Suprativa vs Union Of India And Others
2025 Latest Caselaw 4615 Ori

Orissa High Court

Suprativa vs Union Of India And Others on 4 March, 2025

Bench: Arindam Sinha, M.S. Sahoo

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   W.A. No.1274 of 2024


                   Suprativa                                   ....            Appellant

                                                                 Represented By Adv. -
                                                              Dr. B.K. Mishra, Advocate
                                                   -versus-

                   Union of India and others                   ....         Respondents
                                                                 Represented By Adv.
                                                 Mr. B. S. Rayaguru, Sr. Panel Counsel


                                CORAM:
                  THE HON'BLE MR. JUSTICE ARINDAM SINHA,
                               ACTING CHIEF JUSTICE
                                             AND
                     THE HON'BLE MR. JUSTICE M.S. SAHOO

                                         ORDER

04.03.2025 Order No.

1. 1. Dr. Mishra, learned advocate appears on behalf of appellant

and submits, his client is a Non-Government Organization (NGO). It

engages, inter alia, in programmes of road safety. The Orissa Road

Safety Society decided to bar participation of his client in their

programmes. It moved the writ Court. By impugned judgment dated

22nd December, 2023 the learned single Judge dismissed the writ

petition. His client is in appeal.

// 2 //

2. Mr. Rayaguru, learned advocate, Senior Panel Counsel appears

on behalf of respondents (Union of India). Mr. Dash, learned advocate,

Additional Government Advocate appears on behalf of State

functionaries. Service is to be affected.

3. Inter alia, challenge in the writ petition was against minutes of

proceeding of the general body meeting of the Society held on 21st

October, 2019. Adjournment is granted for appellant to demonstrate

basis of its prayer in the writ petition for the Society being compelled

to allow its participation in the programmes.

4. List on 18th March, 2025.

(Arindam Sinha) Acting Chief Justice

(M.S. Sahoo) Judge

Jyostna/Radha