Jadunath Jena & Another vs State Of Orissa & Others .... Opposite ...
2025 Latest Caselaw 11270 Ori

Orissa High Court

Jadunath Jena & Another vs State Of Orissa & Others .... Opposite ... on 16 December, 2025

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     WP(C) No.34939 of 2025

            Jadunath Jena & another          ....                              Petitioners
                                                                   Represented by Adv.-
                                                                   Mr. K.K. Swain, Adv.
                                               -versus-
            State of Orissa & others         ....                          Opposite Parties
                                                                   Represented by Adv.-
                                                                    Mr. D. Lenka, AGA
            CORAM:
                            JUSTICE DIXIT KRISHNA SHRIPAD
                                                ORDER

16.12.2025 Order No.

01. The subject matter of this petition is substantially similar to the one in WP(C) No.34926 of 2025 between Chittaranjan Behera v. State of Odisha wherein this Court vide order dated 11.12.2025 has observed as under:

"3. Learned AGA-Mr. Mohanty appearing for the OPs in his usual fairness agrees with the proposal of the subject representation should meet its fate at the hands of OP No.1 within a period of eight weeks, if all contentions are kept open. With this stand, counsel for the Petitioner is also agreeable.

In the above circumstances and with the above observations, writ petition is disposed off."

2. Learned counsel for the petitioners submits that like cases should decided alike and the relief granted to the litigant in a coordinate case has to be extended to his client, as well in the light of (Smt.) Dipti Roy and others Vs. State of Odisha and others reported in 2004 (II) OLR 718. It is said at the Bar that the said judgment has been affirmed by the Apex Court, as well.

In the above circumstances, the relief granted to the cognate litigant above is extended to the petitioners as well mutatis mutandis.

(Dixit Krishna Shripad) Judge

Prasant

Signed by: PRASANT KUMAR SAHOO Designation: Personal Assistant Reason: Authentication Location: Orissa High Court Date: 17-Dec-2025 19:31:59