Anita Kumari Behuria @ vs State Of Odisha & Ors. .... Opposite ...
2025 Latest Caselaw 6165 Ori

Orissa High Court

Anita Kumari Behuria @ vs State Of Odisha & Ors. .... Opposite ... on 23 June, 2025

                IN THE HIGH COURT OF ORISSA AT CUTTACK
                         W.P.(C) No.16279 of 2025

        Anita Kumari Behuria @                ....                    Petitioner
        Anita K. Behuria                                Mr. P.C. Jena, Advocate


                                      -versus-

        State of Odisha & Ors.                ....          Opposite Parties
                                                        Mr. A. Tripathy, AGA

                            COROM:
              JUSTICE BIRAJA PRASANNA SATAPATHY

                                      ORDER

Order No                            23.06.2025
     01. 1.    This matter is taken up through Hybrid Mode.

2. Heard learned counsel for Petitioner and learned counsel for the State-Opposite Parties.

3. The present Writ Petition has been filed inter alia with the following prayer:-

"It is therefore, prayed that this Hon'ble Court may be graciously pleased to admit the 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 shall not be considered in the light of the Judgment passed by this Hon'ble Court in W.P.(C) No. 5516/2018, dated

and 187 of 2018, dated 17.11.2022 under Annexure-15 within a period of two weeks with immediate effect;

AND

If the Opposite 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 under Annexure-17 Series in the light of the Judgment passed by this Hon'ble Court under Annexure-14 of W.P.(C) No. 5516/2018 and W.A. No. 186 and 187 of 2018 // 2 //

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.

And for this act of kindness, the Petitioner shall as in duty bound ever pray."

4. Learned counsel for the Petitioner submits that through highlighting his grievances, the petitioner has filed a representation vide Annexure-16 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 Annexure14 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. The Writ Petition is disposed of accordingly.

(Biraja Prasanna Satapathy) Judge Jyoti

Location: HIGH COURT OF ORISSA