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Arabinda Sahoo vs State Of Odisha And Others

Orissa High Court · Decided on 24 May 2022 · Citation: (2022) 05 OHC CK 0137

HON’BLE JUDGES
B. P. Routray, J · M.S. Sahoo, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (C) No. 13197 Of 2022
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Judgment

5 paragraphs · 131 words
1.

Heard Mr. P.C. Jena, learned counsel for the Petitioner, Mr. S.N. Das, learned Additional Standing Counsel for State – Opposite Party Nos.1 to 4 and Ms. P. Naidu, learned counsel for Endowment Commissioner – Opposite Party No.5.

2.

Mr. Das, learned ASC prays for withdrawal of the affidavit filed by the Assistant Commissioner of Police dated 17th May, 2022 with liberty to file better affidavit. The prayer is allowed and fresh affidavit be filed before the next date.

3.

The Assistant Commissioner of Police (Opposite Party No.4) is directed to mention specifically in his affidavit about the steps taken by him pursuant to order dated 28th March, 2022 of the Additional Assistant Commissioner of Endowments, Cuttack.

4.

List the matter on 10th June, 2022 before the available Vacation Bench.

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