Orissa High Court
Bindusagar Samantaray vs State Of Odisha & Others ..... Opposite ... on 22 July, 2021
Author: Biswanath Rath
Bench: Biswanath Rath
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C). No.27634 of 2020
Bindusagar Samantaray. ..... Petitioner
Mr.K.K.Swain, Advocate
- Versus-
State of Odisha & Others ..... Opposite parties
Mr.D.Mohapatra, Standing
Counsel, S&ME Deptt. & Mr.
J.P.Patnaik , Addl. Govt.
Advocate
CORAM:
JUSTICE BISWANATH RATH
ORDER
22.07.2021 Order No. 1. This matter is taken up through video conferencing.
052. Heard learned counsel appearing for the parties.
3. During course of submission, this Court from the submission of respective parties found the writ petition involves a challenge to the impugned order at Annexure-
7. The order at Annexure-7 appears to have been passed in withdrawal of the order at Annexure-6. In entertaining the writ petition, a Bench of this Court considering the submission of learned counsel for the petitioner and the counsel for opposite parties herein by order dated 30.03.2021 has already stayed the operation of the order dated 09.09.2020 vide Annexure-7 herein. During course of submission, Sri Patnaik, learned Additional Government Advocate requests this Court to permit him to place submission on behalf of the State and requests this Court for filing of a counter affidavit to the writ petition to have the contest on behalf of the State.
4. As this matter is listed along with a batch of cases where the impugned orders are outcome of implementation of Annexure-7 herein, looking to the nature of interim order already playing in this Case, this Court finds State may file a counter. At this stage of the matter, Mr.Parija, learned Advocate General intervening in the matter seeks some time to come with State's counter. Counter affidavit be filed by 2nd of August, 2021 with exchange of copy thereof to the counsel appearing for the petitioner.
5. Place this matter on 9th August, 2021 along with connected writ petitions listed today and also W.P.(C).Nos. 23312 0f 2020,19951 of 2021, 20211 of 2021, 20059 of 2021 and W.P.(C).No.20209 of 2021.
6. Interim order dated 30.03.2021 passed earlier shall continue till next date.
7. As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order available in the High Court's website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide Court's Notice No.4587, dated 25th March, 2020 as modified by Court's Notice No. 4798 dated 15th April, 2021.
(BISWANATH RATH) JUDGE sks