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Abhilash Das vs State Of Odisha And Others

Orissa High Court · Decided on 18 October 2021 · Citation: (2021) 10 OHC CK 0035

HON’BLE JUDGES
K.R. Mohapatra, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (Civil) No. 32510 Of 2021

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Judgment

8 paragraphs · 157 words

K.R. Mohapatra, J

1.This matter is taken up through hybrid mode.

2.

Mr. Mishra, learned counsel for the Petitioner files an additional affidavit in Court today, which is taken on record.

3.

The Petitioner in this writ petition seeks to assail the Notification No.2842 dated 11th October, 2021 (Annexure-4) issued by the State Election Commission, Odisha, Bhubaneswar for conducting bye-election for the post of Sarpanch of Mahakalpada Gram Panchayat.

4.

In course of hearing, Mr. Mishra, learned counsel for the Petitioner submits that two of the contestants, namely, Sujata Samantaray and Jiban Jyotsna Jena, have filed a representation before the State Election Commissioner, Odisha, Bhubaneswar redressing their self-same grievances. Hence, he wants to withdraw the writ petition to assist the representationist before the State Election Commissioner, Odisha, Bhubaneswar for redressal of his grievances.

5.

Granting such liberty, this writ petition is disposed of as withdrawn.

Urgent certified copy of this order be granted on proper application.

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