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Dileswar Pradhan And Others vs State Of Odisha And Others
2023 Latest Caselaw 7038 Ori

Citation : 2023 Latest Caselaw 7038 Ori
Judgement Date : 21 June, 2023

Orissa High Court
Dileswar Pradhan And Others vs State Of Odisha And Others on 21 June, 2023
                      IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   FAO No. 271 of 2019

             Dileswar Pradhan and others                 ....         Appellants
                                    M/s. P.K. Bhuyan, Advocate & Associates
                                          -versus-

             State of Odisha and others                  ....        Respondents
                                              Mr. H.K. Panigrahi, ASC for State

                          CORAM:
                          THE CHIEF JUSTICE

                                         ORDER
Order No.                               21.06.2023
            I.A. No.1462 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 impugned order passed in the FAO No.271 of 2019 is hereby recalled and the said FAO is restored to file.

FAO No.271 of 2019

2. Issue Notice. Learned Additional Standing Counsel accepts notice for Respondent Nos.1 and 2. Notice will now be issued to Respondent No.3, 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 Nos.1 and 2 within three working days. It is pointed out by learned counsel for the State 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 along with FAO No.491 of 2019 on 17th July, 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: 22-Jun-2023 17:30:41

 
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