KRUPASINDHU NAYAK Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD Mr. S.K. Sahoo, learned counsel for the petitioner, Mr. P.S. Nayak, learned counsel for opposite party No. 2 and Mr. S.K. Nayak, learned counsel appearing for the State.

(2.) IN the present application under Section 482 Cr.P.C. challenge has been made to an order dated 5.9.2008 passed in Misc. Petition No. 152 of 2008 by the Executive Magistrate, Kendrapara.

(3.) THIS prayer for the opposite party No. 2 -Harihar Rout appears to have been allowed by the Executive Magistrate, kendrapara by endorsing a direction on the body of the petition itself, directing the O.I.C., Rajkanika P.S. for vacating the shop room from unauthorized occupation of Krupasindhu Nayak petitioner therein.