Sukadeb Rout vs State Of Odisha & Others .... Opposite ...
2025 Latest Caselaw 11346 Ori

Orissa High Court

Sukadeb Rout vs State Of Odisha & Others .... Opposite ... on 15 December, 2025

               IN THE HIGH COURT OF ORISSA AT CUTTACK
                                W.P.(C) No.33884 of 2025
            Sukadeb Rout                             ....                    Petitioner
                                                              Mr. B. Ray, Advocate
                                           -Versus-
            State of Odisha & Others                     ....        Opposite Parties
                                                           Mr. S.B. Mohanty, AGA

             CORAM:
                             JUSTICE DIXIT KRISHNA SHRIPAD
                                           ORDER

Order No.                                 15.12.2025
   01.

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 Mr. Lenka 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 weeks.

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

( Dixit Krishna Shripad ) Judge

Madhusmita

Location: HIGH COURT OF ORISSA, CUTTACK