Biswamitra Biswal vs State Of Odisha & Others
2023 Latest Caselaw 12371 Ori

                                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                   W.P.(C) No.32572 of 2023

                              Biswamitra Biswal                    ....                Petitioner
                                                                         Mr. P.K. Mishra, Advocate



                                                             -versus-

                              State of Odisha & Others             ....        Opposite Parties
                                                                            Mr.S.K. Samal, AGA

                                                    COROM:
                                     JUSTICE BIRAJA PRASANNA SATAPATHY
                                                       ORDER

10.10.2023 Order No

01. 1. This matter is taken up through Hybrid Mode.

2. Heard learned counsel for the Parties.

3. It is submitted by the learned counsel for the Parties that the issue involved in this Writ Petition has already been decided by this Court in W.P.(C) No.2081 of 2021 & batch vide judgment dated 27.06.2023.

4. In view of the above, this Court is inclined to quash the impugned orders dtd.22.11.2022 & 09.08.2021 under Annexure-11 and while quashing the same, dispose of the Writ Petition in the light of the judgment passed by this Court on 27.06.2023 in W.P.(C) No.2081 of 2021 & batch.

5. Accordingly, the Writ Petition stands disposed of.

(Biraja Prasanna Satapathy) Judge Signature Not Verified Subrat

Digitally Signed Signed by: SUBRAT KUMAR BARIK Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 12-Oct-2023 16:00:47