Orissa High Court
Tarakanta Samal vs State Of Odisha And 44 Others .... ... on 22 July, 2025
Bench: K.R. Mohapatra, Savitri Ratho
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) NO. 18075 OF 2025
1. Tarakanta Samal .... Petitioners
2. Santosh Kumar Mohanty
Mr. Bansidhar Baug, Senior Advocate with
Mr. Manas Ranjan Baug, Advocate
-versus-
State of Odisha and 44 others .... Opposite Parties
Mr. Manmaya Kumar Dash, A.S.C.
CORAM:
JUSTICE K.R. MOHAPATRA
JUSTICE SAVITRI RATHO
ORDER
Order No. 22.07.2025
01. I.A. No. 10897 of 2025
1. This matter is taken up through hybrid mode.
2. This is an application for dispensing with filing of certified
copy of Annexure-2.
3. Mr. Baug, learned Senior Advocate appearing for the
Petitioners submits that although the order passed under Annexure-
2 is impugned herein but looking at the urgency involved, the writ
petition has been filed with an application to dispense with filing of
certified copy of Annexure-2. It is his submission that the certified
copy of Annexure-2 is available in the case record of W.P.(C) No.
22392 of 2023 disposed of on 24th September, 2024. If the case
record in W.P.(C) No. 22392 of 2023 is called for, the impugned
order can be referred to which is available in the said case record.
4. Mr. Dash, learned Additional Standing Counsel submits that
Annexure-2 was passed on 5th January, 2023. Thus, there was
enough time for the Petitioner to obtain the certified copy of the
same, if he is intending to challenge it.
5. Since the order under Annexure-2 is impugned herein, the
filing of the certified copy of the same should not be dispensed
with. Taking into consideration the submission of Mr. Baug,
learned Senior Advocate that the certified copy of order dated 5th
January, 2023 (Annexure-2) is available in the case record of
W.P.(C) No. 22392 of 2023, which was disposed of on 24th
September, 2024, this Court dispenses the filing of certified copy of
the same for the time being. However, four weeks' time is granted
to the Petitioner to obtain the certified copy and file the same.
6. The I.A. is disposed of accordingly.
(K.R. Mohapatra)
Judge
(Savitri Ratho)
Judge
1. Mr. Baug, learned Senior Advocate submits that the order
impugned herein has already been set aside vide Judgment dated
24th September, 2024 passed in W.P.(C) No. 22392 of 2023. The
Petitioners were Opposite Party No. 22 and 5 respectively therein.
But the authorities are not acting upon the said order of this Court
for which the Petitioners are compelled to file the present writ
petition.
2. Mr. Dash, learned Additional Standing Counsel prays for an
adjournment to examine the Judgment dated 24th September, 2024
passed in W.P.(C) No. 22392 of 2023 and to take instruction in the
matter. He further submits that if necessary, a counter affidavit shall
also be filed.
3. Put up this matter on 19th August, 2025. Instructions, if any,
shall be obtained and affidavit, if any, shall be filed by that date
serving copy thereof on learned counsel for the Petitioners.
(K.R. Mohapatra)
Judge
(Savitri Ratho)
Subhalaxmi Judge
Signed by: SUBHALAXMI PRIYADARSHANI
Location: Orissa High Court, Cuttack
Date: 23-Jul-2025 17:12:01
