Rajesh Kumar Mahakud vs State Of Orissa & Others .... Opposite ...
2025 Latest Caselaw 2908 Ori

Orissa High Court

Rajesh Kumar Mahakud vs State Of Orissa & Others .... Opposite ... on 24 January, 2025

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

                IN THE HIGH COURT OF ORISSA AT CUTTACK

                            W.P.(C) No.1504 of 2023
        Rajesh Kumar Mahakud                     ....               Petitioner

                                             Mr. S.K. Bhanjadeo, Advocate

                                     -Versus-

        State of Orissa & others                 ....        Opposite Parties
                                                         Mr. P.K. Ray, AGA
                   CORAM:
                   MR. JUSTICE R.K. PATTANAIK

                                    ORDER

Order                              24.01.2025
No.
05.     1.       Heard Mr. Bhanjadeo, learned counsel for the petitioner.

2. The challenge in the instant writ petition is to the impugned order under Annexure-9, whereby, an application under Section 34 of the Odisha Zilla Parisad Act, 1991 was dismissed as not maintainable.

3. In course of hearing, learned counsel for opposite party No.6 submits that Election Misc. Case No.01 of 2022 filed by the petitioner before the court of learned District Judge, Balasore has also been dismissed. A copy of the judgment dated 31st January, 2024 in Election Misc. Case No.01 of 2022 is filed in Court along with a memo and the same is accepted and taken on record.

4. For further hearing upon receiving instructions from Mr. Bhanjadeo, learned counsel for the petitioner, hearing of the matter is deferred. In the meantime, reply shall be filed by opposite party No.6 positively,

5. List on 10th February, 2025 for orders.

(R.K. Pattanaik) Judge

TUDU