Krushna Chandra Rath vs State Of Odisha & Another .... Opposite ...
2025 Latest Caselaw 9538 Ori

Orissa High Court

Krushna Chandra Rath vs State Of Odisha & Another .... Opposite ... on 29 October, 2025

Author: Mruganka Sekhar Sahoo

Bench: Mruganka Sekhar Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                W.P.(C) No.26510 of 2025

            Krushna Chandra Rath                        ....               Petitioner
                                                            Represented by Adv.-
                                                      Mr. Arnav Behera, Advocate
                                          -Versus -
            State of Odisha & Another                   ....    Opposite Parties
                                                          Represented by Adv.-
                                                 Mr. Prem Kumar Mohanty, ASC

                               CORAM:
             HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
                                          AND
            HON'BLE MR. JUSTICE MRUGANKA SEKHAR SAHOO
                                          ORDER

Order No.                                29.10.2025
                                       (Hybrid mode)

  03.        1.      Despite the clear directions issued by us by order dated

25.09.2025 and thereafter by order dated 15.10.2025, reiterating the order dated 25.09.2025, no response is coming from the opposite parties regarding compliance of the order passed by the Hon'ble Supreme Court as noted in order 25.09.2025.

2. Today, when the matter is taken up, the learned Additional Standing Counsel instead of addressing us regarding compliance of the order passed by the Hon'ble Supreme Court seeks further time to file counter.

3. It is a matter of concern that the opposite parties are sitting over a judgment passed by the Hon'ble Supreme Court with specific directions which we have clarified in our order dated 25.09.2025 after we had issued notice.

4. The learned counsel for the State shall obtain specific instruction from the opposite party No.1-Principal Secretary to Government, Food, Supplies & Consumer Welfare Department, regarding the manner of compliance of the order passed by the Hon'ble Apex Court.

It is submitted by the learned counsel for the State that the order dated 25.09.2025 is within the notice of the opposite parties as has been communicated to them. The said order is also available at official website of this Court.

5. On being asked regarding compliance of the Hon'ble Supreme Court's order, the learned Additional Standing Counsel for the State instead of answering the said query submits that he is filing counter. We have also clarified to him that regarding compliance of the order passed by the Hon'ble Supreme Court there cannot be any counter after the matter has been disposed of and a direction has been issued by the Hon'ble Supreme Court.

List on 10th November, 2025 under the same heading.

(Manash Ranjan Pathak) Judge

(Mruganka Sekhar Sahoo) Judge Narayan/Ranjeeta

Location: HIGH COURT OF ORISSA