Rinarani Tripathy vs ) State Of Odisha ..... Opposite Parties
2025 Latest Caselaw 4291 Ori

Orissa High Court

Rinarani Tripathy vs ) State Of Odisha ..... Opposite Parties on 20 February, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                              WP(C) No.566 of 2025
            Rinarani Tripathy              .....     Petitioner
                                                               Represented By Adv. -
                                                               Sidheswar Mallik

                                            -versus-
            1) State Of Odisha                         .....       Opposite Parties
            2) Chief Engineer And Director,                    Represented By Adv. -
            Ground Water Development                           Mr.M.R.Patra, ASC
            3) Dy Director Of Geology, Ground
            Water Development Div, Cuttack

                                  CORAM:
                    THE HON'BLE MR. JUSTICE ADITYA KUMAR
                                MOHAPATRA

                                           ORDER

20.02.2025 Order No.

02. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

2. Heard learned counsel for the Petitioner as well as the learned Additional Standing Counsel for the State.

3. Perused the Writ Petition.

4. Issue notice to the Opposite Parties. Since Mr.Patra, learned Additional Standing Counsel accepts notice on behalf of all the Opposite Parties and since soft copy of the Writ Petition has already been uploaded in LMS website, no hard copy is required to be served on Mr.Patra. He shall also obtain instruction in the matter.

5. List this matter in the week commencing from 7th April, 2025. In the meantime, learned Additional Standing Counsel

shall obtain instruction as to whether the case of the Petitioner is covered by the judgment relied upon by the learned counsel for the Petitioner under Annexures-11,12,13 and 14 to the Writ Petition. Further, he shall also take instruction as to whether similarly situated persons have been extended with such benefit as has been claimed by the Petitioner in the present Writ Petition.

( A.K. Mohapatra ) Judge RKS

Location: High Court of Orissa