JITENDRA MUDULI Vs. STATE OF ORISSA AND OTHERS

JUDGEMENT

(1.) The present writ appeal has been filed by the appellant to set aside the order dated 13.3.2013 (Annexure-3) passed by the Collector, Nabarangpur (respondent No.2) and order dated 27.1.2016 passed by the learned Single Judge in W.P. (C) No.5773 of 2013.

(2.) The facts in this appeal are as follows:

(3.) Heard Mr. Dipti Ranjan Bhokta, learned counsel for the appellant, Mr.S.K.Padhi, learned counsel for the respondent No.4 and Mr.B.P.Pradhan, learned Addl. Government Advocate for the State.