Kunalata Nayak vs Collector, Nayagarh And Others

Arindam Sinha, J

Mr. Mohanta, learned advocate appears on behalf of petitioner and submits, her caste certificate was purported to be cancelled by the Sub-Collector. On appeal, by impugned order dated 12th August, 2022 the Collector also separately canceled the caste certificate. He relies on order passed this day in W.P.(C) no.24104 of 2022 (Baijanti Malik vs. State of Odisha and others) to submit, his client’s prayer for relief is covered thereby.

Mr. Nanda, learned advocate, Additional Government Advocate appears on behalf of State.

This writ petition is covered by order of this day made in Baijanti Malik (supra). Impugned appellate order dated 12th August, 2022 is set aside and quashed.

The writ petition is accordingly allowed and disposed of.

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