Narayana Samantaray vs. State Of Odisha
Facts
The petitioner, Narayana Samantaray, filed a writ petition (W.P.(C) No.10337 of 2020) before the High Court of Orissa at Cuttack. The State of Odisha and others were the opposite parties. The Court noted that the issues in this petition were connected and common to another writ petition, W.P.(C) No.14924 of 2020. Consequently, the current writ petition was disposed of in terms of the judgment rendered in W.P.(C) No.14924 of 2020 on the same date, June 7, 2021. The judgment also addressed procedural aspects related to the use of electronic copies of orders due to COVID-19 restrictions.
Held
The High Court of Orissa at Cuttack held that W.P.(C) No.10337 of 2020 should be disposed of in terms of the judgment passed in W.P.(C) No.14924 of 2020 on June 7, 2021, as the issues were connected and common. The reasoning for this decision is that the substantive legal questions and factual matrix were identical or closely related to those addressed in the other writ petition. Therefore, the outcome and directions provided in the judgment for W.P.(C) No.14924 of 2020 would apply mutatis mutandis to the present case. No specific findings on individual issues or operative directions beyond the adoption of the previous judgment are recorded 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.10337 of 2020. It is stated that the issues are connected and common to W.P.(C) No.14924 of 2020, and the decision in the latter case governs the former. Therefore, the specific arguments and legal provisions relevant to W.P.(C) No.10337 of 2020 are not detailed in this order. The judgment does not record any arguments made by the petitioner or the opposite parties regarding the substantive issues of the case.
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Cause title — parties, addresses and appearances
ORDER Order No. 7th June, 2021 6. 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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