Citation : 2023 Latest Caselaw 12545 Ori
Judgement Date : 12 October, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.33621 of 2021
Rajani Kanta Mishra & others. ..... Petitioners
Mr. S. Rath, Advocate
Vs.
State of Odisha & others. ..... Opposite Parties
State Counsel
Mr. B. Routray, Sr. Advocate (O.P. Nos.4 to 11)
CORAM:
ACTING CHIEF JUSTICE DR. B.R. SARANGI
MR. JUSTICE MURAHARI SRI RAMAN
ORDER
12.10.2023 Order No. This matter is taken up through hybrid mode.
07. 2. Mr. B. Routray, learned senior counsel appearing for opposite party nos.4 to 11 contended that there is delay of more than 1200 days and, as such, this writ petition is covered by the judgment of this Court in the case of Nityananda Panigrahi and others v. Commissioner of Consolidation and others, 1994 (II) OLR 214 and also the judgment of this Court dated 30.11.2022 passed in W.P.(C) No.16134 of 2018 (Puspanjali Tripathy and others v. State of Orissa and others) and the same has already been implemented by the Authority concerned and, therefore, nothing more remains to be adjudicated by this Court in the present writ petition.
3. On the request made on behalf of Mr. K.P. Mishra, learned senior counsel appearing for the petitioners, list this matter after the ensuing Durga Puja Holidays.
(DR. B.R. SARANGI)
ACTING CHIEF JUSTICE
Signature Not Verified
Digitally Signed (M.S. RAMAN)
Signed by: MANORANJAN SAMAL
Designation: PERSONAL ASSISTANT JUDGE
Reason: Authentication
MRS
Location: Orissa High Court, Cuttack Date: 13-Oct-2023 11:29:29
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