Orissa High Court
Jayaram Barik & Another vs State Of Odisha & Others ..... Opposite ... on 16 August, 2023
Bench: B.R. Sarangi, Murahari Sri Raman
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P (C) No.2307 of 2012
Jayaram Barik & Another ..... Petitioners
Mr. G.R. Sethi, Advocate
Vs.
State of Odisha & Others ..... Opposite Parties
State Counsel
CORAM:
DR. JUSTICE B.R. SARANGI
MR. JUSTICE MURAHARI SRI RAMAN
ORDER
16.08.2023 Order No. This matter is taken up through hybrid mode.
06.2. Learned counsel for the Petitioners contended that the case of the Petitioners is squarely covered by the judgment of this Court in State of Odisha & Others v. Banchanidhi Das & Others, 2022 (Supp.) OLR 786. Therefore, direction may be issued to the authority to consider the case of the Petitioners in the light of the aforesaid judgment.
3. Accordingly, the present writ petition stands disposed of in terms of the judgment dated 23.03.2022 passed in Banchanidhi Das(supra).
(DR. B.R. SARANGI) JUDGE (M.S. RAMAN) JUDGE Laxmikant Signature Not Verified Digitally Signed Signed by: LAXMIKANT MOHAPATRA Designation: Junior Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 16-Aug-2023 15:55:58