Shyamlal Agrawal vs State Of Odisha & Ors. .... Opposite ...
2025 Latest Caselaw 7683 Ori

Orissa High Court

Shyamlal Agrawal vs State Of Odisha & Ors. .... Opposite ... on 30 April, 2025

Author: S.K. Panigrahi

Bench: S.K. Panigrahi

          IN THE HIGH COURT OF ORISSA AT CUTTACK
                   W.P.(C) No.11098 of 2025

        Shyamlal Agrawal                       ....         Petitioner(s)
                                                    Represented By Adv.
                                                         Mr. A. P. Bose
                                  -versus-

        State of Odisha & Ors.                ....    Opposite Party(s)
                                                   Represented By Adv.
                                              Mr. Jugala Kishore Panda
                                               Ms. Gayatri Patra, ASC

                 CORAM:
                 DR. JUSTICE S.K. PANIGRAHI

                                  ORDER

Order                            30.04.2025
No.

01. 1. This matter is taken up through hybrid arrangement.

2. In filing this Writ Petition, the Petitioner being an

encroacher has challenged the impugned notice of

eviction dated 16.04.2025 vide Annexure-1 as the same

has not been issued in terms of the judgment dated

01.02.2024 passed in W.P.(C) No.24066 of 2023 with batch

of cases and also the order dated 04.03.2024 passed in

W.P.(C) No.4496 of 2024 with batch of cases.

3. Heard learned counsels for the Parties.

4. Let notice be issued to the Opposite Parties.

// 2 //

5. Learned counsel for the State waives of notice on behalf

of the Opposite Party Nos.1, 3 to 7. Let six spare copies of

the brief be served on her to take instructions in the

matter.

6. Learned counsel for the Petitioner is directed to serve

an extra copy of the brief on Mr. Jugala Kishore Panda,

learned counsel who usually appears on behalf of the

Bargarh Muncipal Council/Opposite Party No.2 within

three working days hence. He is also directed to take

instructions in the matter.

7. List this matter on 25th June, 2025.

1. Heard.

2. Issue notice as above.

3. As an interim measure, it is directed that no coercive

action shall be taken against the Petitioner pursuant to

the impugned notice of eviction dated 16.04.2025 vide

Annexure-1 till the next date of listing of this matter.

(Dr. S.K. Panigrahi) Location: High Court of Orissa, Cuttack Date: 30-Apr-2025 16:55:14 Judge Sumitra