Citation : 2025 Latest Caselaw 7347 Ori
Judgement Date : 21 April, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.9311 of 2025
Prakash Kumar Sahoo ... Petitioner
Mr. Arun Kumar Patra, Advocate
-Versus-
State of Odisha and others ... Opposite Parties
Mr. Saswat Das, Additional Government Advocate
CORAM:
THE HON'BLE THE CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE MURAHARI SRI RAMAN
ORDER
Order No. 21.04.2025
01. The matter is taken up through Hybrid mode.
2. 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.
3. 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.
4. The counsel for the State submits that he needs some instruction from the competent authority as to the development having taken place after said judgment is delivered. He thus prays for an accommodation.
5. List this matter on 12th May, 2025 along with W.P.(C) No.8600 of 2025.
6. We thus found a prima facie case having made out, there shall be stay of the demand in Annexure-7 till 12th May, 2025.
7. An urgent certified copy of this order be granted on proper application.
(Harish Tandon) Chief Justice
(M.S. Raman) Judge MRS/Laxmikant
Signed by: LAXMIKANT MOHAPATRA Designation: Senior Stenographer Reason: Authentication Location: High Court of Orissa, Cuttack Date: 22-Apr-2025 13:55:59
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