Binayak Ghatuary vs State Of Odisha & Others
2023 Latest Caselaw 11713 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                          WPC(OAC) No. 252 of 2013

                 Binayak Ghatuary                ....            Petitioner

                                  None

                                    -versus-
                 State of Odisha & Others    ....              Opp. Parties

                                  Mr. Nikhil Pratap, Addl. Standing
                                  Counsel

                                  CORAM:
                              JUSTICE M.S. SAHOO

                                   ORDER

Order No.                        26.09.2023
                               Hybrid Mode
   06.      1.     None appears for the petitioner though the matter

is called twice over, once before the lunch break and again after resumption of the court proceeding.

2. On perusal of the order sheets of this Court, it is indicated that the matter has been adjourned at the instance of the learned counsel for the petitioner on 15.12.2022, 28.03.2023, 27.06.2023 and 13.07.2023. Apparently, the petitioner has lost interest in prosecuting the matter.

3. Learned Addl. Standing Counsel referring to the counter filed on behalf of opposite party no.4 submits that the petitioner was convicted by a competent court of jurisdiction in Vigilance P.S. Case No.29 of 2005 by RJ the Addl. Special Judge (Vigilance), Bhubaneswar by judgment dated 21.04.2010. Therefore, the petitioner is not entitled to the relief sought for in the petition.

// 2 //

4. Having heard learned Addl. Standing Counsel, the writ petition is disposed of granting liberty to the petitioner to revive the petition within sixty days for any surviving cause of action.

(M.S. Sahoo) Judge

Signature Not Verified Digitally Signed Signed by: RADHARANI JENA Designation: Senior Steno Reason: Authentication Location: ohc Date: 29-Sep-2023 16:03:34