Sadasiba Nayak & Others vs State Of Odisha And Others ... Opposite ...
2025 Latest Caselaw 2226 Ori

Orissa High Court

Sadasiba Nayak & Others vs State Of Odisha And Others ... Opposite ... on 8 January, 2025

Author: G. Satapathy

Bench: G. Satapathy

                              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                             W.P.(C) No.32993 of 2024

               Sadasiba Nayak & others                                 ...          Petitioners
                                                                  Mr. R.N.Parija, Advocate
                                                     -versus-
               State of Odisha and others                              ... Opposite Parties
                                                                             Mr. S.K.Rout, ASC
                                                     CORAM:
                                              JUSTICE G. SATAPATHY
                                                     ORDER(ORAL)

08.01.2025 Order No.

01. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

2. It is agreed by learned counsel for the parties that the issue involved in this writ petition is akin to the issue involved in the order passed by this Court in W.P.(C) No.28692 of 2024, which has been disposed of on 06.12.2024 and the learned counsel for the petitioners prays to dispose of the present writ petition in terms of the judgment passed in the aforesaid writ petition.

3. In view of the aforesaid facts and circumstance, the present writ petition stands disposed of in terms of the judgment passed in W.P.(C) No.28692 of 2024.

Signed by: KISHORE KUMAR SAHOO

(G. Satapathy) Location: High Court of Orissa Judge Date: 08-Jan-2025 17:23:49

kishore