BHAGABAN PUJAPANDA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This application seeks amendment of the prayer of writ petition and for impleadment of Opposite Parties.

(2.) At the oral request of Mr. Palit, Opposite Party No.5 is deleted from array of Opposite Parties.

(3.) For the reasons stated therein, the application is allowed and the Opposite Parties mentioned in the schedule to the application are added as Opposite Party Nos.5, 6 and 7.