M CHABINDRA PATRO Vs. COLLECTOR AND DIST MAGISTRATE

JUDGEMENT

(1.) HEARD counsel for the petitioner and learned Addl. Government Advocate for the State.

(2.) THE petitioner has knocked at the door of this Court by filing the present writ petition, by virtue of which he is praying to quash the proceeding initiated by the Collector, Ganjam in EMC Case No.60 of 2010. THE petition was contested by the opposite parties.