BASANTA KUMAR SAHU Vs. STATE

JUDGEMENT

(1.) HEARD Mr. P.K. Rath, learned counsel for the petitioner and Mr. D. Panda, learned Additional Government Advocate on behalf of the State.

(2.) LEARNED Additional Government Advocate submits that the direction issued by this Court dated 30.6.2010, could not be complied with by the State since the Director of Mines who has issued the impugned order under Annexure-7 dated 11.2.2010 has retired in the meantime.