State Of Odisha And Others vs Tikam Rana And Another

I.A. No.968 of 2021

For the reasons stated therein, the delay in filing this writ appeal is hereby condoned.

The application for condonation of delay is allowed.

W.A. No.384 of 2021

On the short ground that the impugned order dated 10th November, 2020 in W.P(C) No.28456 of 2020 passed on the very first day of the hearing without opportunity to the State Counsel to file its reply to the writ petition, the impugned order is hereby set aside and the matter is remanded to the roster Bench of the learned Single Judge where it will be listed on 8th May, 2023. The State Counsel will file its para-wise reply to the writ petition by 24th April, 2023 and the rejoinder will be filed by the Writ Petitioner before 8th May, 2023. No further time will be granted for that purpose.

The learned Single Judge is requested to proceed with the writ petition on merits and dispose it of as expeditiously as possible.

The status quo as of today shall be maintained till disposal of the writ petition.

The writ appeal is disposed of in the above terms.

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