DURYODHAN SINGH Vs. STATE OF ORISSA

JUDGEMENT

(1.) SINCE all the writ petitions involve the common question of law, the same are up together for hearing and final disposal.

(2.) ON oral prayer, learned council for the petitioners is permitted to delete all the opposite parities and directed to impaled Sib -Collector, Panposh as opposite party in all the case the cases, who has conducted the auction.

(3.) HEARD Mr, U.K. Smal, learned council for the petitioners and learned Additional Government Advocate.