SANJAY KUMAR NAIK Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

(2.) Heard Mr. S.S. Das, learned Senior Advocate appearing for the petitioner and learned Advocate General for the opposite parties so also Mr. Abhijit Pattnaik, learned counsel appearing for the BCCI.

(3.) This writ petition, which is in the nature of Public Interest Litigation has been filed by Sanjay Kumar Naik claiming himself to be a human right activist with following prayers: