GIRIJA SHANKAR MOHAPATRA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Both these writ applications involve same facts for which they were heard together and are being disposed of by this common judgment.

(2.) The petitioner in W.P.(C) No. 30343 of 2020 has filed the writ application seeking the following relief:

(3.) The petitioner in W.P.(C) No. 633 of 2022 has filed the writ application seeking the following relief: