Bijay Kumar Perua vs State Of Odisha And Others .... Opposite ...
2025 Latest Caselaw 6724 Ori

Orissa High Court

Bijay Kumar Perua vs State Of Odisha And Others .... Opposite ... on 5 April, 2025

Author: B.P. Routray

Bench: B.P. Routray

Signature Not Verified
Digitally Signed
Signed by: SANGRAM DAS
Designation: Sr. Stenographer
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 07-Apr-2025 17:36:48


                                             IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                           W.P.(C) No.8603 of 2025

                                          Bijay Kumar Perua                         ....           Petitioner
                                                                                     Represented by Adv.-
                                                                                  Mr. A.K. Patra, Advocate
                                                                       -versus-
                                          State of Odisha and others                .... Opposite Parties
                                                                                     Represented by Adv.-
                                                                                    Ms. S. Pattanaik, AGA

                                                             CORAM:
                                                   HON'BLE THE CHIEF JUSTICE
                                                               AND
                                                 HON'BLE MR. JUSTICE B.P. ROUTRAY

                                                                   ORDER

05.04.2025 Order No.

01. 1. The points involved in the instant writ petition relates to the competency of the authority to impose transportation fees per quintal for movement of the Mahua flower from the store to a destination.

2. According to the learned Advocate for the Petitioner, the said point was also the subject matter of dispute in W.P.(C) No.14493 of 2004 and a Division Bench has already decided the same upholding the contention of the Petitioner therein.

3. The counsel for the State submits that she needs some instruction from the competent authority as to the development having taken place after the said judgment is delivered. She thus prays for an accommodation.

Location: High Court of Orissa, Cuttack

4. List this matter on 21st April 2025.

5. We thus found a prima facie case having made out, there shall be stay of the demand in Annexure-7 till 21st April 2025.

6. An urgent certified copy of this order be granted on proper application.

(Harish Tandon) Chief Justice

(B.P. Routray) Judge

S. Das