Gokula Ch. Sahoo vs State Of Odisha & Ors
2023 Latest Caselaw 2396 Ori

                            IN THE HIGH COURT OF ORISSA AT CUTTACK
                                            W.P.(C) No.549 of 2013


                       Gokula Ch. Sahoo                       ....        Petitioner(s)
                                                               Mr. B.B. Mishra, Adv.
                                                   -versus-

                       State of Odisha & Ors.                 ....    Opposite Party(s)
                                                                   Mr. S. Mishra, ASC


                                 CORAM:
                                 JUSTICE BISWANATH RATH

                                                  ORDER

23.03.2023 Order No.

04. 1. This writ petition involves a challenge to the order at Annexure-3 passed in exercise of power U/s.3(A)(1) of the Regulation 2 of 1956. Considering the similar issue, there is already Division Bench judgment reported in 2019(II) OLR 94 observing, there is no retrospective effect of the amendment Regulation 2000. For the principle already decided, this Court finds, the proceeding involved herein vide Annexure-3 itself was bad in law. This Court thus interferes in the order at Annexure-3 and sets aside the same.

2. Writ Petition stands disposed of accordingly.

(Biswanath Rath) Judge

Ayaskanta Jena