Orissa High Court

Narsu Khuntia vs State Of Odisha And on 3 June, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

                         IN THE HIGH COURT OF ORISSA AT CUTTACK

                                        W.P.(C) No.15530 of 2025

                      Narsu Khuntia                      ....                      Petitioner
                                                                      Mr. S. Jena, Advocate
                                                      -versus-

                      State of Odisha and
                      Others                             ....               Opposite Parties
                                                                          Mr. S.P. Das, ASC

                                          CORAM:
                              JUSTICE BIRAJA PRASANNA SATAPATHY
                                                        ORDER

03.06.2025 Order No.

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

2. Heard learned counsel for the parties.

3. It is contended by the learned counsel appearing for the parties that the issue involved in the present case is covered by the judgment of this Court so passed on 12.01.2024 in W.P.(C) No.17067 of 2023 and batch.

4. In view of such submissions made by the learned counsel appearing for the parties, the present case is disposed of in the light of the order so passed in W.P.(C) No.17067 of 2023 and batch.

(Biraja Prasanna Satapathy) Vacation Judge

SAHOO

Location: HIGH COURT OF ORISSA Date: 04-Jun-2025 12:09:43