Ramakanta Nayak And Others vs State Of Odisha
2025 Latest Caselaw 5176 Ori

Citation : 2025 Latest Caselaw 5176 Ori
Judgement Date : 20 March, 2025

Orissa High Court

Ramakanta Nayak And Others vs State Of Odisha on 20 March, 2025

Bench: B. P. Routray, Chittaranjan Dash

Signature Not Verified
Digitally Signed
Signed by: MANAS KUMAR PANDA
Designation: Personal Assistant
Reason: Authentication
Location: OHC, Cuttack
Date: 20-Mar-2025 16:29:19




                                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                WP(C) No.7835 of 2025
                          Ramakanta Nayak and Others                ....        Petitioners
                                                              Mr. S.B. Mohanty, Advocate
                                                      -versus-
                          State of Odisha, represented through its
                          Secretary, Department of Law and
                          Justice and Others                        .... Opposite Parties
                                        Mr. G. Tripathy, Additional Government Advocate
                                      CORAM:
                                      JUSTICE B. P. ROUTRAY
                                      JUSTICE CHITTARANJAN DASH
                                                   ORDER

20.3.2025 Order No.

01. 1. Mr. S.B. Mohanty, learned counsel for the Petitioners submits that during pendency of his revision under Section 19(5) of the OHRE Act before the State Government, the authorities are now proceeding for auction of the land in question.

2. Issue notice. Mr. G. Tripathy, learned AGA accepts notice for Opposite Party No.1. Mr. A.K. Nath, learned counsel accepts notice for Opposite Parties 2 to 4. Three extra copies of the brief shall be served on Mr. Nath within three working days.

3. Notice by Registered / Speed Post with A.D. shall be issued to Opposite Party No.5 for which requisites shall be filed within seven days.

4. Office is directed to get the postal tracking report.

5. List the matter on 8th May, 2025.

Designation: Personal Assistant

02. 6. In the meantime operation of judgment dated 26th July, 2023 of the learned Commissioner of Endowments under Annexure-3 shall remain stayed till 8th May, 2025.

7. An urgent certified copy of this order shall be issued on proper application.

(B.P. Routray) Judge

(Chittaranjan Dash) Judge M.K.Panda