Dr. Madan Mohan Beura vs State Of Odisha & Others ..... Opposite ...
2025 Latest Caselaw 2691 Ori

Orissa High Court

Dr. Madan Mohan Beura vs State Of Odisha & Others ..... Opposite ... on 16 January, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

                                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                              WP(C) No. 36839 of 2022

                           Dr. Madan Mohan Beura                   .....                Petitioner
                                                                                       Mr. A.K. Mohanty, Adv.

                                                               -versus-
                           State of Odisha & Others               .....               Opposite Parties
                                                                                      Mr. C.K. Pradhan, AGA



                                               CORAM:
                           THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY
                                                ORDER

16.01.2025

1. This matter is taken up through hybrid mode.

2. Heard learned counsel for the parties.

3. Mr. A.K. Mohanty, learned counsel for the Petitioner contended that the issue involved in the present case is covered by a judgment passed by this Court on 26.07.2024 in W.P.(C ) No.5897 of 2004. Copy of the judgment so filed by way of a memo be kept on record. Copy of the judgment is also provided to the Addl. Govt. Advocate in Court.

4. Learned Addl. Govt Advocate is directed to obtain instruction with regard to the applicability of the decision in question to the facts of the Petitioner's case.

5. As requested, list this matter on 24.01.2025.

Signed by: SANGITA PATRA (Biraja Prasanna Satapathy) Reason: authentication of order Location: high court of orissa, cuttack Judge Date: 17-Jan-2025 17:10:03 sangita