State Of Odisha And Others vs Mrs. Harapriya Patra
2023 Latest Caselaw 12367 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  W.A. No.1745 of 2022

            State of Odisha and others                 ....         Appellants
                                                      Mr. R.N. Mishra, A.G.A

                                         -versus-
            Mrs. Harapriya Patra                  ....       Respondent
                       Mr. Budhadev Routray, Senior Advocate assisted by
                                                Mr. J. Biswal, Advocate


                      CORAM:
                      ACTING CHIEF JUSTICE DR. B.R. SARANGI
                      JUSTICE M.S. RAMAN

                                          ORDER

10.10.2023 Order No.

10. 1. This matter is taken up through hybrid mode.

2. The present appeal has been filed challenging a common

judgment and delay of 86 days is caused in filing the present

appeal.

3. Since a group of persons are heard, they cannot be mentioned in

one writ appeal. Thereby, the present writ appeal is not

maintainable as against a common judgment, it has been filed.

4. Accordingly, the present writ appeal stands dismissed in view of

the decision of this Court in Nityananda Panigrahi and others v.

Commissioner of Consolidation and others, 1994 (II) OLR 214

and judgment of this Court dated 30.11.2022 in W.P.(C) No.16134

of 2018 (Puspanjali Tripathy & others v. State of Orissa &

others).

(DR. B.R. SARANGI) ACTING CHIEF JUSTICE

(M.S. RAMAN) JUDGE S.K. Guin

Signature Not Verified

Signed by: SUBASH KUMAR GUIN Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa, Cuttack Date: 13-Oct-2023 10:55:54