Citation : 2025 Latest Caselaw 9896 Ori
Judgement Date : 12 November, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.30759 of 2025
Sujata Sahu .... Petitioner
Mr. Arun Kumar Patra, Advocate
-Versus-
State of Odisha and others .... Opposite Parties
Mrs. Suman Pattanayak, Addl. Govt. Advocate
CORAM:
HON'BLE THE CHIEF JUSTICE
AND
HON'BLE MR. JUSTICE MURAHARI SRI RAMAN
ORDER
Order No. 12.11.2025
01. W.P.(C) No.30759 of 2025
1. The matter is taken up through Hybrid Mode.
2. The points involved in the instant writ petition relates to the competency of the authority to impose transportation fees per quintal for movement of the Mahua flower from the store to a destination.
3. According to the learned counsel for the petitioner, the said point was also the subject matter of dispute in W.P.(C) No.14493 of 2004 and a Division Bench has already decided the same upholding the contention of the petitioner therein.
4. The counsel for the State submits that she needs some instruction from the competent authority as to the development having taken place after said judgment is delivered. She thus prays for an accommodation.
5. List this matter on 12th December, 2025 along with W.P.(C) No.8600 of 2025.
6. We thus found a prima facie case having made out, there shall be stay of the demand in Annexure-7 till the next date of hearing.
7. An urgent certified copy of this order be granted on proper application.
(Harish Tandon) Chief Justice
(M.S. Raman) Judge
Sisira
Signed by: SISIRA KUMAR BEHERA Designation: Junior Stenographer Reason: Authentication Location: High Court of Orissa, Cuttack Date: 12-Nov-2025 18:46:30
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