Lokanath Mahapatra vs State Of Odisha & Others
2025 Latest Caselaw 3225 Ori

Orissa High Court

Lokanath Mahapatra vs State Of Odisha & Others on 7 August, 2025

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 WA NO.27 OF 2025

                 Lokanath Mahapatra                    ....              Appellant
                                                 Mr. P.C.Mahapatra, Advocate

                                            -versus-

                 State of Odisha & Others              ....           Respondents
                                                            Mr. U.C.Behura, AGA

                          CORAM:
                          JUSTICE DIXIT KRISHNA SHRIPAD
                          JUSTICE SANJAY KUMAR MISHRA
                                       ORDER

Order No. 07.08.2025

Heard learned counsel for the Appellant.

02. 2. We are of prima facie view that the Appellant has made out a case for interference, so far as the impugned judgment dated 10.07.2024 passed in W.P.(C) No.34311 of 2022 .

3. Issue notice on the question of admission.

4. Since learned Additional Government Advocate accepts notice on behalf of Respondent Nos.1 to 4 and admits to have received copy of the Writ Appeal, no notice need be issued to Respondent Nos.1 to 4.

5. Notice be issued to Respondent No.5 by Registered Post/Speed Post with A.D., requisites for which shall be filed by 11th August, 2025.

6. Call this matter on 12th September, 2025.

7. Tracking report of notice to Respondent No.5 be kept on record before the next date of listing.

(Dixit Krishna Shripad) Judge

(S.K.Mishra) Judge

Manoj