Bijan Kumar Parida vs. State Of Odisha
Facts
The petitioner, Bijan Kumar Parida, filed a writ petition (W.P.(C) No.1741 of 2021) before the High Court of Orissa at Cuttack. The petition is against the State of Odisha and others. The judgment indicates that the issues in this writ petition are connected and common to another writ petition, W.P.(C) No.14924 of 2020. Consequently, the present writ petition is disposed of in terms of the judgment rendered in W.P.(C) No.14924 of 2020 on the same date, 7th June, 2021. The judgment also notes the prevailing COVID-19 restrictions and the procedure for using printouts of orders from the High Court's website.
Held
The High Court of Orissa at Cuttack disposed of W.P.(C) No.1741 of 2021 in terms of its judgment dated 7th June, 2021, rendered in W.P.(C) No.14924 of 2020. This implies that the findings, reasoning, and operative directions of the judgment in W.P.(C) No.14924 of 2020 are applied to the present case. The specific details of what was held in W.P.(C) No.14924 of 2020 are not provided in this excerpt. The court allowed the use of printouts of orders from the High Court's website as valid documents due to ongoing COVID-19 restrictions, subject to attestation by the advocate.
Key Issues
The judgment does not explicitly state the specific issues or questions of law that the Court had to decide in W.P.(C) No.1741 of 2021. It is noted that the issues are connected and common to W.P.(C) No.14924 of 2020. Therefore, the determination of the issues in the present case is contingent upon the resolution of the issues in the earlier writ petition. No arguments from the petitioner or the revenue/State are recorded in this specific order for W.P.(C) No.1741 of 2021, as it is disposed of based on a prior judgment.
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Cause title — parties, addresses and appearances
ORDER Order No. 7th June, 2021 4. 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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