) Padma Manjari Devi vs ) State Of Odisha ..... Opposite Parties
2025 Latest Caselaw 6550 Ori

Orissa High Court

) Padma Manjari Devi vs ) State Of Odisha ..... Opposite Parties on 2 April, 2025

                               IN THE HIGH COURT OF ORISSA AT CUTTACK
                                           WP(C) No.15461 of 2023
                         1) Padma Manjari Devi          .....     Petitioners
                         2) Praveen Ch Bhanjdeo                                  Represented By Adv. -
                         3) Sneha Manjari Rana                                   Mr. Bibekananda
                                                                                 Bhuyan, Sr. Advocate
                                                                                 Ms. S. Sahoo

                                                             -versus-
                         1) State Of Odisha                              .....        Opposite Parties
                         2) Collector And Dist.magistrate                         Represented By Adv. -
                         3) Tahasildar,baripada                                   Mr. G. Mohanty, SC
                         4) Prativa Manjari Devi                                  (For O.P. No.1,2,3)
                                                                                  Mr. K. Choudhury,
                                                                                  Mr., L.K. Maharana,
                                                                                  Mr. A.N. Bhattacharya
                                                                                  (for O.P. No.4)

                                                  CORAM:
                                 THE HON'BLE MR. JUSTICE ANANDA CHANDRA
                                                  BEHERA

                                                             ORDER

02.04.2025 Order No.

10. 1. This matter is taken up through hybrid mode.

2. Heard from the learned counsels of both the sides.

3. Hearing concluded.

4. Judgment is reserved.

(ANANDA CHANDRA BEHERA) Judge Sipra

Orissa, Cuttack Page 1 of 1.