KSHETRA MOHAN ROUT Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr.Mishra, learned counsel for the Petitioner and Mr.Dash, learned Additional Government Advocate for the State, Mr.Dalai, learned counsel for Opposite Party No.8 and Mr.Kanungo, learned counsel for the Intervenors.

(2.) Upon hearing all the parties, the prayer for intervention is allowed.

(3.) The I.A. is disposed of.