Janaki Ray Bagel Babu vs State Of Odisha And Others .... Opposite ...
2024 Latest Caselaw 16429 Ori

Orissa High Court

Janaki Ray Bagel Babu vs State Of Odisha And Others .... Opposite ... on 8 November, 2024

Author: Arindam Sinha

Bench: Arindam Sinha

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                               WP(C) No.20117 of 2022

            Janaki Ray Bagel Babu                   ....           Petitioner

                                                      Represented By Adv. -
                                                    Mr. B. Bhuyan, Advocate

                                         -versus-

            State of Odisha and others              ....     Opposite Parties

                                                    Represented By Adv. -
                                                      Mr. S. Mohanty, AGA


                                CORAM:
                  THE HON'BLE MR. JUSTICE ARINDAM SINHA
                                           AND
                 THE HON'BLE MR. JUSTICE SANJAY KUMAR MISHRA
                                       ORDER

08.11.2024

I.A. no.6839 of 2024 Order No.

08. 1. Mr. Bhuyan, learned advocate appears on behalf of applicant

and submits, his client seeks modification of our judgment dated 28th

February, 2023 disposing of his writ petition. The direction was made

upon Additional District Magistrate, who had passed impugned order,

set aside by the judgment. Hence, direction was upon the Additional

// 2 //

District Magistrate, but concerned authority to reconsider is the

Collector.

2. Mr. Mohanty, learned advocate, Additional Government

Advocate appears on behalf of State.

3. Direction in our judgment dated 28th February, 2023 be read

as made to the Collector.

4. The application is disposed of.

(Arindam Sinha) Judge

(S.K. Mishra) Judge

Prasant

Signed by: PRASANT KUMAR SAHOO