Orissa High Court
Jugal Kishore Agrawal & vs State Of Odisha & Others .... Opposite ... on 13 January, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C). No.18431 of 2019
Jugal Kishore Agrawal & .... Petitioner
others
Mr. S. Satyakam,
Advocate
-versus-
State of Odisha & others .... Opposite Parties
Mr. D. Lenka, AGA
CORAM: JUSTICE SANJAY KUMAR MISHRA
ORDER
13.01.2025
Order No.
07. This matter is taken up through hybrid mode.
2. Learned Counsel for the Petitioner submits, the
subject matter of the present Writ Petition so also the
prayer made therein are covered by the order of date
passed by this Court in W.P.(C) No.11798 of 2019.
3. Learned Counsel for the State does not dispute the
said submission made by the learned Counsel for the
Petitioner. Mr Lenka, learned A.G.A. rather submits that
the compliance Affidavit filed in W.P.(C) No.11798 of 2019
also covers the subject matter so also the prayer made in
the present Writ Petition.
4. In view of the submission made by the learned
Counsel for the parties, it would be apt to reproduce below
the relevant paragraphs of the said compliance Affidavit
filed in W.P.(C) No.11798 of 2019, which is on board.
"2. That this deponent humbly submits that the
petitioner vide affidavit dated: 11.11.2024 stated
before this Hon'ble Court that the present writ
application along other three writ applications viz.
W.P(C) No.18431 of 2019. W.P (C) No.35855 of 2021,
W.P (C) No.35857 of 2021 are covered by common
judgment dt.1.10.2024 passed in W.P( C) No.1497,
2304 and 2307 of 2024 by the Division Bench of the
Hon'ble Court.
3. That this Hon'ble High Court of Orissa,
Cuttack vide common Judgement Dated 01.10.2024
has set aside the demands made by the Opp. Party
No.3 vide W.P. (C) No.1497, 2304 and 2307 of 2024
with a direction of is as follows:
"while setting aside the impugned letter
under which the demands have been
raised against the Petitioner Company
which are subject matter of all the Writ
Petitions, this Court directs the 0pp.
Parties to revise the demands by limiting it
to the period from 22.06.2018 onwards
and raise the same a fresh as against the
Petitioner Company in accordance with
Law so as to satisfactorily discharged"
4. That this deponent humbly submits that the
common judgment dt.1.10.2024 passed in
connection with demanded amount vide W.P(C)
No.1497 of 2024 & batch is fully covered, so far, the
present OPDR proceeding vide W.P (C) No.11798 of
2019, 18431 of 2019, 35855 of 2021 and 35857 of
2021, pending for adjudication."
5. Accordingly, the Certificate Case No.07 of 2018,
pending before the Collector, Sundargarh & Certificate Officer
(Opposite Party No.3), is hereby quashed.
6. The Writ Petition stands allowed and disposed of.
7. Urgent certified copy of this order be granted on proper
application.
Prasant
(S. K. Mishra)
Judge
Signed by: PRASANT KUMAR PRADHAN
Designation: Secretary
Reason: Authentication
Location: High Court of Orissa, Cuttack.
Date: 15-Jan-2025 15:21:18
