LAWS(ORI)-2023-11-98

SANGRAM KESHARI MOHANTY Vs. STATE OF ODISHA

Decided On November 23, 2023
Sangram Keshari Mohanty 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.) The Petitioner has filed the present Writ Petition inter alia with the following prayer: -