Gobardhan Bhuyan vs State Of Odisha & Ors
2023 Latest Caselaw 7896 Ori

                                              IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                       W.P.C.(OAC) No. 3916 of 2016

                                          Gobardhan Bhuyan                        ....               Petitioner
                                                                                            Mr. S. Behera, Advocate

                                                                                 -versus-

                                          State of Odisha & Ors.                  ....              Opposite Parties
                                                                                              Mr. H.K. Panigrahi, ASC

                                                              CORAM:
                                                 JUSTICE BIRAJA PRASANNA SATAPATHY

                                                                        ORDER

21.07.2023 Order No

02. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.

2. It is contended by Mr. S. Behera, learned counsel for the Petitioner that the issue involved in the present case is covered by a decision of this Court in W.P.(C) No. 7281 of 2018 and W.P.(C) No. 4848 of 2021 vide Judgment dtd.24.06.2022.

3. Learned Addl. Govt. Advocate on the other hand contended that the Judgment passed by this Court on 24.06.2022 is under challenge before the Hon'ble Apex Court and he will provide the case number and other details on the next date.

4. As requested, list this matter on 31.07.2023.

5. The Judgment of this Court and order passed by the Tribunal so

Signature Not Verifiedproduced by Mr. Behera in Court today be kept in record. Digitally Signed Signed by: SNEHANJALI PARIDA Designation: Jr. Stenographer Reason: Authentication (Biraja Prasanna Satapathy) Location: High Court of Orissa, Cuttack Date: 24-Jul-2023 14:46:10 Judge Sneha