Orissa High Court
Damodar Das vs State Of Orissa .... Opposite Party on 22 July, 2021
Bench: S.K.Mishra, Savitri Ratho
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P. (C) No. 17432 of 2010
Damodar Das .... Petitioner
Mr.Kshirod Kumar Rout, Advocate
-versus-
State of Orissa .... Opposite Party
Mr. T.K.Pattanaik, Additional Standing Counsel
CORAM:
JUSTICE S.K.MISHRA
JUSTICE SAVITRI RATHO
ORDER
Order No. 22.07.2021 04. 1. This matter is taken up by video conferencing mode.
2. Mr. T.K.Pattanaik, learned Additional Standing Counsel brought to our notice that the writ petition has been filed challenging the validity of amendment to Rule-3 of Appendix-VIII of Orissa Public Works Department Code Volume-I (Public Works Department Contractors Registration Rules) 1967. Mr. Pattanaik further submits that in the meantime this Rule of the Code have been amended.
3. In view of the aforesaid submission of Mr. Pattanaik, the matter has become infructuous. The writ petition is dismissed as the same has become infructuous. If the petitioner has any further grievance, he may file suitable writ petition or appropriate proceeding before the competent authority.
Page 1 of 14. 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.
( S.K.Mishra) Judge (Savitri Ratho) Judge dutta Page 2 of 2