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Gantasethy Rama Rao vs State Of Odisha And Others
2025 Latest Caselaw 10294 Ori

Citation : 2025 Latest Caselaw 10294 Ori
Judgement Date : 21 November, 2025

Orissa High Court

Gantasethy Rama Rao vs State Of Odisha And Others on 21 November, 2025

           IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.248 of 2024, W.P.(C) Nos.41475, 41476, 41479, 42144, 42146, 42149, 42863,
42867, 42869 of 2023, W.P.(C) Nos.216, 242, 243, 244, 245, 246, 247, 1676, 1693, 1697,
                 1702, 1705, 1776, 1798, 1802, 1804 & 1690 of 2024
     (Applications under Articles 226 and 227 of the Constitution of India, 1950)

     W.P.(C) No.248 of 2024

   Gantasethy Rama Rao                         .....                           Petitioner
                                                                         Represented By
                                                              Mr. B. R. Behera, Advocate
                                      -versus-
    State of Odisha and others               .....
                                                                         Opposite Parties
                                                                          Represented By
                                                               Mr. G. Mohanty, Standing
                                                                                 Counsel
                                                              Mr. J.K. Khuntia, Advocate.
                                                                           for O.P. No.4
     W.P.(C) No.41475 of 2023

   K. Tripati Patra                                                      Represented By
                                                              Mr. B. R. Behera, Advocate
                                      -versus-
    State of Odisha and others               .....
                                                                        Opposite Parties
                                                                         Represented By
                                                               Mr. G. Mohanty, Standing
                                                                                Counsel
                                                          Mr. J.K. Khuntia, Advocate. for
                                                                               O.P. No.4
     W.P.(C) No.41476 of 2023

   Chinam Geetanjali Patro @ Ch.                                         Represented By
   Geetanjali Patro                                           Mr. B. R. Behera, Advocate

                                      -versus-
    State of Odisha and others               .....
                                                                         Opposite Parties
                                                                          Represented By
                                                                 Mr. G. Mohanty, Standing
                                                                                  Counsel
                                                         Mr. J.K. Khuntia, Advocate. for O.P. No.4

                                                                              Page 1 of 17
   W.P.(C) No.41479 of 2023

Parmod Kumar Agarwal                                         Represented By
                                                  Mr. B. R. Behera, Advocate
                             -versus-
State of Odisha and others          .....
                                                             Opposite Parties
                                                              Represented By
                                                    Mr. G. Mohanty, Standing
                                                                     Counsel
                                               Mr. J.K. Khuntia, Advocate. for
                                                                    O.P. No.4
  W.P.(C) No.42144 of 2023

Kusum Agrawal                                                Represented By
                                                   Mr. P.K. Nanda, Advocate
                             -versus-
Punei Hontal @ Girem and            .....
others                                                       Opposite Parties
                                                              Represented By
                                                   Mr. J.K. Khuntia, Advocate
                                                   for the Opposite Party No.1
                                            Mr. G. Mohanty, Standing Counsel
  W.P.(C) No.42146 of 2023

Sricharan Padhiary                                           Represented By
                                                   Mr. P.K. Nanda, Advocate
                             -versus-
Punei Hontal @ Girem and            .....
others                                                       Opposite Parties
                                                              Represented By
                                                   Mr. J.K. Khuntia, Advocate
                                                   for the Opposite Party No.1
                                            Mr. G. Mohanty, Standing Counsel
  W.P.(C) No.42149 of 2023

Partha Sarathi Rout                                          Represented By
                                                   Mr. P.K. Nanda, Advocate
                             -versus-
Punei Hontal @ Girem and            .....
others                                                       Opposite Parties


                                                              Page 2 of 17
                                                               Represented By
                                                   Mr. J.K. Khuntia, Advocate
                                                   for the Opposite Party No.1
                                            Mr. G. Mohanty, Standing Counsel
 W.P.(C) No.42863 of 2023

Mami Pattanaik                                               Represented By
                                            Mr. D.R. Bhokta, Advocate & Mr.
                                                        S. Sahoo, Advocate.
                             -versus-
State of Odisha and others          .....
                                                              Opposite Parties
                                                               Represented By
                                                    Mr. G. Mohanty, Standing
                                                                      Counsel
                                            Mr. J.K. Khuntia, Advocate for the
                                                         Opposite Party No.6
 W.P.(C) No.42867 of 2023

Sangita Debi                                                Represented By
                                                  Mr. D.R. Bhokta, Advocate
                                                  & Mr. S. Sahoo, Advocate
                             -versus-
State of Odisha and others          .....
                                                              Opposite Parties
                                                               Represented By
                                                    Mr. G. Mohanty, Standing
                                                                      Counsel
                                            Mr. J.K. Khuntia, Advocate for the
                                                         Opposite Party No.6
 W.P.(C) No.42869 of 2023

Nikhila Bharati Bishoyi                                     Represented By
                                                  Mr. D.R. Bhokta, Advocate
                                                  & Mr. S. Sahoo, Advocate
                             -versus-
State of Odisha and others          .....
                                                              Opposite Parties
                                                               Represented By
                                                    Mr. G. Mohanty, Standing
                                                                      Counsel
                                            Mr. J.K. Khuntia, Advocate for the
                                                         Opposite Party No.6


                                                              Page 3 of 17
  W.P.(C) No.216 of 2024

Gantasethy Joga Rao                                          Represented By
                                                   Mr. B.R. Behera, Advocate
                             -versus-
State of Odisha and others          .....
                                                              Opposite Parties
                                                               Represented By
                                                              Mr. G. Mohanty,
                                                             Standing Counsel
                                            Mr. J.K. Khuntia, Advocate for the
                                                         Opposite Party No.4
 W.P.(C) No.242 of 2024

Maheswar Choudhury                                           Represented By
                                                   Mr. B.R. Behera, Advocate
                             -versus-
State of Odisha and others          .....
                                                              Opposite Parties
                                                               Represented By
                                                              Mr. G. Mohanty,
                                                             Standing Counsel
                                            Mr. J.K. Khuntia, Advocate for the
                                                         Opposite Party No.4
 W.P.(C) No.243 of 2024

Purnabasi Sahoo                                              Represented By
                                                   Mr. B.R. Behera, Advocate
                             -versus-
State of Odisha and others          .....
                                                              Opposite Parties
                                                               Represented By
                                                              Mr. G. Mohanty,
                                                             Standing Counsel
                                            Mr. J.K. Khuntia, Advocate for the
                                                         Opposite Party No.4
 W.P.(C) No.244 of 2024

Bansidhar Nayak                                              Represented By
                                                   Mr. B.R. Behera, Advocate
                             -versus-
State of Odisha and others          .....
                                                             Opposite Parties

                                                              Page 4 of 17
                                                                Represented By
                                                              Mr. G. Mohanty,
                                                             Standing Counsel
                                            Mr. J.K. Khuntia, Advocate for the
                                                         Opposite Party No.4
 W.P.(C) No.245 of 2024

Debahari Pradhan                                             Represented By
                                                   Mr. B.R. Behera, Advocate
                             -versus-
State of Odisha and others          .....
                                                              Opposite Parties
                                                               Represented By
                                                              Mr. G. Mohanty,
                                                             Standing Counsel
                                            Mr. J.K. Khuntia, Advocate for the
                                                         Opposite Party No.4
 W.P.(C) No.246 of 2024

Namita Pradhan                                               Represented By
                                                   Mr. B.R. Behera, Advocate
                             -versus-
State of Odisha and others          .....
                                                              Opposite Parties
                                                               Represented By
                                                              Mr. G. Mohanty,
                                                             Standing Counsel
                                            Mr. J.K. Khuntia, Advocate for the
                                                         Opposite Party No.4
 W.P.(C) No.247 of 2024

Gantasethy Prakash                                           Represented By
                                                   Mr. B.R. Behera, Advocate
                             -versus-
State of Odisha and others          .....
                                                              Opposite Parties
                                                               Represented By
                                                              Mr. G. Mohanty,
                                                             Standing Counsel
                                            Mr. J.K. Khuntia, Advocate for the
                                                         Opposite Party No.4



                                                              Page 5 of 17
  W.P.(C) No.1676 of 2024

Balakrishna Maharana                                         Represented By
                                                  Mr. D. Panigrahy, Advocate
                             -versus-
State of Odisha and others          .....
                                                              Opposite Parties
                                                               Represented By
                                            Mr. G. Mohanty, Standing Counsel
                                            Mr. J.K. Khuntia, Advocate for the
                                                         Opposite Party No.4
 W.P.(C) No.1693 of 2024

Lambadhar Sahu @ Lambodhar                                   Represented By
Sahu                                              Mr. D. Panigrahy, Advocate

                             -versus-
State of Odisha and others          .....
                                                              Opposite Parties
                                                               Represented By
                                                    Mr. G. Mohanty, Standing
                                                                      Counsel
                                            Mr. J.K. Khuntia, Advocate for the
                                                         Opposite Party No.4
 W.P.(C) No.1697 of 2024

Ranjit Kumar Patnaik                                         Represented By
                                                  Mr. D. Panigrahy, Advocate
                             -versus-
State of Odisha and others          .....
                                                              Opposite Parties
                                                               Represented By
                                                    Mr. G. Mohanty, Standing
                                                                      Counsel
                                            Mr. J.K. Khuntia, Advocate for the
                                                         Opposite Party No.4
 W.P.(C) No.1702 of 2024

Epili Niranjan Senapati                                      Represented By
                                                  Mr. D. Panigrahy, Advocate
                             -versus-
State of Odisha and others          .....
                                                             Opposite Parties


                                                              Page 6 of 17
                                                                Represented By
                                                    Mr. G. Mohanty, Standing
                                                                      Counsel
                                            Mr. J.K. Khuntia, Advocate for the
                                                         Opposite Party No.4
 W.P.(C) No.1705 of 2024

Sunyabashi Biswal                                            Represented By
                                                  Mr. D. Panigrahy, Advocate
                             -versus-
State of Odisha and others          .....
                                                              Opposite Parties
                                                               Represented By
                                                    Mr. G. Mohanty, Standing
                                                                      Counsel
                                            Mr. J.K. Khuntia, Advocate for the
                                                         Opposite Party No.4
 W.P.(C) No.1776 of 2024

Prakash Padhiary                                             Represented By
                                                  Mr. D. Panigrahy, Advocate
                             -versus-
State of Odisha and others          .....
                                                              Opposite Parties
                                                               Represented By
                                            Mr. G. Mohanty, Standing Counsel
                                            Mr. J.K. Khuntia, Advocate for the
                                                         Opposite Party No.4
 W.P.(C) No.1798 of 2024

Raju Sahu                                                    Represented By
                                                  Mr. D. Panigrahy, Advocate
                             -versus-
State of Odisha and others          .....
                                                              Opposite Parties
                                                               Represented By
                                            Mr. G. Mohanty, Standing Counsel
                                            Mr. J.K. Khuntia, Advocate for the
                                                         Opposite Party No.4
 W.P.(C) No.1802 of 2024

Anjali Devi                                                  Represented By
                                                  Mr. D. Panigrahy, Advocate
                             -versus-

                                                              Page 7 of 17
     State of Odisha and others             .....
                                                                     Opposite Parties
                                                                      Represented By
                                                   Mr. G. Mohanty, Standing Counsel
                                                   Mr. J.K. Khuntia, Advocate for the
                                                                Opposite Party No.4
     W.P.(C) No.1804 of 2024

    Geetanjali Moharana                                             Represented By
                                                         Mr. D. Panigrahy, Advocate
                                   -versus-
    State of Odisha and others            .....
                                                                     Opposite Parties
                                                                      Represented By
                                                           Mr. G. Mohanty, Standing
                                                                             Counsel
                                                   Mr. J.K. Khuntia, Advocate for the
                                                                Opposite Party No.4
     W.P.(C) No.1690 of 2024

    Sanjukta Sahu                                                   Represented By
                                                         Mr. D. Panigrahy, Advocate
                                   -versus-
    State of Odisha and others            .....
                                                                     Opposite Parties
                                                                      Represented By
                                                         Ms. J. Sahoo, Addl. Standing
                                                                             Counsel
                                                   Mr. J.K. Khuntia, Advocate for the
                                                                  Opposite Party No.4

           CORAM:
           HON'BLE MR. JUSTICE A.C.BEHERA

Date of Hearing of all the Writ Petitions except W.P.(C) No.1690 of 2024::30.10.2025 :: Date of Hearing of W.P.(C) No.1690 of 2024::07.11.2025 :: ::

Date of Judgment of all the Writ Petitions :21.11.2025

A.C. Behera, J. Since all these 27 numbers of writ petitions have arisen

out of one case vide OSATIP Case No.1 of 2022 under Section 3-A of The

Orissa Regulation 2 of 1956, then all the writ petitions are taken up together

analogously for their final disposal through this common judgment.

2. The petitioners have challenged the impugned orders dated 25.10.2023

and 29.11.2023 respectively passed in OSATIP Case No.1 of 2022 by the C.A.

& O.S.D. (LR), Koraput stating in their respective writ petitions that, much prior

to the passing of the above impugned orders in OSATIP Case No.1 of 2022 by

the C.A. & O.S.D. (LR), Koraput against them (petitioners), separate R.o.Rs in

respect of their purchased portions from the case land were prepared in their

names as per the orders passed in different mutation cases on the basis of their

respective purchased deeds (sale deeds), but still then, the above impugned

orders in the above OSATIP Case No.1 of 2022 were passed by the C.A. &

O.S.D. (LR), Koraput against them (petitioners) without impleading them

(petitioners) as parties in the said OSATIP Case No.1 of 2022 and without

giving any opportunity to them (petitioners) of hearing in the said case, though,

they (petitioners) were entitled under law to get opportunity of hearing in

OSATIP Case No.1 of 2022 by the C.A. & O.S.D. (LR), Koraput before passing

the impugned orders against them (petitioners) in respect of their recorded lands.

For which, they (petitioners) challenged the impugned orders passed in

OSATIP Case No.1 of 2022 against them by filing these writ petitions praying

for quashing the said impugned orders dated 25.10.2023 and 29.11.2023

respectively passed in OSATIP Case No.1 of 2022 by the C.A. & O.S.D. (LR),

Koraput.

3. I have already heard from the learned counsel for the petitioners in all the

writ petitions one after another separately and learned counsel for Punei Hontal

@ Girem (petitioner in OSATIP Case No.1 of 2022) and the learned Standing

Counsel for the State.

4. During the course of hearing, the learned counsels for the petitioners

contended that, the above impugned orders passed in OSATIP Case No.1 of

2022 (those are under challenge) cannot be sustainable under law and the same

are liable to be quashed by interfering with the same through these writ petitions

under Articles 226 & 227 of the Constitution of India, 1950 filed by them

(petitioners) on the ground that, the impugned orders in OSATIP Case No.1 of

2022 have been passed violating the principles of natural justice i.e. for non-

providing of any opportunity of being heard to them (petitioners) in spite of the

preparation of the R.o.Rs of the case land in their names as per the orders passed

by the Revenue Authorities in separate mutation cases in their favour. The

petitioners are the bona fide purchasers of the case land for value through

separate registered sale deeds and they are the owners and in possession over

their respective purchased land from Sabik Plot No.437. For which, the

impugned orders should not have been passed by the C.A. & O.S.D. (LR),

Koraput in OSATIP Case No.1 of 2022 without impleading them (petitioners) as

parties and without giving them (petitioners) any opportunity of being heard.

To which, the learned counsel for Punei Hontal @ Girem and the learned

Standing Counsel for the State objected contending that, the impugned orders

have been passed as per law according to the provisions under Section 3(3) of

The Orissa Regulation 2 of 1956. For which, the said impugned orders cannot be

challenged through these writ petitions filed by the petitioners. Because, the

same were challengeable before the statutory appellate forum under Section 3(3)

of The Orissa Regulation 2 of 1956. Therefore, these writ petitions filed by the

petitioners are liable to be dismissed being not maintainable under law.

5. It appears from the impugned orders (those are under challenge) that,

none of the petitioners has been impleaded as party in OSATIP Case No.1 of

2022 before the C.A. & O.S.D. (LR), Koraput and they (petitioners) were also

not noticed in that OSATIP Case No.1 of 2022 by the C.A. & O.S.D. (LR),

Koraput.

As such, the petitioners were not provided with any opportunity of being

heard in OSATIP Case No.1 of 2022 before the C.A. & O.S.D. (LR), Koraput.

6. It is the undisputed case of the parties that, much prior to the passing of

the impugned orders by the C.A. & O.S.D. (LR), Koraput in the OSATIP Case

No.1 of 2022 in respect of the case lands vide CS Plot No.437 under Khata

No.38, separate R.o.Rs in respect of the purchased portions of the petitioners

from that Plot No.437 were prepared in their names i.e. in the name of

petitioners on the basis of the orders passed by the Revenue Authorities in

separate mutation cases.

7. The law relating to the providing of opportunity of hearing to persons

required under law in the like nature cases, has already been clarified in the ratio

of the following decisions:-

(i) In a case between Ashim Ranjan Das (d) by LRs Vrs Shibu Bodhak and Ors. reported in 2018 (2) CCC (SC) 2 & 2018 (2) CLR (SC) 178 that, order passed without impleading the necessary party, in whose name R.o.R. stands, and without giving opportunity of being heard to him is not sustainable under law. The said matter is required to be remanded back for its fresh hearing after giving opportunity of being heard to the person whose name R.o.R stands.

(ii) In a case between Nilakamal Das and Others Vrs. Commissioner, Land Records and Settlement, Orissa, Cuttack and others reported in J.B.R. Vol.

XV (1978) Part IV 55 (DB) that, parties concerned would not necessarily mean those who had been contesting the particulars in the record-of-rights before the Settlement authorities. Any person who would be affected by the direction of the Commissioner would be entitled to a hearing.

(iii) In a case between Alekh Chandra Rath and others Vrs. Commissioner of Land Records and Settlement, Orissa and Others reported in 1989 (2) OLR 135 that,

persons whose interests are likely to be affected are not made parties in the revision, still then, the Revision was allowed. When the petitioners who claim title to the disputed land having not been impleaded and when they are praying for hearing of the revision afresh, then it would be a fit case to re-open the matter to comply with the requirements of the principles of natural justice. For which, the matter was remanded for fresh disposal on merits.

8. Section 3-A(1) of the Orissa Regulation 2, 1956 provides that,

"necessary orders shall be passed under the said Section for ejectment and restoration of possession in favour of the applicant only after giving parties concerned an opportunity of being heard."

9. Here in these matters at hand, when it is the claim of the petitioners that,

they (petitioners) are in separate possession over the case land to the extent of

their respective purchased areas on the basis of separate sale deeds and separate

R.o.Rs in respect of their purchased portions from the case land have already

been prepared in their names on the basis of the separate orders passed by the

Revenue Authorities in separate mutation cases and when Section 3-A(1) of The

Orissa Regulation 2, 1956 provides that, an order for ejectment, eviction and

restoration of possession can be passed only after giving the parties concerned

an opportunity of being heard and when it has already been clarified in the ratio

of the above decisions that, any person, who would be affected by the direction

of the Court or Authority in any case or proceeding, the said person should be

given opportunity of being heard in order to comply the requirements of the

principles of natural justice and when, in these matters at hand, the petitioners

are stating that, they are seriously affected and prejudiced by the impugned

orders passed in OSATIP Case No.1 of 2022 on account of their non-

impleadment as parties in the said OSATIP Case No.1 of 2022, then at this

juncture, by applying the principles of law enunciated in the ratio of the

aforesaid decisions and the provisions of law envisaged in Section 3-A(1) of the

Orissa Regulation 2, 1956 to these matters at hand, it is held that, the impugned

orders have been passed by the C.A. & O.S.D. (LR), Koraput in the OSATIP

Case No.1 of 2022 in contravention to the principles of natural justice.

10. The law relating to the maintainability of a writ petition, despite

availability of an alternative remedy to challenge the same has already been

clarified by the Apex Court in the ratio of the following decisions:-

(I) In a case between Whirlpool Corporation vrs. Registrar of Trade Marks : reported in (1998) 8 SCC-1 that,

Despite availability of an alternative remedy, a writ petition under Articles 226 and 227 of the Constitution of India, 1950 can be entertained in the following cases:-

(a) Where principles of natural justice are breached.

(b) Where fundamental rights are sought to be enforced or breach thereof is complained of

(c) Where the impugned order is passed by an authority without justification.

(d) Where the Constitutionality of any provision is called in question.

(II) In a case between The Assistant Commissioner of State Tax and others vrs. M/s. Commercial Steel Limited : reported in (2022) 16 SCC-

447 that,

Despite availability of an alternative remedy, a writ petition under Articles 226 and 227 of the Constitution of India, 1950 can be entertained in the following cases :-

(i) An access of jurisdiction.

(ii) A breach of fundamental rights.

(iii) A violation of the principles of natural justice.

(iv) A challenge to the vires of the statute or delegated legislation.

(III) In a case between Executive Engineer, Southern Electricity Supply Company of Orissa Ltd. (SOUTHCO) and another Vrs. Sri Seetaram Rice Mill reported in 2012 (2) SCC 108 that,

if exercise of jurisdiction by the tribunal ex facie appears to be an exercise of jurisdiction in futility for any of the stated reasons, then it will be permissible for the High Court to interfere in exercise of its jurisdiction.

(IV) In a case between Maharashtra Chess Association Vrs. Union of India (UOI) and Ors. reported in (2020) 13 SCC 285 that, existence of an alternative remedy does not alter the fundamentally discretionary nature of the High Court's writ jurisdiction.

(V) In a case between Dr. Smt. Kuntesh Gupta Vrs. Management of Hindu Kanya Mahavidyalaya, Sitapur (UP) and others reported in AIR 1987 (SC) 2186 that, an alternative remedy is not an absolute bar to the maintainability of a writ petition, when an authority has acted wholly without jurisdiction, the High Court should not refuse to exercise its jurisdiction under Article 226 of the Constitution on the ground of existence of an alternative remedy.

(Para 12)

(VI) In a case between Vijay Krishna Poultry Pvt. Ltd., Surya Nagar Vrs. State of Orissa, others and Deepak Kumar Panda Vrs. State of Orissa and others and Pratap Kumar Nayak Vrs. State of Orissa and others passed in W.P.(C) No.8774 & 9010 of 2019 and W.P.(C) No.20178 of 2020 (Orissa), writ Court under Articles 226 of the Constitution of India, 1950 can interfere with an order passed by the statutory authority, when it acts in a manner not recognized under law. (Para 30)

11. As per the discussions and observations made above, when it is held

above that, the impugned orders dated 25.10.2023 and 29.11.2023 respectively

in OSATIP Case No.1 of 2022 have been passed by the C.A. & O.S.D. (LR),

Koraput in contravention to the principles of natural justice, then at this juncture,

it cannot be held that, these writ petitions filed by the petitioners against the

impugned orders are not maintainable under law.

For which, in other words, it is held that, these writ petitions filed by the

petitioners challenging the impugned orders passed in OSATIP Case No.1 of

2022 by the C.A. & O.S.D. (LR), Koraput are maintainable under law.

12. When, it is held above that, the petitioners have suffered serious injustice

by the impugned orders passed in OSATIP Case No.1 of 2022 by the C.A. &

O.S.D. (LR), Koraput on account of their non-impleadment as parties in the said

OSATIP Case in respect of the case land, then at this juncture, the impugned

orders passed by the C.A. & O.S.D. (LR), Koraput cannot be sustainable under

law.

For which, the matter vide OSATIP Case No.1 of 2022 is required to be

remitted back to the C.A. & O.S.D. (LR), Koraput for deciding the same afresh

as per law after impleading the petitioners as parties in the said OSATIP Case

and to dispose of the same as per law providing opportunity of being heard to all

the parties thereof including the petitioners of these writ petitions.

So, for the reasons assigned above, there is merit in the writ petitions filed

by the petitioners. The same are to be allowed.

13. In result, all the writ petitions filed by the petitioners are allowed on

contest.

The impugned orders dated 25.10.2023 and 29.11.2023 respectively

passed in OSATIP Case No.1 of 2022 by the C.A. & O.S.D. (LR), Koraput are

quashed.

The matter i.e. OSATIP Case No.1 of 2022 is remitted back to the C.A. &

O.S.D. (LR), Koraput for deciding the same afresh as per law after impleading

the petitioners as O.Ps in the said case and to dispose of the same as per law as

expeditiously as possible providing opportunity of being heard to all the parties

thereof in full compliance with the principles of natural justice.

The parties in these writ petitions are directed to appear before the C.A. &

O.S.D. (LR), Koraput in the OSATIP Case No.1 of 2022 for the purpose of

receiving the directions of the C.A. & O.S.D. (LR), Koraput as to further

proceedings of the OSATIP Case No.1 of 2022.

14. As such, these writ petitions filed by the petitioners are disposed of

finally.

(A.C. Behera), Judge.

Orissa High Court, Cuttack.

21.11.2025//Utkalika Nayak// Junior Stenographer

 
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