Rajendra Prasad Jaiswal vs State Of Odisha And Others .... Opposite ...
2025 Latest Caselaw 6842 Ori

Orissa High Court

Rajendra Prasad Jaiswal vs State Of Odisha And Others .... Opposite ... on 8 April, 2025

Author: B.P. Routray

Bench: B.P. Routray

Signature Not Verified
Digitally Signed
Signed by: SARBANI DASH
Designation: Personal Assistant
Reason: Authentication
Location: OHC, Cuttack
Date: 09-Apr-2025 17:40:38

                                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                   W.P.(C) No.8607 of 2025

                                  Rajendra Prasad Jaiswal                    ....          Petitioner
                                                                          Mr. A. K. Patra, Advocate

                                                               -versus-
                                  State of Odisha and others                .... Opposite Parties
                                                                          Mrs. S. Pattanayak, AGA




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

                                                           ORDER

08.04.2025 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 said judgment is delivered. She thus prays for an accommodation.

Designation: Personal Assistant

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-6 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

M.K. Panda/Sarbani