GOBARDHAN PRASAD DALAI Vs. STATE OF ODISHA

JUDGEMENT

(1.) HEARD Mr. A.K. Mohanty, learned counsel for the petitioner, Mr. S. Das, Additional Government Advocate and Mr. S.K. Das, learned counsel for the opposite party no.3.

(2.) BY filing the writ petition, the petitioner has sought for following directions : -

(3.) DURING the course of hearing, it was brought to my notice that the parties were also litigating in a previous litigation vide OJC No.2304 of 1992. On perusal of the records of OJC No.2304 of 1992, it appears that the present petitioner was the petitioner no.1 in the said case. The said writ petition was disposed of by this Court vide order dated 14.05.1992 which runs as follows: -