PRIYADARSAN PRADHAN Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid arrangement.

(2.) In this WPCRL, the Petitioner has made a prayer before this Court for setting aside the order dtd. 22/9/2022 passed by the learned S.D.J.M., Khurda in G.R. Case No.528 of 2016 rejecting his petition for cancellation of N.B.W. issued against him.

(3.) Heard learned counsel for the Petitioner and the learned Additional Government Advocate for the State.