Citation : 2025 Latest Caselaw 3869 Ori
Judgement Date : 11 February, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No.3888 of 2025
Debaki Mahakud and others ..... Petitioners
Represented By Adv. -
Sadasiva Patra (1)
-versus-
State Of Odisha and others ..... Opposite Parties
Ms. B.K. Sahu, AGA
CORAM:
THE HON'BLE MR. JUSTICE ADITYA KUMAR
MOHAPATRA
ORDER
11.02.2025 Order No.
01. 1. This matter is taken up through Hybrid mode.
2. Heard learned counsel for the Petitioner.
3. Two extra copies of the writ petition be served on learned Additional Government Advocate for the State, who shall obtain instruction in the matter considering the fact that the matter is covered by the judgment of this Court in Banamali Naik v. State of Odisha & others and a batch of many other similar cases disposed of vide judgment dated 22.11.2023 as well as judgments of this Court in other matter which have been confirmed by the Hon'ble Supreme Court.
4. The Opposite Parties have rejected the prayer of the Petitioners simply on the ground that the Petitioners were not a
party to the aforesaid judgments and orders passed by this Court as well as the Hon'ble Supreme Court.
5. In such view of the matter, learned counsel for the State is directed to obtain specific instruction in the matter
6. List this matter in the week commencing 3rd March, 2025.
( Aditya Kumar Mohapatra ) Judge
S.K. Rout
Location: High Court of Orissa, Cuttack, India
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