Dasari Lingaraj Dora vs State Of Odisha And Others
2025 Latest Caselaw 5681 Ori

Orissa High Court

Dasari Lingaraj Dora vs State Of Odisha And Others on 20 August, 2025

Author: Murahari Sri Raman

Bench: Murahari Sri Raman

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                              WA No.945 of 2025
            Dasari Lingaraj Dora                   ....             Appellant
                                         Ms. Deepali Mahapatra, Advocate
                                       -versus-
            State of Odisha and others          ....          Respondents
                                                   Mr. Saswat Das, AGA
                           Mr. Ramakanta Mohapatra, Senior Advocate for
                                                        Respondent No.4
                      Mr. Jnyananda Panda, Advocate for Respondent No.5

                              CORAM:
                  THE HON'BLE THE CHIEF JUSTICE
                                AND
            THE HON'BLE MR. JUSTICE MURAHARI SRI RAMAN

                                       ORDER

Order No. 20.08.2025

03. I.A. No.2850 of 2025

1. This is an application seeking leave to appeal at the behest of a non-party of the writ petition. Law does not prohibit the appeal to be filed by a party to the proceeding. Any person aggrieved by an order, may also challenge the said order before the appellate forum after seeking a leave of the Court to file the same.

2. The narration of facts in the instant application leaves no ambiguity in our mind that the petitioner/appellant comes within the purview of the "aggrieved person" and has suffered a prejudice because of the impugned judgment.

3. Accordingly, the application seeking leave to appeal is hereby allowed.

4. The respondent no.4, who is writ petitioner before the Single Bench, has filed the counter affidavit, copy whereof is served upon the learned Advocate appearing for the appellant in Court today. The appellant is permitted to file rejoinder within ten days from date.

5. List this matter on 10th September, 2025.

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

(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: 21-Aug-2025 12:18:22