STATE OF ODISHA Vs. TIRUPATI PANIGRAHI AND ORS.

JUDGEMENT

(1.) THE issues and point of law being common in all these revisions, they are being disposed of by this common order.

(2.) THE State of Odisha represented by the Superintendent of Police (CID & CB), Economic Offences Wing (petitioner in all revisions) has filed all these revision applications challenging the order dated 16.7.2014 passed by the learned Addl. Sessions Judge, Bhubaneswar in Crl. Revision Nos. 1/18 to 5/22 of 2014 thereby permitting the opposite parties to effect the sale of flats in projects of Hi -Tech Plaza, Kalyan Plaza Annex, Hi -Tech Plaza Annex and Hi -Tech Heaven.

(3.) THE opposite parties in pursuant to the said order passed by the Hon'ble Supreme Court filed applications before the learned S.D.J.M., Bhubaneswar in Criminal Misc. Case No. 74/2014 to 78/2014 seeking permission to effect the transfer of the flats. Those applications were rejected by the learned S.D.J.M., Bhubaneswar on 22.3.2014.