G. NAGESWAR RAO Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

(2.) Heard Mr. S.S. Patra-1, learned counsel for the petitioner and Mr. R.N. Mishra, learned Additional Government Advocate for the State.

(3.) The present writ petition has been filed by the petitioner with the following prayers: