Saraswati Mallick vs State Of Odisha And Others .... Opposite ...
2025 Latest Caselaw 2538 Ori

Orissa High Court

Saraswati Mallick vs State Of Odisha And Others .... Opposite ... on 13 January, 2025

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

                IN THE HIGH COURT OF ORISSA AT CUTTACK

                            W.P.(C) No.702 of 2025
        Saraswati Mallick                          ....              Petitioner
                                                   Mr. B. Pradhan, Advocate


                                        -Versus-



        State of Odisha and others                 ....       Opposite Parties
                                                        Mr. D.K. Sahoo, AGA
                  CORAM:
                  MR. JUSTICE R.K. PATTANAIK

                                       ORDER

Order                                13.01.2025
No.
01.     1.      Heard learned counsel for the petitioner.

2. Instant petition is filed by the petitioner challenging the impugned decision by judgment dated 24th December, 2024 passed in connection with Election Appeal No.06 of 2024 by learned District Judge (Appellate Court), Paralakhemundi on the grounds stated and further to declare him to be duly elected to the office of Sarpanch of the concerned GP.

3. Considering the facts pleaded on record and grounds advanced, the Court is inclined to issue notice to the opposite parties for a reply and response.

4. Hence, it is ordered.

5. Notice.

6. Mr. Sahoo, learned AGA for the State accepts notice for opposite party Nos.1 and 3. Notices to opposite party Nos.3 and 4

by Registered Post with AD returnable at an early date and for the said purpose, requisites shall be filed by learned counsel for the petitioner within seven days from today.

7. List on 10th February, 2025 for final hearing and orders.

(R.K. Pattanaik) Judge

1. Heard.

2. Instant petition is filed for interim orders staying operation of the impugned judgment under Annexure-6.

3. Pending receipt of reply and response from the opposite parties, this Court, as an interim measure, directs that the decision under Annexure-6 shall not be given effect to till the next date.

4. List on the date fixed.

5. Urgent certified copy of this order be issued as per rules.

(R.K. Pattanaik) Judge

TUDU