SUJIT KUMAR LENKA Vs. STATE OF ORISSA

JUDGEMENT

(1.) Leave granted in all the Special Leave Petitions.

(2.) We have heard learned Counsel on both sides, including the learned Counsel appearing for the interveners.

(3.) These appeals are directed against the judgment and order passed by the Orissa High Court in Writ Appeal No. 95 of 2012, dated 12.04.2012.