Raja Kishore Rout vs. State Of Odisha
Facts
The petitioner, Raja Kishore Rout, filed a writ petition before the High Court of Orissa at Cuttack. The petition was connected to and had common issues with W.P.(C) No.14924 of 2020. The Court noted that due to continuing COVID-19 restrictions, parties could use printouts of orders from the High Court's website as valid copies, subject to attestation by the advocate. The present writ petition was disposed of in terms of the judgment rendered in W.P.(C) No.14924 of 2020 on the same date.
Held
The High Court of Orissa at Cuttack disposed of the writ petition W.P.(C) No.26355 of 2020 in terms of its judgment dated 7th June, 2021, rendered in W.P.(C) No.14924 of 2020. As the specific details of the judgment in W.P.(C) No.14924 of 2020 are not provided in this order, the precise findings, reasoning, and ratio decidendi applicable to W.P.(C) No.26355 of 2020 cannot be determined from this text. The operative directions would be those contained in the aforementioned judgment. No issues were expressly left undecided in this order, as it deferred to the decision in the connected case.
Key Issues
The judgment does not explicitly state the specific issues or arguments presented by the petitioner or the revenue/State in W.P.(C) No.26355 of 2020. It only mentions that the issues are connected and common to W.P.(C) No.14924 of 2020. Therefore, the specific questions of law or fact that the Court had to decide, and the contentions of each side, are not recorded in this particular order. The judgment relies entirely on the decision in the connected writ petition.
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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
The judgment continues below.
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