LAWS(ORI)-2025-4-1

LAXMAN MARNDI Vs. STATE OF ODISHA

Decided On April 09, 2025
Laxman Marndi Appellant
V/S
STATE OF ODISHA Respondents

JUDGEMENT

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

(2.) Heard learned counsel for the Petitioner as well as learned counsel for the State. Perused the writ application as well as documents annexed thereto.

(3.) The Petitioner has filed the present writ application with the following prayer: