BHARATI MOHANTY Vs. STATE OF ODISHA

JUDGEMENT

(1.) This writ petition under Articles 226 and 227 of the Constitution of India, 1950 has been filed by the petitioner praying for quashing the impugned order dtd. 21/6/2024 (Annexure-1) passed in OSS Case No.630/2022 by the Addl. Commissioner, Addl. Revision Court No.IV, Bhubaneswar.

(2.) Heard from the learned counsel for the petitioner and the learned Addl. Standing Counsel for the State.

(3.) During the course of hearing of this writ petition, the learned counsel for the petitioner contended that, the OSS Case No.630 of 2022 filed by the petitioner has been dismissed on dtd. 21/6/2024 by the Addl. Commissioner, Addl. Revision Court No.IV, Bhubaneswar without hearing from the petitioner indicating absence of the petitioner. According to him, the petitioner was not noticed for participating in the hearing of the OSS Case No.630/2022. Therefore, the petitioner is eagerly interested for participating in the hearing of the Revision on merit, if the impugned order will be set aside and the matter will be remitted back for its hearing afresh, to which, the learned Addl. Standing Counsel for the State objected.