BISWAJIT SWAIN Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid mode. Being aggrieved by the order dtd. 12/9/2024

(2.) (Annexure-17) passed by learned Commissioner of Endowments, Odisha, Bhubaneswar (for brevity 'learned Commissioner'), this Writ Petition has been filed. The said proceeding was initiated on the basis of a representation dtd. 13/8/2024 filed by Opposite Party Nos.6 to 20 pursuant to the order dtd. 2/8/2024 (Annexure- 13) passed by this Court in W.P.(C) No.17592 of 2024. Short narration of facts necessary for adjudication of the

(3.) case are as under:-