Rajanikanta Mangaraj vs State Of Orissa And Others .... Opp. ...
2024 Latest Caselaw 16454 Ori

Orissa High Court

Rajanikanta Mangaraj vs State Of Orissa And Others .... Opp. ... on 8 November, 2024

Author: S.K. Panigrahi

Bench: S.K. Panigrahi

                                       IN THE HIGH COURT OF ORISSA AT CUTTACK


                                              W.P.(C) No.31267 of 2011


                         Rajanikanta Mangaraj                 ....               Petitioner(s)
                                                                    Mr.Soubhagya S.Das, Adv.

                                                        -versus-
                         State of Orissa and others          ....                 Opp. Party(s)
                                                                       Mr.Sonak Mishra, ASC
                                                                   Mr. S. K. Pattnaik, Sr. Adv.
                                                                                   Along with
                                                                         Mr. S. Pattnaik, Adv.

                                           CORAM:
                                           DR. JUSTICE S.K. PANIGRAHI

          Order                                        ORDER
           No.                                        08.11.2024

11. 1. This matter is taken up through hybrid arrangement.

2. Learned counsel for the parties are present. Judgment prepared

in separate sheets is delivered and pronounced in open Court in

the presence of learned counsel for the parties and the order is

passed accordingly as follows:

3. Accordingly, as the Writ Petition lacks merit, it stands

dismissed.

4. Interim order, if any, passed earlier stands vacated.

( Dr. S.K. Panigrahi) Judge B.Jhankar

Designation: AR-CUM-SR. SECRETARY Reason: Authentication Location: ORISSA HIGH COURT, CUTTACK Date: 26-Nov-2024 15:14:38