Rajesh Kumar Sahu vs State Of Odisha And Others .... Opposite ...
2025 Latest Caselaw 1776 Ori

Orissa High Court

Rajesh Kumar Sahu vs State Of Odisha And Others .... Opposite ... on 28 July, 2025

Author: Murahari Sri Raman

Bench: Murahari Sri Raman

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                             W.P.(C) No.19839 of 2025

             Rajesh Kumar Sahu                       ....                Petitioner
                                                         Represented by Adv.-
                                                      Mr. A.K. Patra, Advocate
                                          -Versus-

             State of Odisha and others              ....       Opposite Parties
                                                         Represented by Adv.-
                                        Mr. Sanjay Rath, Addl. Govt. Advocate

                                 CORAM:
                       HON'BLE THE CHIEF JUSTICE
                                   AND
                 HON'BLE MR. JUSTICE MURAHARI SRI RAMAN

                                         ORDER

Order No. 28.07.2025

01. W.P.(C) No.19839 of 2025

1. The matter is taken up through Hybrid Mode.

2. The points involved in the instant writ petition relates to

the competency of the authority to impose transportation fees per

quintal for movement of the Mahua flower from the store to a

destination.

3. According to the learned advocate for the petitioner, the

said point was also the subject matter of dispute in W.P.(C)

No.14493 of 2004 and a Division Bench has already decided the

same upholding the contention of the petitioner therein.

4. The counsel for the State submits that he needs some

instruction from the competent authority as to the development

having taken place after said judgment is delivered. He thus prays

for an accommodation.

5. List this matter on 18th August, 2025 along with W.P.(C)

No.8600 of 2025.

6. We thus found a prima facie case having made out, there

shall be stay of the demand in Annexure-7 till 18th August, 2025.

7. An urgent certified copy of this order be granted on proper

application.

(Harish Tandon) Chief Justice

(M.S. Raman) Judge

S.K. Guin/PA

Location: High Court of Orissa, Cuttack Date: 29-Jul-2025 19:17:53