LAWS(ORI)-2014-4-58

JASODA GIRI Vs. STATE OF ORISSA

Decided On April 22, 2014
Jasoda Giri Appellant
V/S
STATE OF ORISSA Respondents

JUDGEMENT

(1.) THE petitioner has filed this petition seeking for the following reliefs:

(2.) AFTER considering the same, this Court disposed of the said writ petition by order dated 17.11.2005, which reads as follows:

(3.) MR . S.K. Das, learned counsel for the petitioner states that as the Appeal Case No. 10 of 1999 has been disposed of by the Appellate Authority, the said authority has become functus officio and more so in absence of any power of review, the application filed for review of the order dated 20.03.2004 passed in Appeal Case No. 10 of 1999 is without jurisdiction and as such the same is not maintainable and therefore, he seeks to quash the order dated 19.10.2006 passed by the Joint Director in Review Petition No. 2 of 2006. In order to substantiate his contention, he has relied upon the judgments of this Court in Gopinath Deb v. Budhia Swain and others, : 54 (1982) C.L.T. 515 and Jayaram Bhuyan v. State of Orissa and others, : 2008 (H) OLR 438.