M/S Kalinga Saw Mill vs State Of Odisha & Ors. .... Opp. Party (S)
2025 Latest Caselaw 9652 Ori

Orissa High Court

M/S Kalinga Saw Mill vs State Of Odisha & Ors. .... Opp. Party (S) on 31 October, 2025

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                                                  Signature Not Verified
                                                                  Digitally Signed
                                                                  Signed by: BHABAGRAHI JHANKAR
                                                                  Reason: Authentication
                                                                  Location: ORISSA HIGH COURT,
                                                                  CUTTACK
                                                                  Date: 31-Oct-2025 20:10:42




                IN THE HIGH COURT OF ORISSA AT CUTTACK
                           W.P.(C) No.7754 of 2025
         M/S Kalinga Saw Mill,              ....               Petitioner (s)
         Bhubaneswar
                                            Mr. Jagabandhu Sahoo, Sr. Adv.
                                                               Along with
                                                      Ms.Kajal Sahoo, Adv.

                                     -versus-

         State of Odisha & Ors.            ....               Opp. Party (s)
                                                     Ms. Gayatri Patra, ASC

                       CORAM:
                       DR. JUSTICE SANJEEB K PANIGRAHI

 Order                                ORDER
   No.                               31.10.2025

06. 1. This matter is taken up through hybrid arrangement.

2. Learned counsel for the parties are present. Judgment prepared

in separate sheets is delivered and pronounced in open Court in

the presence of learned counsel for the parties and the order is

passed accordingly as follows:-

3. Accordingly, the Writ Petition is allowed in part with the

following directions:

(i) The Opposite Party No.3 (Principal Chief Conservator of

Forests, Odisha) shall reconsider the Petitioner's case for

rehabilitation and grant of licence under Notification

No.13891 dated 30.07.2011, without being influenced by

the untraceable offence record referred to hereinabove

(ii)The entire exercise shall be completed within a period of

ONE month from the date of communication of this

judgment.

4. Interim order, if any, passed earlier stands vacated.

( Dr. Sanjeeb K Panigrahi) Judge B.Jhankar