AJAY AGRAWAL Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel for the Parties.

(2.) Learned counsel for the Petitioner submits that involving the selfsame issue a batch of writ petitions have already been disposed of in the meantime.

(3.) Considering the statement made by Mr. Baral, learned counsel for the Petitioner and on consent of both the parties, this Court takes up this matter for final hearing and disposes of the same with the following order:-