LAWS(ORI)-2025-10-21

MANAS RANJAN SAMAL Vs. STATE OF ODISHA

Decided On October 27, 2025
Manas Ranjan Samal Appellant
V/S
STATE OF ODISHA Respondents

JUDGEMENT

(1.) All these writ applications involve common facts and law and being heard together, are disposed of by this common judgment.

(2.) For brevity, the facts of W.P.(C) No. 7661 of 2020 are being referred to in this judgment.

(3.) The petitioners, 16 in numbers, have filed this writ application seeking the following relief: