Manoj Kumar Rout vs. State Of Odisha
Facts
The petitioner, Manoj Kumar 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 High Court, by an order dated 7th June 2021, disposed of the present writ petition in terms of the judgment rendered in W.P.(C) No.14924 of 2020. The judgment in W.P.(C) No.14924 of 2020 was delivered by the Chief Justice and Justice B. P. Routray. Due to ongoing COVID-19 restrictions, parties were permitted to use printouts of the order from the High Court's website as valid copies, subject to attestation.
Held
The High Court of Orissa at Cuttack disposed of W.P.(C) No.11924 of 2020 in terms of its judgment dated 7th June 2021, which was rendered in W.P.(C) No.14924 of 2020. The specific findings, reasoning, and ratio decidendi of the judgment in W.P.(C) No.14924 of 2020 are not elaborated upon in the provided order for W.P.(C) No.11924 of 2020. Consequently, the operative directions and the relief granted are those that were determined in the connected writ petition. No issue was expressly left undecided in the order for W.P.(C) No.11924 of 2020, as it was disposed of based on the prior judgment.
Key Issues
The judgment does not explicitly state the specific issues that the Court had to decide in W.P.(C) No.11924 of 2020. However, it is noted that the issues in this petition were connected and common to W.P.(C) No.14924 of 2020. Therefore, the resolution of W.P.(C) No.11924 of 2020 was based on the judgment delivered in W.P.(C) No.14924 of 2020. The specific contentions of the petitioner and the revenue or State, as well as the specific provisions of law or precedents relied upon, are not detailed in this particular order. The order simply directs that the present petition be disposed of in terms of the judgment in the connected matter.
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ORDER Order No. 7th June, 2021 7. 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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