Sita Naik vs Chandana Behera & Ors. .... Opposite ...
2025 Latest Caselaw 4226 Ori

Orissa High Court

Sita Naik vs Chandana Behera & Ors. .... Opposite ... on 19 February, 2025

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                W.P.(C) No. 31348 of 2024

         Sita Naik                                   ....               Petitioner

                                                     Mr. T.K. Mishra, Advocate

                                        -Versus-

         Chandana Behera & Ors.                      ....        Opposite parties

                                                            Mr. P.K. Ray, AGA
                                                            for OP Nos. 8 & 9

                       CORAM:
                          MR. JUSTICE R.K. PATTANAIK

                                          ORDER

19.02.2025 Order I.A. No. 16558 of 2024 No.1

1. Heard Mr. Mishra, learned counsel for the petitioner.

2. Instant petition is filed by the petitioner for appropriate orders.

3. Considering the submission of Mr. Mishra, learned counsel for the petitioner and for the reason stated therein, I.A. stands allowed dispensing with the filing of certified copy of Annexure-1 for the present.

4. The I.A. is disposed of.

(R.K. Pattanaik) Judge

2. 1. Heard Mr. Mishra, learned counsel for the petitioner.

2. Instant petition is filed by the petitioner challenging the impugned order dated 24.10.2024 under Annexure-2 in Election Appeal No. 01 of 2024 passed by learned District Judge, Boudh confirming the judgment dated 11.03.2024 in Election petition No.1 of 2022 of learned Civil Judge (Junior Division), Harbhanga at Charichaka and for a declaration to the election in respect of Ward No.8 as void followed by a fresh counting of votes with other consequential reliefs on the grounds stated therein.

3. Considering the facts pleaded on record and submission of Mr. Mishra, learned counsel for the petitioner, this Court is inclined to issue notice to the opposite parties.

4. Hence, it is ordered.

5. Notices to opposite party Nos.1 to 7 by Registered Post with A.D. returnable at an early date. For the said purpose, requisites shall be filed by Mr. Mishra, the learned counsel for the petitioner within the next seven working days positively. Mr. Ray, learned AGA accepts notice for opposite party nos.8 & 9 and an extra copy of the writ petition with all its annexures be served on the State in course of the day.

6. Awaiting response from the opposite parties, list this matter on 26th March, 2025.

(R.K. Pattanaik) Judge

Designation: JOINT REGISTRAR-CUM-PRINCIPAL