SUDHIR RANJAN BARIK Vs. STATE OF ODISHA

JUDGEMENT

(1.) Mr. Prusty, learned advocate appears on behalf of petitioner and refers to order dtd. 1/5/2023 to submit, there be direction in terms of prayers made in the writ petition.

(2.) Ms. Pattanayak, learned advocate, Additional Government Advocate appears on behalf of State and submits, counter has been filed, in which it has been stated that petitioner does not have taxable income.

(3.) Paragraphs 3 and 4 from order dtd. 1/5/2023 are reproduced below.