SANGRAM KESHARI JENA Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Mr. A. Mohanty, learned Senior Counsel assisted by Mr. D. Pattanayak, learned counsel has submitted that this writ petition requires urgent disposal.

(3.) Having looked at the controversy raised in the writ petition, we are also of the view that the writ petition be disposed of as expeditiously as possible.