Anadi Charan Jena vs ) Paradip Port Trust
2025 Latest Caselaw 6164 Ori

Orissa High Court

Anadi Charan Jena vs ) Paradip Port Trust on 23 June, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                              WP(C) No.13689 of 2025
            Anadi Charan Jena              .....     Petitioner
                                                                  Represented By Adv. -
                                                                  Parsuram Parija

                                               -versus-
            1) Paradip Port Trust,                        .....        Opposite Parties
            Jagatsinghpur
            2) Sr. Asst. Estate Manager, Paradip                   Represented By Adv. -
            Port Authority

                                   CORAM:
                     THE HON'BLE MR. JUSTICE ADITYA KUMAR
                                 MOHAPATRA

                                              ORDER

23.06.2025

Order No.

01. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

2. Heard learned counsel for the Petitioner.

3. The present Writ Petition has been filed challenging the judgment dated 29.04.2025 passed in Special Jurisdiction Case No.04 of 2021. Learned counsel for the Petitioner at the outset contended that before passing the final judgment no opportunity of hearing was provided to the Petitioner. In the aforesaid context, learned counsel for the Petitioner drawing the attention to the order dated 16.04.2025 contended that the time Petition filed on behalf of the Petitioner on medical ground was rejected and the matter was heard in absence of the Petitioner and final judgment has been delivered under Annexure-3 to the Writ Petition.

4. Taking into consideration the aforesaid fact, this Court is of the view that the matter requires further hearing. Accordingly, issue notice to the Opposite Parties by registered post with A.D. fixing a short returnable date. Requisites for issue of notice be filed within three working days.

5. List this matter in the week commencing from 21st July, 2025.

I.A.NO.8163 OF 2025

6. As an interim, it is directed that status quo as on date with regard to the case property shall be maintained till the next date.

( A.K. Mohapatra ) Judge RKS

Designation: AR-CUM-Senior Secretary