Lingaraj Gouda vs State Of Odisha And Others
2022 Latest Caselaw 1528 Ori

                             IN THE HIGH COURT OF ORISSA AT CUTTACK

                                           WPC (OA) No.1052 of 2012

                        Lingaraj Gouda                            ....             Petitioner
                                                                   Mr. S.K. Das, Advocate
                                                            on behalf of Mr. P. Mohapatra
                                                     -versus-
                        State of Odisha and others              ....        Opposite Parties
                                                                              Mr.P.C.Das,
                                                     Additional Standing Counsel for State

                                     CORAM:
                                     JUSTICE A.K.MOHAPATRA

                                                      ORDER

24.02.2022 Order No.

01. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

2. Heard Mr.Sameer Kumar Das, learned counsel for the Petitioner and Mr.P.C. Das, learned Additional Standing Counsel for the State.

3. Hearing is concluded and judgment is reserved.

(A.K. Mohapatra) Judge U.K.Sahoo