LAWS(ORI)-2022-4-126

HEMANTA KU. ROUT Vs. STATE OF ODISHA

Decided On April 20, 2022
Hemanta Ku. Rout Appellant
V/S
STATE OF ODISHA Respondents

JUDGEMENT

(1.) This matter is taken up through Hybrid Mode.

(2.) Heard Mr. L.K. Mohanty, learned counsel for the Petitioner and Mr. N. Prusty, learned counsel for the Opposite Parties.

(3.) The Petitioner has filed the present Writ Petition for the following relief:-