Hrushikesh Podh & Others vs State Of Odisha & Others .... Opposite ...
2025 Latest Caselaw 1559 Ori

Orissa High Court

Hrushikesh Podh & Others vs State Of Odisha & Others .... Opposite ... on 22 July, 2025

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                              W.P.(C) No.18358 of 2025

            Hrushikesh Podh & others              ....        Petitioners
                                            Mr. Soumya Mishra, Advocate

                                       -Versus-

            State of Odisha & others               ....     Opposite parties

                                                          Ms. B. Dash, ASC
                                                         (O.P. Nos.1 to 4)
                      CORAM:
                      MR. JUSTICE R.K. PATTANAIK

                                      ORDER

22.07.2025

Order No.

01. 1. Heard Mr. Mishra, learned counsel for the petitioners.

2. Instant writ petition is filed by the petitioners challenging the lease granted in favour of opposite party No.6 with a direction to the opposite parties to cancel it as their rights of irrigation is duly affected and on such other grounds stated therein.

3. Referring to Annexure-1, a copy of the judgment in Title Suit No.25 of 2002, it is submitted by Mr. Mishra, learned counsel for the petitioners that the tank in question could not have been leased out in favour of opposite party No.6 for pisciculture and it has been allowed ignoring the objections as per Annexure-4 series pursuant to the advertisement dated 11th June, 2026 i.e. Annexure-3. Since the auction is held and the tank is leased out in favour of opposite party No.6 and in the

meantime, the petitioners have approached the authorities with representations as at Annexure-6 series, this Court is inclined to direct the State to take instructions and at the same time, to issue notice to opposite party No.5. Accordingly, it is ordered.

4. Ms. Dash, learned ASC for the State is directed to take instructions in the meantime.

5. Issue notice to opposite party No.5 only by Registered Post with A.D. returnable at an early date and for the said purpose, Mr. Mishra, learned counsel for the petitioners shall file requisites within seven days from today.

6. List this matter on 26th August, 2025 for final hearing and orders.

(R.K. Pattanaik) Judge

Alok