RAMAKANTA NANDA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard.

(2.) The matter was taken up for hearing on 19/2/2024 and the following order was passed:-

(3.) Pursuance to the aforementioned order, the petitioners are present in the Court and being represented by their respective counsels. They have filed the self-attested photocopies of their Aadhar Cards to establish their identity, which are taken on record. The opposite party no.2 has filed a counter affidavit dtd. 15/2/2024 inter alia at Paragraph-4 stating as under:-