LAWS(ORI)-2023-11-96

RAGHUNATH PARHI Vs. STATE OF ODISHA

Decided On November 23, 2023
Raghunath Parhi Appellant
V/S
STATE OF ODISHA Respondents

JUDGEMENT

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

(2.) Heard learned counsel appearing for the Parties.

(3.) Since the issue involved in the present batch of writ petitions are identical, all the matters were heard analogously and disposed of by the present common order.