Citation : 2023 Latest Caselaw 8093 Ori
Judgement Date : 24 July, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
FAO No. 685 of 2019
State of Odisha and another .... Appellants
Mr. Arnav Behera, A.S.C. for State
-versus-
Bimbadhar Pothal and another .... Respondents
M/s. D.K. Mohapatra, Advocate & Associates
CORAM:
THE CHIEF JUSTICE
ORDER
Order No. 24.07.2023
I.A. No.1355 of 2019
03. 1. In view of the judgment dated 25th February, 2021 in State of Odisha v. Bichitrananda Mohapatra 2021 (I) OLR- 664 the impugned order passed in the FAO No.685 of 2019 is hereby recalled and the said FAO is restored to file.
FAO No.685 of 2019
2. Issue Notice to Respondent No.2, i.e., the Governing Body through Registered/Speed Post with A.D., making it returnable before the next date. Requisites for which shall be filed within three working days. The tracking report be placed on record before the next date.
3. Copies of the aforementioned FAO be served on learned counsel for Respondent No.1 within three working days. It is pointed out that this appeal 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. List on 14th August, 2023.
(Dr. S. Muralidhar) Chief Justice S. Behera
Signature Not Verified
Signed by: SUMANTA BEHERA Designation: Jr.Stenographer Reason: Authentication Location: High Court of Orissa, Cuttack Date: 25-Jul-2023 12:42:55
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