DILLIP KUMAR BARAL Vs. STATE OF ODISHA

JUDGEMENT

(1.) The Court has perused the Judgment dtd. 3/6/2022 of the Supreme Court of India in Civil Appeal Nos. 4515 and 4516 of 2022. Both the appeals, which challenged the order dtd. 9/5/2022 passed by this Court in W.P.(C) No.6257 of 2022, have been dismissed by the Supreme Court of India with cost of Rs.1.00Lakh each.

(2.) The Supreme Court has specifically observed that "we are of the considered view that the public interest litigation filed before the High Court rather than being in public interest, is detrimental to the public interest at large".

(3.) In that view of the matter, I.A. Nos. 4916 of 2022 and 6948 of 2022, filed by the said two Appellants are hereby dismissed. W.P. (C) No.6257 of 2022