Orissa High Court
Jyoti Prakash Rana vs ) State Of Odisha ..... Opposite Parties on 16 July, 2024
Bench: D.Dash, V. Narasingh
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No.16871 of 2024
Jyoti Prakash Rana ..... Petitioner
Represented By Adv.
- Sailabala Jena
-versus-
1) State Of Odisha ..... Opposite Parties
2) Commissioner-cum- Represented By
Secretary., BBSR Adv. - G.N. Rout,
ASC
3) District Magistrate &
Collector, Bargarh
4) The Executive Engineer (R &
B), Bargarh Division
5) Tahasildar, Paikmal, Bargarh
CORAM:
THE HON'BLE MR. JUSTICE D.DASH
AND
THE HON'BLE MR. JUSTICE V. NARASINGH
ORDER
16.07.2024 Order No.
01. 1. This matter is taken up through hybrid arrangement (virtual/physical) mode.
2. Learned counsel for the Petitioner prays for withdrawal of this Writ Petition so as to pursue the applications which are Page 1 of 2. pending before the appropriate authority for their sympathetic consideration and disposal in accordance with law.
3. Granting the liberty as aforesaid, the Writ Petition stands disposed of as withdrawn.
Issue urgent certified copy as per law.
(D. Dash) Judge (V. Narasingh) Judge Gitanjali Signature Not Verified Digitally Signed Signed by: GITANJALI NAYAK Designation: Junior Stenographer Reason: Authentication Location: OHC Date: 23-Jul-2024 18:49:49 Page 2 of 2.