Kalpana Deep @ Kalpana Kuldeep vs State Of Odisha And Others
2023 Latest Caselaw 11313 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                W.P.(C) No.21570 of 2023
                                 (Through Hybrid mode)

            Kalpana Deep @ Kalpana Kuldeep             ....                  Petitioner

                                                   Mr. S. K. Sarangi, Senior Advocate

                                            -versus-
            State of Odisha and others                 ....           Opposite Parties

                                                             Ms. S. Pattanayak, AGA


            CORAM:
                           JUSTICE ARINDAM SINHA
                                           ORDER

14.09.2023 Order No.

02. 1. Mr. Sarangi, learned senior advocate appears on behalf of

petitioner and submits, impugned is judgment dated 29th March, 2023,

by which his client's candidature, returned as elected, has been set

aside on disqualification. He submits, his client was not given proper

opportunity of hearing and hence, there should be restoration of the

election petition, to the Collector.

2. Ms. Pattanayak, learned advocate, Additional Government

Advocate appears on behalf of State. On query from Court, Ms.

// 2 //

Pattanayak points out from sub-paragraph 2 to paragraph 10 in

impugned judgment that particulars of petitioner having four children

have been given.

3. On observations made Mr. Sarangi prays for leave to file

additional affidavit. Petitioner may file the affidavit on adjourned date

upon advance copy served.

4. List on 4th October, 2023.

( Arindam Sinha ) Judge

Prasant

Signature Not Verified Digitally Signed Signed by: PRASANT KUMAR SAHOO Reason: Authentication Location: OHC Date: 14-Sep-2023 18:37:25