Lachhaman Majhi vs. State Of Odisha

Held

The Court disposed of the present writ petition in terms of its previous judgment dated June 7, 2021, in W.P.(C) No.14924 of 2020. The reasoning and findings of the Court are not detailed in this order, as it relies on a prior decision. The operative directions are limited to the disposal of the writ petition in accordance with the aforementioned judgment. No specific issues were decided in this order, and no issues were expressly left undecided.

Facts

The petitioner, Lachhaman Majhi, filed a writ petition before the High Court of Orissa at Cuttack. The petition was disposed of on September 17, 2021, in light of a previous judgment of the same Court dated June 7, 2021, in W.P.(C) No.14924 of 2020. The specific details of the petitioner's grievance, the tax period(s) involved, the order or action under challenge, the authority that passed it, the amount in dispute, and the procedural history leading to this specific writ petition are not recorded in the provided order.

Key Issues

The provided order does not explicitly state the questions the Court had to decide or the arguments made by each side. It merely states that the present writ petition is disposed of in the light of a previous judgment of the Court. Therefore, the specific issues and arguments are not recorded in this order.