Rudranarayan Hota vs State Of Odisha And
2024 Latest Caselaw 9676 Ori

Orissa High Court

Rudranarayan Hota vs State Of Odisha And on 20 May, 2024

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

                                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                        W.P.(C) No.12559 of 2024

                                     Rudranarayan Hota                   ....                    Petitioner
                                                                                 Mr. P.K. Panda, Advocate

                                                                      -versus-
                                     State of Odisha and
                                     Others                              ....             Opposite Parties
                                                                                        Mr. S. Jena, AGA
                                                           CORAM:
                                               JUSTICE BIRAJA PRASANNA SATAPATHY
                                                                        ORDER

20.05.2024 Order No.

01. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.

2. Heard Mr. P.K. Panda, learned counsel for the Petitioner and Mr. S. Jena, learned Addl. Govt. Advocate for the State.

3. It is contended by the learned counsel appearing for the parties that the issue involved in the present case is covered by the judgment of this Court so passed on 12.01.2024 in W.P.(C) No.17067 of 2023 and batch.

4. In view of such submissions made by the learned counsel appearing for the parties, the present case is disposed of in the light of the order so passed in W.P.(C) No.17067 of 2023 and batch.

(Biraja Prasanna Satapathy) Judge

Basudev

Location: High Court of Orissa, Cuttack Date: 21-May-2024 16:50:32