KALINGA DALAI Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Heard learned counsel for the parties.

(3.) In compliance of the order of this Court dtd. 2/1/2024, Mr. Gautam Mukherji, learned Senior Counsel appearing for the Appellant placed reliance on the judgments of the Apex Court in the case of Central Council for Research in Ayurvedic Sciences and Another Vs. Bikartan Das and Others; 2023 SCC ONLine SC 996 and Advani Oerlikon Ltd. Vs. Machindra Govind Makasare and Others; 2011(2) Mh.L.J. as well as of this Court in the case of Saswati Patra Vs. Saraswati Biswal and Others; 2016 (II)ILR-CUT-48. He also contended that the present writ appeal is maintainable since the order impugned has been passed by the learned Single Judge in exercise of the power as under Articles 226 and 227 both.