SANGRAM MUDALI Vs. SUB-DIVISIONAL MAGISTRATE

JUDGEMENT

(1.) In the wake of the pandemic Covid-19, the case is taken up through V.C.

(2.) Heard the learned counsel for the parties.

(3.) This CRLMP has been filed by the petitioners challenging the legality and propriety of initiation of the criminal proceeding under Sec. 144 of Cr.P.C. vide M.C. No.60 of 2020 with regard to interference with the affairs of the management of an educational institution and its founder trust for quashing of the ex parte interim order dtd. 9/10/2020 vide Annexure-13 passed against the Director of National Institute of Science and Technology (in short 'NIST') viz. Sri Sangrm Mudali (petitioner no.1) and the staff and faculties of the said Institute, and for quashing of all impugned decisions/actions taken by the Sub-Divisional Magistrate emanated from his impugned letter dtd. 30/9/2020 vide Annexure-10, and seeking for appropriate direction to the opposite parties no.2 and 3, i.e., the Tahasildar, Kanisi, Berhampur, Dist.-Ganjam, Odisha and the I.I.C., Golanthara P.S., Berhampur, Dist.-Ganjam, and to unseal the room and handover the records/documents/papers with other materials taken by them, to the petitioners.