Orissa High Court
Sibu Pradhan vs State Of Odisha And Others .... Opp. ... on 24 April, 2025
Author: S.K. Sahoo
Bench: S.K. Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.9406 of 2025
Sibu Pradhan .... Petitioner
Ms. Rajalaxmi Biswal, Advocate
-versus-
State of Odisha and others .... Opp. Parties
Mr. Aurobinda Mohanty,
Addl. Standing Counsel for opp.
party nos.1 & 2
CORAM:
THE HON'BLE MR. JUSTICE S.K. SAHOO
THE HON'BLE MR. JUSTICE SIBO SANKAR MISHRA
ORDER
Order No. 24.04.2025
02. This matter is taken up through Hybrid
arrangement (video conferencing/physical mode).
This is an application for amendment of cause
title seeking addition of General Manager, Mahanadi
Signature Not
Verified
Digitally Signed
Coalfield Limited, Hingula Area, Talcher, Angul as
Signed by: SIPUN BEHERA
Designation: Senior
Stenographer
Reason: Authentication
Location: HIGH COURT OF
ORISSA, CUTTACK
Date: 25-Apr-2025 11:27:40
opp. party no.7.
Learned counsel for the State, who has
received the interim application has no serious
objection to such prayer.
Accordingly, the prayer made in the interim
application is allowed and the I.A. stands disposed of.
Learned counsel for the petitioner has filed the
amended cause title, which is page no.2, of the writ
petition and the same is accepted.
( S.K. Sahoo)
Judge
(S. S. Mishra)
Judge
03. The petitioner, Sibu Pradhan has filed this
writ petition with a prayer for a direction to the opp.
parties to provide employment as per R & R policy in
lieu of the land acquired vide L.A. Case No.26 of
1985.
Learned counsel for the petitioner submitted
that similarly situated persons approached before the
Collector, Angul and on 30.11.2016, the Collector,
Angul directed the M.C.L. authorities to disburse the
unpaid compensation amount to the left out
awardees or their legal heirs in the case of death and
M.C.L. authorities was also directed to extend
employment benefit to one member of the
awardee/petitioner's family. Learned counsel further
submitted that the said order dated 30.11.2016
passed by the Collector, Angul was challenged by the
M.C.L. authorities before this Court in W.P.(C)
No.19875 of 2017 and the same was dismissed vide
judgment dated 22.12.2022.
It is the contention of the learned counsel for
the petitioner that the General Manager, M.C.L.,
Angul filed a review petition vide RVWPET No.217 of
2023 before this Court for review of the judgment
dated 22.12.2022 passed in W.P.(C) No.19875 of
2017, but the same was dismissed vide order dated
21.06.2024 and then, the M.C.L. authorities
approached the Hon'ble Supreme Court by filing
Special Leave to Appeal Nos.13-14 of 2025, but the
same was also dismissed on 02.01.2025. Learned
counsel for the petitioner produced the copy of the
order dated 02.01.2025 in W.P.(C) No.7173 of 2025.
Learned counsel for the petitioner further
submitted that representation has been filed by the
petitioner before the Collector, Angul highlighting the
grievances on 06.02.2025, but the same has also not
been acted upon.
Issue notice to the opp. parties on the question
of admission indicating therein that the matter shall
be disposed of at the stage of admission.
Mr. Aurobinda Mohanty, learned Addl. Standing
Counsel accepts notice on behalf of opp. party nos.1
and 2. Let two extra copies of the writ petition be
served on the learned Addl. Standing Counsel within
a week.
Requisites for issuance of notice to the opposite
party nos.3 to 7 by speed post with proof of delivery
shall be filed within a week. The notice be made
returnable within four weeks.
List this matter in the week commencing from
01.07.2025.
Counter, if any, be filed in the meantime.
( S.K. Sahoo)
Judge
(S. S. Mishra)
Judge
Sipun
