State Of Odisha And Others vs Amiya Ranjan Singh
2023 Latest Caselaw 12860 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                     W.A. No.1586 of 2023

             State of Odisha and others                  ....         Appellants
                                                        Mr. R.N. Mishra, A.G.A
                                          -versus-
             Amiya Ranjan Singh                        ....        Respondent
                                        Mr. L. Samal, Advocate and associates


                      CORAM:
                      ACTING CHIEF JUSTICE DR. B.R. SARANGI
                      JUSTICE MURAHARI SRI RAMAN

                                           ORDER

17.10.2023 Order No.

01. I. A. No.4207 of 2023

1. This matter is taken up through hybrid mode.

2. Heard learned counsel for the parties.

3. For the reasons stated in the application for condonation of delay, the delay is condoned.

4. The I.A. is accordingly disposed of.

W. A. No.1586 of 2023

5. It is contended by learned counsel for the parties that the case of

the Appellants is covered by the judgment of this Court in the case

of State of Odisha & others v. Bindusagar Samantaray (W.A.

No.810 of 2021) and batch, disposed of on 25.09.2023.

6. In view of the above submission, the writ appeal stands disposed

of in terms of the judgment of this Court in the case of Bindusagar

Samantaray (supra).

Issue urgent certified copy of this order as per rules.

(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: 19-Oct-2023 11:30:42