KAILASH CHANDRA SAHU Vs. STATE OF ORISSA

JUDGEMENT

(1.) The Writ Application involves the following prayer :-

(2.) Reading the prayer portion and looking to Annexure-2 since there arose confusion as to whether the Petitioners are permissible to challenge Annexure-2 as a whole, a clear statement is made by Mr.A.Mohanty, learned senior counsel for the Petitioners that the Writ Application may be confined to Revision Petition Case No.1043/1991. On perusal of the position of the Parties in Revision Petition Case No.1043/1991, this Court finds, the said R.P. Case involved State of Orissa represented through the Collector, Puri, as the Petitioner and in the O.P. side, the following are the Opposite Parties.

(3.) Looking to the Cause Title of the Writ Application, this Court finds, the present Petitioners and Opposite Parties are as follows :-