Prakash Kumar Chhatoi And Others vs State Of Odisha And Others ... Opposite ...
2025 Latest Caselaw 9488 Ori

Orissa High Court

Prakash Kumar Chhatoi And Others vs State Of Odisha And Others ... Opposite ... on 28 October, 2025

Author: Murahari Sri Raman

Bench: Murahari Sri Raman

  IN THE HIGH COURT OF ORISSA AT CUTTACK

             W.P.(C) No.22812 of 2021 & batch


Prakash Kumar Chhatoi and others         ...           Petitioners
(in W.P.(C) No.22812 of 2021)
                            Mr. Sukanta Kumar Dalai, Advocate

                            -Versus-
State of Odisha and others                ...      Opposite parties
                 Mr. Saswat Das, Additional Government Advocate


Parameswar Biswal and others           ...           Petitioners
(in W.P.(C) No.22464 of 2021)
             M/s. Amiya Kumar Mohanty, Advocate and associates

                            -Versus-
State of Odisha and others                ...      Opposite parties
                 Mr. Saswat Das, Additional Government Advocate


Balaram Rout and others                  ...            Petitioners
(in W.P.(C) No.23548 of 2021)
                                  Mr. J.K. Mahapatra, Advocate

                            -Versus-
State of Odisha and another               ...      Opposite parties
                 Mr. Saswat Das, Additional Government Advocate


Kalpana Jena                             ...            Petitioner
(in W.P.(C) No.20890 of 2023
                            Mr. Sukanta Kumar Dalai, Advocate

                            -Versus-
State of Odisha and another               ...      Opposite parties
                 Mr. Saswat Das, Additional Government Advocate



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                                                     CORAM:
                                        THE HON'BLE THE CHIEF JUSTICE
                                                      AND
                                  THE HON'BLE MR. JUSTICE MURAHARI SRI RAMAN

                                                              ORDER

Order No. 28.10.2025

23. 1. Heard learned counsel for the parties.

2. Hearing is concluded.

3. Judgment/Order is reserved.

(Harish Tandon) Chief Justice

(M.S. Raman) Judge

Aswini

Designation: Personal Assistant