Citation : 2025 Latest Caselaw 2647 Ori
Judgement Date : 16 January, 2025
Signature Not Verified
Digitally Signed
Signed by: SANGRAM DAS
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 17-Jan-2025 14:01:04
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) Nos.37471, 17311, 24191, 24192, 24193, 24194, 26739,
29089, 36444 and 36496 of 2020
In W.P.(C) No.37471 of 2020
Charan Singh Hembram and
Others .... Petitioners
Ms. Pami Rath, Sr. Advocate
-versus-
State of Odisha, represented
through its Chief Secretary and
Others .... Opposite Parties
Mr. G. Tripathy, Additional Government Advocate
Mr. S.K. Das, counsel for private O.Ps.
In W.P.(C) No.17311 of 2020
A. Rama Krishna and Others .... Petitioners
Mr. S.D. Das, Advocate
-versus-
State of Odisha, represented
through its Chief Secretary and
Others .... Opposite Parties
Mr. G. Tripathy, Additional Government Advocate
Mr. B. Routray, senior counsel for intervener
In W.P.(C) No.24191 of 2020
Arjun Murmu .... Petitioner
Mr. S. Roy, Advocate
-versus-
State of Odisha, represented
through its Principal Secretary,
Home Department and Others .... Opposite Parties
Mr. G. Tripathy, Additional Government Advocate
Mr. B. Routray, senior counsel
Mr. J.K. Rath, senior counsel
Page 1 of 4
Signature Not Verified
Digitally Signed
Signed by: SANGRAM DAS
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 17-Jan-2025 14:01:04
In W.P.(C) No.24192 of 2020
Sarmila Murmu .... Petitioner
Mr. S. Roy, Advocate
-versus-
State of Odisha, represented
through its Principal Secretary,
Home Department and Others .... Opposite Parties
Mr. G. Tripathy, Additional Government Advocate
Mr. B. Routray, senior counsel
In W.P.(C) No.24193 of 2020
Ajit Kumar Murmu .... Petitioner
Mr. S. Roy, Advocate
-versus-
State of Odisha, represented
through its Principal Secretary,
Home Department and Others .... Opposite Parties
Mr. G. Tripathy, Additional Government Advocate
Mr. B. Routray, senior counsel
In W.P.(C) No.24194 of 2020
Sanjay Kumar Soren @ Sanjay .... Petitioner
Soren
Mr. S. Roy, Advocate
-versus-
State of Odisha, represented
through its Principal Secretary,
Home Department and Others .... Opposite Parties
Mr. G. Tripathy, Additional Government Advocate
Mr. B. Routray, senior counsel
In W.P.(C) No.26739 of 2020
Lasaban Mallick and Others .... Petitioners
Mr. S. Roy, Advocate
-versus-
State of Odisha, represented
through its Chief Secretary and
Others .... Opposite Parties
Mr. G. Tripathy, Additional Government Advocate
Mr. S.K. Das, counsel for private O.P.
Page 2 of 4
Signature Not Verified
Digitally Signed
Signed by: SANGRAM DAS
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 17-Jan-2025 14:01:04
In W.P.(C) No.29089 of 2020
Abhaya Kumar Padhi and Others .... Petitioners
Mr. B.B. Mohanty, Advocate
-versus-
State of Odisha, represented
through its Principal Secretary,
Home Department and Others .... Opposite Parties
Mr. G. Tripathy, Additional Government Advocate
Mr. S.K. Das, counsel for private O.P.
In W.P.(C) No.36444 of 2020
Satchidananda Sethi and Others .... Petitioners
Mr. B.B. Mohanty, Advocate
-versus-
State of Odisha, represented
through its Principal Secretary,
Home Department and Others .... Opposite Parties
Mr. G. Tripathy, Additional Government Advocate
In W.P.(C) No.36496 of 2020
Nishikant Tete and Others .... Petitioners
Mr. G. Mishra, Sr. Advocate
-versus-
State of Odisha, represented
through its Chief Secretary and .... Opposite Parties
Others
Mr. G. Tripathy, Additional Government Advocate
Mr. S.B. Jena, counsel for private O.P.
CORAM:
SHRI JUSTICE B. P. ROUTRAY
ORDER
15.1.2025 Order No.
15. 1. The matters are taken up through hybrid mode.
Location: High Court of Orissa, Cuttack
2. Heard Ms. P. Rath, learned Senior Counsel, Mr. B.Mohanty, learned counsel, Mr. S.Roy, learned counsel as well as Mr. S.D. Das, learned Senior Counsel for respective Petitioners and Mr. B. Routray, learned Senior Counsel, Mr. J.K.Rath, learned Senior Counsel, Mr. S.Das, learned counsel, Mr. S.B. Jena, learned counsel for respective Opposite Parties and Mr. G.Tripathy, learned AGA for the State- Opposite Parties.
3. Hearing is concluded. Judgment reserved.
(B.P. Routray) Judge
S.Das
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