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Judgment
This matter is taken up through hybrid mode.
Heard Mr. R.N. Behera, learned counsel appearing for the Appellant and Mr. L. Samantaray, learned Additional Government Advocate for the State-Respondents.
Mr. R.N. Behera, learned counsel appearing for the Appellant contended that the Appellant had filed this writ appeal against the order dated 28.06.2023 passed in W.P.(C) No.17135 of 2023, by which the learned Single Judge has disposed of the said writ petition permitting the Petitioner to prefer appeal in accordance with law.
Mr. L. Samantaray, learned Additional Government Advocate contended that there is no error apparent on the face of the record so as to cause interference of this Court. As such, learned Single Judge has given liberty to the petitioner to prefer appeal before the appellate authority. Therefore, the writ appeal is not maintainable.
After advancing some arguments, learned counsel appearing for the Appellant contended that the Appellant does not want press this writ appeal and seeks liberty to pursue his remedy before the appropriate forum.
In view of the above, the writ appeal stands disposed of granting liberty as aforesaid.
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