KALINGA INSTITUTE OF INDUSTRIAL Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD Shri Bijan Ray, learned counsel for the petitioner, learned Additional Government Advocate for opp. party No. 1 and Or, D. Mishra, learned counsel for opp. party No. 2.

(2.) THE petitioner is a society registered under the Societies Registration Act, 1860. In this application, it assails the order No. 4454 dated 24 -4 -1996 (Annexure -8) by which the State Government has blacklisted it.

(3.) BY order No. 5 dated 8 -5 -1996 this Court directed the Secretary of the Government in the Panchayati Raj Department to file affidavit indicating whether before the petitioner was blacklisted, an opportunity of hearing was given to it. Pursuant to the said direction, the Secretary has filed his counter affidavit on 10 -5 -1996.