Krupasindhu Nanda vs State Of Odisha And Others .... Opposite ...
2025 Latest Caselaw 308 Ori

Orissa High Court

Krupasindhu Nanda vs State Of Odisha And Others .... Opposite ... on 7 May, 2025

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                             W.P.(C) No.29265 of 2024

                 Krupasindhu Nanda                    ....          Petitioner
                                           Mr. Ajaya Kumar Nayak, Advocate

                                           -versus-

                 State of Odisha and others           .... Opposite Parties

                                              Mr. Debendra Kumar Sahoo,
                                          Additional Government Advocate
                                         Mr. Prafulla Kumar Kar, Advocate
                                    (for Opposite Party Nos.2,3,5-7, 9 and
                                                                        10)

                  CORAM: JUSTICE SANJAY KUMAR MISHRA

                                        ORDER

07.05.2025 Order No.

06. This matter is taken up through hybrid mode.

2. As per the office note, notice issued to the Opposite Party Nos.4 and 8 have returned unserved with a noting "Addressee not found, hence returned to sender" and "The addressee is absent, hence returned to sender"

respectively.

3. Learned Counsel for the Petitioner submits, the address of the Opposite Parties have been detailed in the cause title of the writ petition, based on the cause title of the impugned order passed in R.P. Case No.304 of 2019. The said Opposite Parties are intentionally avoiding to receive notices from this Court.

4. In view of such submission made by learned Counsel for the Petitioner so also judgment of Supreme Court

reported in AIR 1989 SC 630 (M/s. Madan & Co. Vs. Wazir Jaivir Chand), in (1999) 7 SCC 510 (K. Bhaskaran Vs. Sankaran Vaidhyan Balan & anr.), in (2006) 6 SCC 456 (D. Vinod Shivappa Vs. Nanda Belliappa), in (2007) 6 SCC 555 (C.C. Alivi Haji Vs. Palapetty Muhammed & anr.) and in (2014) 12 SCC 685 (Ajeet Seeds Limited Vs. K. Gopal Krishnaiah), notices on the said Opposite Parties are held to be sufficient.

5. Mr. Kar, learned Counsel for the Opposite Party Nos.2, 3, 5-7, 9 & 10 submits, he does not want to file objection to I.A. No.302 of 2025 and prays for hearing and disposal of the matter on merit.

6. Mr. Sahoo, learned AGA for the State-Opposite Parties submits, para-wise comments have already been received and he be granted four weeks' time to file the Counter Affidavit.

7. The matter be listed in the week commencing from 30th June, 2025, as prayed for.

8. Counter, if any, be filed before the next date of listing after serving copy of the same on the learned Counsel for the Petitioner.

9. Interim order passed earlier shall continue till the next date.

                                                             (S. K. MISHRA)
Kanhu                                                            JUDGE

Location: High Court of Orissa, Cuttack. Date: 08-May-2025 18:27:39