Pandulal Behera vs State Of Odisha & Ors. ..... Opposite ...
2024 Latest Caselaw 16575 Ori

Orissa High Court

Pandulal Behera vs State Of Odisha & Ors. ..... Opposite ... on 12 November, 2024

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

                             IN THE HIGH COURT OF ORISSA AT CUTTACK
                                         WP(C) No. 36650 of 2022
                         Pandulal Behera             .....       Petitioner
                                                                               Mr. R.K. Nayak, Advocate
                                                            -versus-
                         State of Odisha & Ors.                .....              Opposite Parties
                                                                                 Mr. P.K. Panda, ASC
                                             CORAM:
                         THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY
                                              ORDER

12.11.2024

1. This matter is taken up through hybrid mode.

2. Heard Mr. R.K. Nayak, learned counsel for the Petitioner and Mr. P.K. Panda, learned Addl. Standing Counsel appearing for the Opp. 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 with quashing of the order dtd.23.03.2020 under Annexure-4 in the light of the order so passed in W.P.(C) No. 17067 of 2023 and batch.

(BIRAJA PRASANNA SATAPATHY)

Digitally Signed Sneha

Location: High Court of Orissa, Cuttack Date: 13-Nov-2024 19:29:51