M.C. Arakhapal Gram vs State Of Odisha And Others
2025 Latest Caselaw 7289 Ori

Orissa High Court

M.C. Arakhapal Gram vs State Of Odisha And Others on 17 April, 2025

                                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                   FAO No.49 of 2011

                              M.C. Arakhapal Gram                                      Appellants
                              Panchayat High School &                ....         Mr. M.K. Sahoo, Adv.
                              Others
                                                                     -versus-

                              State of Odisha and Others             ....               Respondents
                                                                                Mr. P.K. Panda, ASC

                                                       COROM:
                                            JUSTICE BIRAJA PRASANNA SATAPATHY
                                                             ORDER

17.04.2025 Order No

09. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) 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 case is covered by the judgment of this Court so passed on 19.03.2025 in FAO No.509 of 2014 and batch.

4. In view of such submissions made by the learned counsel appearing for the parties, the present FAO is disposed of in the light of the judgment so passed in FAO No.509 of 2014 and batch.

Digitally Signed Judge

Location: HIGH COURT OF ORISSA, CUTTACK Subrat Date: 23-Apr-2025 11:01:21