Sankar Kumar Kar vs. State Of Odisha
Facts
The petitioner, Sankar Kumar Kar, filed a writ petition before the High Court of Orissa at Cuttack. The petition was connected to and had common issues with another writ petition, W.P.(C) No.14924 of 2020. Due to ongoing COVID-19 restrictions, the Court allowed parties to use printouts of orders from the High Court's website as valid documents, subject to attestation by the advocate. The present writ petition, W.P.(C) No.11761 of 2020, was disposed of in terms of the judgment rendered in W.P.(C) No.14924 of 2020 on the same date.
Held
The Court held that since the issues in W.P.(C) No.11761 of 2020 were connected and common to W.P.(C) No.14924 of 2020, the present writ petition should be disposed of in terms of the judgment rendered in W.P.(C) No.14924 of 2020 on the same date. The reasoning is based on judicial economy and efficiency when common issues are involved in connected matters. The operative direction is to dispose of W.P.(C) No.11761 of 2020 in accordance with the judgment in W.P.(C) No.14924 of 2020. No specific GST provisions were discussed or decided in this particular order, as it refers to a prior judgment for the substantive decision. The ratio decidendi is that connected matters with common issues can be disposed of based on the decision in one of them.
Key Issues
1. Whether the present writ petition (W.P.(C) No.11761 of 2020) should be disposed of in terms of the judgment passed in W.P.(C) No.14924 of 2020, given that the issues are connected and common. The petitioner, Sankar Kumar Kar, would likely argue for this disposition if the common issues were decided in his favour in the other case. The State of Odisha and others (Opposite Parties) would likely consent to this if the common issues were decided in their favour or if they did not oppose the disposition based on the other judgment. No specific arguments from either side regarding the GST provisions or the substantive dispute are recorded in this order, as it focuses on procedural disposition.
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Cause title — parties, addresses and appearances
ORDER Order No. 7th June, 2021 7. Since the issues here are connected and common to W.P.(C) No.14924 of 2020, the writ petition is disposed of in terms of the judgment dated 7th June, 2021 rendered in W.P.(C) No.14924 of 2020. 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. (B.P.Routray)
Judge
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