KARI BENU GOPAL PATRO Vs. STATE OF ODISHA

JUDGEMENT

(1.) The appellant was one of the ten petitioners in W.P. (C) No. 4114 of 2014 which has been dismissed by the learned Single Judge by judgment dated 09.11.2020.

(2.) By the impugned judgment, the learned Single Judge has dismissed the writ petition inter alia holding that the issue being one of contract which had not been concluded by valid acceptance and the pricing policy being an executive policy, the Court should refrain from exercising jurisdiction under Article 226 of the Constitution of India of judicial review. The learned Single judge has however directed that the money paid should be returned to the petitioners as early as possible.

(3.) We have heard Dr. J.K.Lenka, learned counsel for the appellant and perused the impugned judgment and the averments in the writ petition, rejoinder, additional affidavit and the appeal memo.