SANTOSH KUMAR PATRA Vs. STATE OF ORISSA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

(2.) Learned counsel for the Petitioner and learned Standing Counsel for the Vigilance Department.

(3.) Learned Standing Counsel for the Vigilance Department challenges the criminal revision petition of the Petitioner on the ground of maintainability stating that in view of Sec. 9 of the Special Court's Act, no appeal or revision lies. Therefore, the Petitioner may file writ petition under Article 227 of the Constitution of India with the nomenclature 'CRLMP'.