ANURADHA DAS Vs. SUB COLLECTOR PURI

JUDGEMENT

(1.) THE subject matter of challenge in the instant appeal is the judgment/order dated 12.07.2013 passed in W.P.(C) No. 7970 of 2011 dismissing the same.

(2.) WE have heard Mr. S. Mishra, learned counsel for the appellant and Mr. Debasis Mohapatra, learned counsel for the respondents.

(3.) A brief outline of the pleaded facts would be necessary to better comprehend the issue involved.