Siba Prasad Mohanta vs. State Of Odisha
Facts
The petitioner, Siba Prasad Mohanta, filed a writ petition (W.P.(C) No.6198 of 2021) before the High Court of Orissa at Cuttack. The petition is connected to and has common issues with another writ petition, W.P.(C) No.14924 of 2020. The judgment indicates that the Court disposed of the present writ petition in terms of the judgment rendered on the same date, 7th June 2021, in W.P.(C) No.14924 of 2020. Due to ongoing COVID-19 restrictions, the parties were permitted 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.6198 of 2021 in terms of its judgment dated 7th June 2021, which was rendered in W.P.(C) No.14924 of 2020. As the specific issues and the reasoning of the judgment in W.P.(C) No.14924 of 2020 are not provided in the text for W.P.(C) No.6198 of 2021, the precise findings, ratio decidendi, and operative directions for this case cannot be determined from the given extract. The judgment for W.P.(C) No.6198 of 2021 solely indicates that it followed the decision of a connected matter. No issues were expressly left undecided, as the matter was disposed of by reference.
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.6198 of 2021. It is stated that the issues in this petition are connected and common to W.P.(C) No.14924 of 2020. Therefore, the issues decided would be those addressed in the judgment for W.P.(C) No.14924 of 2020. The judgment does not record any arguments presented by the petitioner or the opposite parties (State of Odisha and others) in W.P.(C) No.6198 of 2021, as it directly refers to the disposal based on a previous judgment.
AI-generated summary — verify with the full judgment below
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.
Read the full judgment
A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.
Reproduced from the public record of the Orissa High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.