Jibananda Acharya vs State Of Odisha & Others .... Opposite ...
2024 Latest Caselaw 9996 Ori

Orissa High Court

Jibananda Acharya vs State Of Odisha & Others .... Opposite ... on 30 May, 2024

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

                                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                   WP(C ) No.13715 of 2024

                              Jibananda Acharya                    ....                  Petitioner
                                                                            Mr. J.R. Khuntia, Adv.

                                                             -versus-

                              State of Odisha & Others             ....            Opposite Parties

                                                                        Mr. S.N. Pattanaik, AGA

                                                       CORAM:
                                         JUSTICE BIRAJA PRASANNA SATAPATHY


                                                              ORDER

30.05.2024 Order No

1. 1. This matter is taken up through Hybrid Mode.

2. Heard learned counsel appearing for the parties.

3. It is contended by the learned counsel appearing for the parties that the issue involved in the present writ petition 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 Writ Petition is disposed of in the light of the Judgment so passed in W.P.(C ) No.17067 of 2023 and batch.

(Biraja Prasanna Satapathy) ( Vacation Judge)

Sangita

Reason: authentiction of order Location: high court of orissa cuttack Date: 30-May-2024 15:21:10