HIRANYA KUMAR SAMAL Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Since the issue involved in these batch of Writ Petitions is identical, all the matters were heard analogously and disposed of by the present common order. However, for the sake of convenience and brevity, W.P.(C) No.29964 of 2023 is taken as the lead case.

(3.) The present Writ Petition has been filed inter alia with the following prayer:-