Srikanta Sahoo vs State Of Odisha And Others .... Opposite ...
2025 Latest Caselaw 11236 Ori

Orissa High Court

Srikanta Sahoo vs State Of Odisha And Others .... Opposite ... on 15 December, 2025

                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                     WP(C) No.23188 of 2025

            Srikanta Sahoo                   ....                              Petitioner
                                                                 Mr. S. Samal, Advocate

                                                -versus-
            State of Odisha and others ....                               Opposite Parties
                                                                  Mr. U.C. Behura, AGA


            CORAM:
                             JUSTICE DIXIT KRISHNA SHRIPAD
                                                 ORDER

15.12.2025 Order No.

02. The subject matter of this petition is substantially similar to the one in Hemanta Kumar Chhotray v. State of Orissa and others, 2024 (1) OLR 709 and therefore, counsel for the petitioner submits that the benefit given to litigants in the subject case should be extended his client as well.

2. Learned AGA appearing for the OPs submits that the said matter is subjudice in Writ Appeal No.197 of 2024. However, on being asked, he tells that there is no interim order staying the judgment of the learned Single Judge. This Court in a number of similar matters has already ordered extension of the said benefits subject to outcome of the Writ Appeal and therefore, the same course needs to be adopted here also.

Ordered accordingly and writ petition is disposed off subject to outcome of the writ appeal mentioned above. Compliance within eight (8) weeks.

Web copy of order to be acted upon by all concerned.

(Dixit Krishna Shripad) Judge

Anisha