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Judgment
It is submitted that the impugned order was passed on very day of hearing of the writ petition on 11th January, 2023. It is submitted that although it was brought to the notice of the learned Single Judge that the Division Bench has passed an order dated 2nd January, 2023 in W.P.(C) No. 1608 of 2014 (Narottam Rath v. State of Odisha) and batch of cases, the impugned order was passed without taking into consideration the facts into account.
The impugned order is accordingly hereby set aside and W.P.(C) No. 4671 of 2014 is restored to the file of learned Single Judge in the roster Bench where at be listed for hearing on 3rd July, 2023. The Respondent-State will file parawise reply to the writ petition positively by 27th June, 2023, and rejoinder, if any, be filed by 3rd July, 2023. No further time will be granted to either party to that purpose. The learned Single Judge is requested to proceed with hearing of the writ petition on merits and endeavour to dispose of the writ petition as expeditiously as possible.
The writ appeal is disposed of in the above terms.
Issue urgent certified copy of this order as per rules.
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