Biswamohan Patnaik And Others vs State Of Odisha And Others .... Opposite ...
2025 Latest Caselaw 4560 Ori

Orissa High Court

Biswamohan Patnaik And Others vs State Of Odisha And Others .... Opposite ... on 3 March, 2025

Author: Murahari Sri Raman

Bench: Murahari Sri Raman

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                           W.P.(C) No.13720 of 2023

            Biswamohan Patnaik and others                ....          Petitioners
                                   Mr. Subir Palit, Senior Advocate along with
                                                Ms. Ananya Pradhan, Advocate
                                         -versus-
            State of Odisha and others                   .... Opposite Parties
                          Mr. Santosh Kumar Brahma, Addl. Standing Counsel
                                           Mr. Sasim Ajitav Pattnaik, Advocate
                                                  (for O.P. Nos.19,21,29 & 35)
                                           Mr. Bansidhar Satapathy, Advocate
                                              (for O.P.Nos.6,8,9,10,22 and 37)
                         Mr. Durga Prasad Nanda, Senior Advocate along with
                                                 Mr. Akash Acharya, Advocate
                                                    (for O.P. Nos.11,27,31&32)
                        Mr. Kali Prasanna Mishra, Senior Advocate along with
                                              Mr. Adyasidhi Mishra, Advocate
                                         (for O.P. Nos.7,12,13,14,15,16,17,18,
                                                   20,23,24,25,26,30,34 & 36 )
                                           Mr. Biswabihari Mohanty, Advocate
                                                                   (for O.P.39)
                              Mr. Anup Kumar Bose, Advocate along with Mr.
                                        Arpit Sikdar, Advocate for Interveners

                                 CORAM:
                 HON'BLE MR. JUSTICE MURAHARI SRI RAMAN

Order No.                                ORDER
   21.                                  03.03.2025

W.P.(C) Nos.13720, 20187, 21243, 31999 & 36132 of 2023

These matters are taken up through Hybrid Mode.

2. After hearing is taken place, these matters were kept reserved for preparation of judgment. At the time of dictation certain clarifications were required, which were not agitated at the time of argument. So the matter requires further hearing. Therefore,

these matters were directed to be listed under the heading "To Be Mentioned".

3. It is stated at the Bar that further hearing is required. Since the assignment of this Bench has been changed in the meantime, Registry is instructed to place the record before the Hon'ble Acting Chief Justice to seek His Lordship's permission for listing before appropriate Bench.

(M.S. Raman) Judge Suchitra

Designation: JUNIOR STENOGRAPHER

Location: HIGH COURT OF ORISSA, CUTTACK Date: 03-Mar-2025 17:55:21