- (1.) In Re: C.A.N. No. 8577 of 2009 Dr. Patra, learned Counsel appearing for the State consents to hearing of the appeal itself dispensing with all formalities. We feel that the matter of this nature should be dealt with finally treating the appeal as on day's list.
(2.) Affidavit filed is kept on record.
(3.) This appeal is against a judgment and order of the Hon'ble Trial Judge dated 30th July, 2009 whereby and whereunder the relief asked for by the appellant/writ petitioner was not granted.;