State Of Odisha And Others vs Jnana Prakash Das
2024 Latest Caselaw 129 Ori

Orissa High Court

State Of Odisha And Others vs Jnana Prakash Das on 3 January, 2024

Bench: B. R. Sarangi, Murahari Sri Raman

                            IN THE HIGH COURT OF ORISSA AT CUTTACK
                                         W.A. No.526 of 2022

                  State of Odisha and others      ....                  Appellants
                                        Mr. Biplab Mohanty, Addl. Govt. Advocate
                                             -versus-
                  Jnana Prakash Das               ....                 Respondent
                                                      Mr. S.C. Acharya, Advocate
                  CORAM:
                  ACTING CHIEF JUSTICE DR. B. R. SARANGI
                  MR. JUSTICE MURAHARI SRI RAMAN
                                                ORDER

Order No.                                      03.01.2024
                  I.A. No.1309 of 2022

02. 1. The above interlocutory application has been filed for condonation of delay in filing the writ appeal.

2. It appears that no delay has been caused in filing the writ appeal. Accordingly, the I.A. stands disposed of.

3. 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.

4. In view of the above submission, the writ appeal stands disposed of in terms of the judgment of this Court in Bindusagar Samantaray (supra).

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

(M. S. RAMAN)

M. Panda

Location: High Court of Orissa.

Date: 04-Jan-2024 13:21:03