Orissa High Court
Madhusmita Sahoo vs State Of Odisha & Ors. ..... Opposite ... on 13 June, 2025
Author: Aditya Kumar Mohapatra
Bench: Aditya Kumar Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No.16012 of 2025
Madhusmita Sahoo ..... Petitioner
Represented By Adv. -
Pravash Chandra Jena
-versus-
State Of Odisha & Ors. ..... Opposite Parties
Represented By Adv. -
U.C. Jena, A.S.C.
CORAM:
THE HON'BLE MR. JUSTICE ADITYA KUMAR
MOHAPATRA
ORDER
13.06.2025
Order No.
01. 1. This matter is taken up through Hybrid Arrangement
(Virtual /Physical Mode).
2. Heard learned counsel for the Petitioner as well as learned
Additional Standing Counsel for the State-Opposite Parties.
Perused the writ application as well as the documents annexed
thereto.
3. The Petitioner has filed the present writ application with the
following prayer:
"It is, therefore, prayed that let this Hon'ble Court
may be graciously pleased to admit this writ petition,
issue Rule Nisi in calling upon the Opposite Parties to
file show cause as to why the representation of the
petitioner under Annexure-17 series dated 30.11.2024,
3.2.2025, 28.4.2025 shall not be considered in the light
of the Judgment passed by this Hon'ble Court in W.P.(C)
No.5516 of 2018, dated 14.11.2023 under Annexure-14
and W.A. No.186 and 187 of 2018, dated 17.11.2022
under Annexure-15 within a period of two weeks with
immediate effect.
AND
If the Opp. Parties are fail to show cause or show
their insufficient cause let this Hon'ble Court make the
said rule absolute and upon hearing the parties direction
may kindly be issued to the opposite parties for
consideration of the representation of the petitioner
dated 30.11.2024, 3.2.2025, 28.4.2025 under Annexure-
17 series in the light of the Judgment passed by this
Hon'ble Court under Annexure-14 passed in W.P.(C)
No.5516 of 2018 dtd.14.11.2023 and W.A. No.186 & 187
of 2018 dated 17.11.2022 under Annexure-15 within a
period of two weeks with immediate effect for the greater
interest of justice
And pass any other order/orders, writ/writs,
direction/directions, as this Hon'ble Court deems fit and
proper in the eye of law."
4. Learned counsel for the Petitioner submits that through
highlighting his grievances, the petitioner has filed a
representation vide Annexure-17 series to the Writ Petition, but
till date nothing has been done in the matter. In such background,
he prays that a direction be issued to opposite party No.5 to take a
decision on the above noted petition within a specific time period.
5. Considering the submissions made and without expressing
any opinion on the merits of the case, this Court directs opposite
party No.5 to take a decision on the above noted representation in
accordance with law taking into account the order passed under
Annexure-14 and 15, within a period of three months from the
date of production of certified copy of this order and communicate
the result of such exercise to the petitioner.
6. With the aforesaid observation/ direction, the writ
application stands disposed of.
7. Issue urgent certified copy of this order as per Rules.
( A.K. Mohapatra )
Vacation Judge
Anil
Designation: Junior Stenographer
Location: High Court of Orissa
Date: 13-Jun-2025 17:46:54
