Abasika Sangha vs State Of Odisha & Ors. .... Opposite ...
2025 Latest Caselaw 6509 Ori

Orissa High Court

Abasika Sangha vs State Of Odisha & Ors. .... Opposite ... on 26 August, 2025

Author: Sanjeeb K. Panigrahi

Bench: Sanjeeb K. Panigrahi

          IN THE HIGH COURT OF ORISSA AT CUTTACK
                   W.P.(C) No.11164 of 2023

        Abasika Sangha, Sector-13,             ....          Petitioner
        Cuttack
                                              Represented By Sr. Adv.
                                              Mr. Bibekananda Bhuyan
                                                 Along with associates
                                  -versus-

        State of Odisha & Ors.             ....     Opposite Parties
                                            Represented By Sr. Adv.
                                                   Mr. Sanjib Swain
                                               Along with associates
                                        Mr. P. K. Mohanty, Sr. Adv.
                                                         Along with
                                               Mr. Pronoy Mohanty
                                       Mr. Bibekananda Nayak, AGA


                CORAM:
                DR. JUSTICE SANJEEB K. PANIGRAHI

                                  ORDER

Order                            26.08.2025
No.

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

2. Pursuant to this Court's order dated 18.08.2025, the

Vice Chairman, Cuttack Development Authority,

Competent Officers of the Cuttack Development

Authority and the Commissioner, Cuttack Municipal

Corporation are present in Court today in person.

// 2 //

3. Mr. N. K. Sahu, learned counsel for the Petitioner

submits that the brief has already been transferred to Mr.

Bibekananda Bhuyan, learned Sr. Counsel.

4. Mr. G. R. Mohapatra on behalf of Mr. Dayananda

Mohapatra, Sr. Counsel submits that the brief has already

been transferred to Mr. Sanjib Swain, Sr. Counsel.

5. Heard learned counsels for the Parties.

6. Hearing is concluded. Judgment/ order is reserved.

7. Interim order, if any, passed earlier shall continue till

the pronouncement of the judgment.

8. The personal appearance of the Vice Chairman,

Cuttack Development Authority, Competent Officers of

the Cuttack Development Authority and the

Commissioner, Cuttack Municipal Corporation is

dispensed with.

(Dr. Sanjeeb K. Panigrahi) Judge Sumitra

Location: High Court of Orissa, Cuttack