Rabindra Nath Mohanta vs. State Of Odisha
Facts
The petitioner, Rabindra Nath Mohanta, filed a writ petition before the High Court of Orissa at Cuttack. The petition is connected to and has common issues with W.P.(C) No.14924 of 2020. The present writ petition, W.P.(C) No.6195 of 2021, was disposed of in terms of the judgment rendered in W.P.(C) No.14924 of 2020 on 7th June, 2021. Due to ongoing COVID-19 restrictions, parties were permitted to use printouts of the order from the High Court's website as a substitute for certified copies, subject to attestation by the advocate.
Held
The High Court of Orissa at Cuttack disposed of W.P.(C) No.6195 of 2021 in terms of its judgment dated 7th June, 2021, which was rendered in W.P.(C) No.14924 of 2020. This implies that the findings and directions in the judgment of W.P.(C) No.14924 of 2020 were applied to the present case. The specific reasoning and ratio decidendi for the disposal of W.P.(C) No.6195 of 2021 are not detailed in this order but are understood to be contained within the judgment of the connected case. No operative directions are explicitly mentioned in this order, other than the disposal of the writ petition.
Key Issues
The judgment does not explicitly state the specific questions of law or fact that the Court had to decide in W.P.(C) No.6195 of 2021. It is noted that the issues in this petition are connected and common to W.P.(C) No.14924 of 2020. Therefore, the determination of the issues would have been based on the judgment in the connected case. No arguments from either the petitioner or the revenue/State are recorded in this specific order for W.P.(C) No.6195 of 2021, as it was disposed of based on a prior judgment.
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Cause title — parties, addresses and appearances
ORDER Order No. 7th June, 2021 3. 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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