Durga Madhab Sahoo vs State Of Odisha And
2025 Latest Caselaw 11472 Ori

Orissa High Court

Durga Madhab Sahoo vs State Of Odisha And on 18 December, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

          IN THE HIGH COURT OF ORISSA AT CUTTACK

        W.P.(C) Nos.30859, 35071, 35209, 35212, 35224,
       35227, 35228, 35269, 35466, 35471, 35480, 35515,
       35517, 35519, 35531, 35553, 35563, 35575, 35875,
             35896, 36009, 36038 & 36039 of 2025

                        W.P.(C) No.30859 of 2025

        Durga Madhab Sahoo                ....
                                                                Petitioner
                                                   Mr. S.K. Ojha, Advocate
                                       -versus-

        State of Odisha and
        Others                            ....            Opposite Parties
                                                   Mr. C.K. Pradhan, AGA

                           CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY
                                 ORDER

18.12.2025 Order No.

01. 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 batch of Writ Petitions are squarely covered by a judgment passed by this Court on 21.11.2025 in W.P.(C) No.1762 of 2022 and batch.

4. Considering the submission made, this Court disposes of the present batch of Writ Petitions in the light // 2 //

of the judgment passed on 21.11.2025 in W.P.(C) No.1762 of 2022 and batch.

5. Accordingly, all the Writ Petitions stand disposed of.

Photocopy of the order be placed in the connected cases.

(Biraja Prasanna Satapathy) Judge

Subrat

Location: HIGH COURT OF ORISSA, CUTTACK