KUNJA TIRKEY Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up by hybrid mode.

(2.) Heard Mr. M. Kanungo, learned Senior Counsel appearing along with Mr. S.R. Mohanty, learned counsel for the petitioner and Mr. T. Pattnaik, learned Addl. Standing Counsel appearing for the State-Opposite Parties.

(3.) The petitioner has filed this writ petition challenging the execution of lease deed in favour of the single bidder, namely, opposite party no.5.