R KUSUMA KUMARI Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard learned counsel for the Petitioner as well as learned Additional Standing counsel for the State-Opposite Parties and Mr. S.K. Patra, learned Standing Counsel for A.G., Odisha. Perused the Writ Petition as well as the documents annexed thereto.

(3.) The present Writ Petition has been filed by the Petitioner with the following prayer :