Ulash Chandra Biswal vs. State Of Odisha
Facts
The petitioner, Ulash Chandra Biswal, filed a writ petition before the High Court of Orissa at Cuttack. The case was connected to and common with W.P.(C) No.14924 of 2020. The High Court disposed of the present writ petition in terms of the judgment rendered on 7th June, 2021, in W.P.(C) No.14924 of 2020. Due to ongoing COVID-19 restrictions, parties were permitted to use printouts of the order from the High Court's website as a substitute for certified copies, subject to attestation by the advocate.
Held
The High Court of Orissa at Cuttack disposed of W.P.(C) No.38144 of 2020 in terms of its judgment dated 7th June, 2021, delivered 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 for W.P.(C) No.38144 of 2020 cannot be determined from this text. The operative directions would have been those contained in the judgment of 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 issues or arguments presented by the petitioner or the State in W.P.(C) No.38144 of 2020. It is stated that the issues in this writ petition are connected and common to W.P.(C) No.14924 of 2020, and the present petition was disposed of in terms of the judgment in the latter case. Therefore, the specific legal questions and contentions for W.P.(C) No.38144 of 2020 are not recorded in this 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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