NABAKRUSHNA DANTA Vs. STATE OF ODISHA

JUDGEMENT

(1.) The matter is taken up through hybrid mode.

(2.) Heard Mr. S.K. Mishra, learned counsel for the Petitioner, Mr. S.S. Das, learned Senior Counsel along with Mr. A.K. Mishra for Opposite Party No.6 and Mr. G.C. Sahu on behalf of Mr. Mr. H.M. Dhal, learned counsel for Opposite Party No.3.

(3.) Present application is against the order of the Election Officer whereby the objection of the Petitioner regarding disqualification of Opposite Party No.6 has been rejected.