates
FAO No.456 of 2017 State of Odisha and another .... Appellants Mr. Arnav Behera, A.S.C. for the State
-versus-
Mamata Mohapatra and another .... Respondents M/s. S.S. Das, Advocate & Associates
FAO No.462 of 2017 State of Odisha and another .... Appellants Mr. Arnav Behera, ASC for the State
-versus-
Dr. Manoranjan Pradhan and another .... Respondents M/s. P. Chuli, Advocate & Associates
FAO No.476 of 2017 State of Odisha and another .... Appellants Mr. Arnav Behera, ASC for the State
-versus-
Suren Kumar Pradhan and others .... Respondents M/s. S.N. Sharma, Advocate & Associates
FAO No.478 of 2017 State of Odisha and another .... Appellants Mr. Arnav Behera, ASC for the State
-versus-
Ashok Kumar Dhal and another .... Respondents M/s. P. Chuli, Advocate & Associates
FAO No.487 of 2017 State of Odisha and another .... Appellants Mr. Arnav Behera, ASC for the State
-versus-
Dinabandhu Parida and another .... Respondents M/s. Sangram Kumar Jena, Advocate & Associates
FAO No.500 of 2017 State of Odisha and another .... Appellants Mr. Arnav Behera, ASC for the State
-versus-
Amitanjali Mishra and another .... Respondents M/s. P. Chuli, Advocate & Associates
FAO No.513 of 2017 State of Odisha and another .... Appellants Mr. Arnav Behera, ASC for the State
-versus-
Subhakanta Kuanwar and another .... Respondents M/s. D.K. Mohapatra, Advocate & Associates
FAO No.140 of 2018 State of Odisha and another .... Appellants Mr. Arnav Behera, ASC for the State
-versus-
Rajat Kumar Das and another .... Respondents M/s. S.N. Sharma, Advocate & Associates
FAO No.341 of 2019 State of Odisha and another .... Appellants Mr. Arnav Behera, ASC for the State
-versus-
Hemalata Devi and another .... Respondents M/s. D. Samal, Advocate & Associates
FAO No.555 of 2019 State of Odisha and another .... Appellants Mr. Arnav Behera, ASC for the State
-versus-
Sudhansu Sekhar Sahoo and another .... Respondents M/s. S. Samal, Advocate & Associates
FAO No.556 of 2019 State of Odisha and another .... Appellants Mr. Arnav Behera, ASC for the State
-versus-
Urmila Muduli and another .... Respondents M/s. M.K. Sahoo, Advocate & Associates
FAO No.557 of 2019 State of Odisha and another .... Appellants Mr. Arnav Behera, ASC for the State
-versus-
Jogindranath Mishra and another .... Respondents M/s. D.N. Rath, Advocate & Associates
FAO No.567 of 2019 State of Odisha and another .... Appellants Mr. Arnav Behera, ASC for the State
-versus-
Chinmaya Routray and another .... Respondents M/s. N. Nayak, Advocate & Associates
FAO No.614 of 2019 Manoranjan Samantaray .... Appellant M/s. S.K. Das, Advocate & Associates
-versus-
State of Odisha and others .... Respondents Mr. Arnav Behera, ASC for the State
FAO No.626 of 2019 State of Odisha and another .... Appellants Mr. Arnav Behera, ASC for the State
-versus-
Pradip Kumar Sahu and another .... Respondents M/s. M.K. Sahoo, Advocate & Associates
FAO No.628 of 2019 State of Odisha and another .... Appellants Mr. Arnav Behera, ASC for the State
-versus-
Gitanjali Patra and another .... Respondents M/s. S. Pattanaik, Advocate & Associates
FAO No.632 of 2019 State of Odisha and another .... Appellants Mr. Arnav Behera, ASC for the State
-versus-
Upendra Kumar Samal and another .... Respondents M/s. S. Pattanaik, Advocate & Associates
FAO No.660 of 2019 State of Odisha and another .... Appellants Mr. Arnav Behera, ASC for the State
-versus-
Kailash Chandra Mishra and another .... Respondents M/s. S. Pattanaik, Advocate & Associates
CORAM:
THE CHIEF JUSTICE
ORDER
Order No. 06.07.2023
I.A. Nos.1292, 1474, 1690, 1313, 1432, 1427, 1255, 1495, 1493, 1268, 1291, 1471, 1206, 1420, 1205, 1276, 1300, 1535, 1424, 1407, 1515, 1435, 1398, 1271, 1689, 1377, 1487, 1477 And 1478 of 2019
04. 1. In view of the judgment dated 25th February, 2021 in State of Odisha v. Bichitrananda Mohapatra 2021 (I) OLR- 664 the orders in question passed in the respective FAOs are hereby recalled and the corresponding FAOs are restored to file. The I.As. are accordingly disposed of.
FAO Nos.10 of 2016, FAO Nos.83, 90, 164, 184, 332, 345, 437, 441, 443, 451, 456, 462, 476, 478, 487, 500 and 513 of 2017, FAO No.140 of 2018, FAO Nos.341, 555, 556, 557, 567, 614, 626, 628, 632 And 660 of 2019
2. Issue Notice. Respective learned counsels accept notice for Respondent No.1 in all the FAOs. Notice will now be issued to the remaining Respondents including the respective Governing Bodies
through Registered/Speed Post with A.D., making it returnable before the next date. Requisites for which shall be filed within three working days.
3. Copies of the aforementioned FAOs be served on learned counsel for the respective Respondent No.1 within three days. It is pointed out by learned counsel for the State that all these appeals required to be allowed in view of the judgments of the Supreme Court of India in State of Odisha v. Anup Kumar Senapati (2019) 19 SCC 626, judgment dated 29th October, 2021 of the Division Bench of this Court in W.A. No.401 of 2021 (Secretary, Government of Odisha v. Jashobanta Baral) and the judgment of the learned Single Judge dated 7th February, 2023 in FAO No.659 of 2014 (State of Odisha v. Minaketan Behera).
4. Learned counsel for the respective parties shall examine the above judgments and make submissions on the next date.
5. List along with FAO No.491 of 2019 on 17th July, 2023.
(Dr. S. Muralidhar) Chief Justice S. Behera
Signature Not Verified Digitally Signed
Designation: Jr.Stenographer Reason: Authentication Location: High Court of Orissa, Cuttack Date: 07-Jul-2023 11:33:11
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