Rekha Singhal vs State Of Odisha & Ors
2023 Latest Caselaw 10384 Ori

                                      1




            IN THE HIGH COURT OF ORISSA AT CUTTACK

                         W.P (C) No.28025 of 2023

Rekha Singhal                      .....                              Petitioner
                                                   Mr. S. K. Acharya, Advocate

                                    Vs.

State of Odisha & Ors.             .....                       Opposite Parties
                                                          Mr. T. Patnaik, ASC

            CORAM:
               DR. JUSTICE B.R. SARANGI
               MR. JUSTICE MURAHARI SRI RAMAN

                                           ORDER

30.08.2023

W.P.(C) No.28025 of 2023 And I.A. No.13401 of 2023

Order No. This matter is taken up through hybrid mode.

2. Heard Mr. S.K. Acharya, learned counsel appearing for the petitioner and Mr. T. Patnaik, learned Additional Standing Counsel appearing for the State-opposite parties.

3. The petitioner has filed this writ petition challenging her disqualification made by the authority vide order dated 11.08.2023 under Annexure-2 due to non-submission of documents in support of ownership/lease for machineries.

4. Mr. S.K. Acharya, learned counsel appearing for the petitioner contended that the petitioner provided all the required documents pursuant to DTCN placed under Annexure-4, which indicates that the petitioner has furnished whatever documents

were required, but without taking into consideration of the same in proper perspective, the authority has rejected the bid of the petitioner. In support of his contentions, he has relied upon the judgment of this Court in Prakash Kumar Mohanty v. State of Odisha & Ors., 2022 SCC OnLine Ori 4021.

5. Issue notice to the opposite parties both in main case and Interlocutory Application.

6. Let three extra copies of the writ petition be served within three days on learned Additional Standing Counsel, as he appears for opposite parties no.1 to 3 to enable him to obtain instructions or file counter affidavit.

7. Requisites for issuance of notice to opposite parties no.4 to 7 by speed post shall be filed within three days. Office shall send notice to the said opposite parties fixing a short returnable date.

8. As an interim measure, this Court directs that the parties shall maintain status quo on the land in question till 12.09.2023.

                                                                 (DR. B.R. SARANGI)
                                                                      JUDGE



               Alok                                                (M.S. RAMAN)
                                                                      JUDGE

Signature Not Verified
Digitally Signed
Signed by: ALOK RANJAN SETHY
Designation: Secretary
Reason: Authentication
Location: Orissa High Court
Date: 30-Aug-2023 16:33:04