Narottam Patra vs District Election Officer-Collector
2025 Latest Caselaw 5945 Ori

Orissa High Court

Narottam Patra vs District Election Officer-Collector on 17 June, 2025

Author: R. K. Pattanaik

Bench: R. K. Pattanaik

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                    W.P.(C) No.4200 of 2025
            Narottam Patra                             ....               Petitioner
                                                       Mr. T.K. Mishra, Advocate
                                            -Versus-

            District Election Officer-Collector,        ....        Opposite Parties
            Gajapati and others
                                                               Mr. S. Behera, AGA
                       CORAM:
                       MR. JUSTICE R. K. PATTANAIK
                                           ORDER

Order No.                                17.06.2025

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

2. Instant writ petition is filed by the petitioner assailing the impugned judgment dated 7th October, 2024 passed in Election Appeal No.2 of 2024 by learned District Judge, Gajapati, Paralakhemundi confirming the decision of learned Civil Judge (Junior Division), Mohana in Election Petition No.1 of 2022 on the grounds stated.

3. Recorded the submission of Mr. Mishra, learned counsel for the petitioner and gone through the grounds advanced which is to the effect that the findings of the learned court below to be erroneous with reference to materials on record especially Exts.1, 2, 3 and 4.

4. To consider and appreciate the contentions challenging the impugned decision in the Election Appeal No. 08 of 2021, the Court is inclined to issue notice to the opposite parties.

5. Accordingly, it is ordered.

6. Notice.

7. Learned counsel for the State accepts notice for opposite party Nos.1 and 2. Notice to opposite party No.3 by Registered Post with AD making it returnable at an early date and for the said purpose, requisites shall be filed by Mr. Mishra, learned counsel for the petitioner within seven days from today.

8. List on 15th July, 2025 for hearing and orders.

(R.K. Pattanaik) Judge

1. Heard Mr. Mishra, learned counsel for the petitioner.

2. Instant petition is filed by the petitioner for interim orders.

3. Awaiting appearance of opposite party No.3 and response of opposite party Nos.1 and 2, this Court, as an interim measure, stays the impugned judgment in Election Appeal No.2 of 2024 at Annexure-2 subject to a condition that no notification has been issued by the State Government consequent upon the decision of the learned court below.

4. List on the date fixed for further orders.

5. Urgent copy of this order be issued as per rules.

(R.K. Pattanaik) Judge Rojina

Designation: Junior Stenographer