ALEKHA CHANDRA ROUT Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard Mr. Mahendra Kumar Das, learned Counsel for the appellants and Mr. D. C. Mohanty, learned Government Advocate.

(2.) In spite of the notice being served on the private respondent No. 5, none appears on his behalf.

(3.) In this appeal under letters patent, the appellants seek to challenge the order dated 5.12.2005 passed by the learned Single Judge in W.P.(C) No. 14768 of 2005 by which the writ petition was dismissed.