Sudipta Mishra & vs State Of Odisha & .... Opposite Parties
2025 Latest Caselaw 7498 Ori

Orissa High Court

Sudipta Mishra & vs State Of Odisha & .... Opposite Parties on 24 April, 2025

Author: V. Narasingh

Bench: V. Narasingh

                                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                          WP(C) No.24011 of 2021

                              Sudipta Mishra &                 ....            Petitioners
                              others
                                                           Mr. B.S. Tripathy, Advocate
                                                        -versus-

                              State of Odisha &                ....     Opposite Parties
                              others

                                                                    Mr. S.P. Das, ASC
                                                            Mr. P. Mohanty, Advocate
                                                                              (O.P.3)

                                                   CORAM: JUSTICE V. NARASINGH

                                                      ORDER

             Order                                  24.04.2025
             No.
                  07.       1.         Learned   counsel    for     the   State   seeks    an

adjournment to go through the counter affidavit filed on behalf of the Puri Municipality and address this Court the background in which the Municipality has recommended the case of the Petitioner for regularization and also in the light of the judgment of the Apex Court in the case of Jagoo vrs. Union of India & others, 2024 INSC 1034 and Shripal & another vrs. Nagar Nigam, Ghaziabad 2025 INSC 144.

2. List this mater on 25.06.2025.

3. Interim order passed earlier shall continue till the next date.

(V. NARASINGH)

Signed by: PRADEEP KUMAR SWAIN Judge Reason: Authentication Location: Orissa High Court, Cuttack Date: 24-Apr-2025 20:21:48

PKS