Bijan Kumar Parida vs. State Of Odisha
Facts
The petitioner, Bijan Kumar Parida, 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. The Opposite Parties were the State of Odisha and others. The Court considered the ongoing COVID-19 restrictions, allowing parties to use printouts of the order from the High Court's website as a substitute for certified copies, subject to attestation.
Held
The High Court of Orissa at Cuttack disposed of W.P.(C) No.1738 of 2021 in terms of the judgment previously rendered on the same date, 7th June 2021, in W.P.(C) No.14924 of 2020. This implies that the decision in W.P.(C) No.1738 of 2021 was directly consequential to the findings and directions issued in W.P.(C) No.14924 of 2020. The specific reasoning and ratio decidendi for W.P.(C) No.1738 of 2021 are not detailed within this order, as they are incorporated by reference from the earlier judgment. The operative directions would therefore be those stipulated in the judgment for W.P.(C) No.14924 of 2020. No issues were expressly left undecided in this order.
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.1738 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 Court disposed of this petition in terms of the judgment rendered in W.P.(C) No.14924 of 2020. No arguments from either the petitioner or the revenue/State are recorded in this specific order.
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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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