State Of Odisha & Ors vs Managing Committee Of Tulasi
2025 Latest Caselaw 1164 Ori

Orissa High Court

State Of Odisha & Ors vs Managing Committee Of Tulasi on 11 July, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                FAO No. 206 of 2018
                          State of Odisha & Ors.        .....       Appellants
                                                                               Mr. P.K. Panda, ASC

                                                    -versus-
                          Managing Committee of Tulasi .....                     Respondent
                          Girls High School                                   Mr. S. Routray, Advocate


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

11.07.2025 Order No.08

1. This matter is taken up through hybrid mode.

2. Heard learned counsel appearing for the Parties.

3. It is contended by the learned counsel appearing for the Parties that the issue involved in the present appeal is covered by the judgment of this Court so passed on 23.06.2025 in FAO No. 281 of 2018 and batch.

4. In view of such submissions made by the learned counsel appearing for the Parties, the present FAO is disposed of in the light of the judgment so passed in FAO No. 281 of 2018 and batch.

(BIRAJA PRASANNA SATAPATHY) Judge Sneha

Location: High Court of Orissa, Cuttack