Saroj Kumar Mohanty vs State Of Odisha And .... Opposite ...
2025 Latest Caselaw 8194 Ori

Orissa High Court

Saroj Kumar Mohanty vs State Of Odisha And .... Opposite ... on 12 September, 2025

Author: Mruganka Sekhar Sahoo

Bench: Mruganka Sekhar Sahoo

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                    RVWPET No.208 of 2025

            Saroj Kumar Mohanty              ....                                Petitioner
                                                                     Represented by Adv.-
                                                                      Mr. A. Mishra, Adv.
                                                  -versus-
            State of Odisha and              ....                            Opposite Parties
            others                                                   Represented by Adv.-
                                                                       Mr. S.K. Jee, AGA

            CORAM:
                          JUSTICE DIXIT KRISHNA SHRIPAD
                          JUSTICE MRUGANKA SEKHAR SAHOO

                                                 ORDER

12.09.2025 Order No. This Review Petition is directed against the judgment dated

01. 30.07.2025, whereby WP(C) No.28669 of 2019 was disposed off by us.

2. Learned counsel appearing for the Review Petitioner draws our attention to the order dated 01.03.2023, which reads as under:

"ORDER 01.03.2023 Order No.

11. This matter is taken up through hybrid mode.

2. Put up this matter before a Bench where one of us (Mr. Justice M.S. Sahoo) is not a Member.

Sd/-

(DR. B.R. SARANGI) JUDGE

Sd/-

(M.S. SAHOO) JUDGE"

3. Learned counsel submits and we agree that in view of the above order, this Bench could not have disposed off the subject Writ Petition.

Therefore, the other contentions in the Review Petition need not be examined by us.

In the above circumstances, this Review Petition having been favoured, the judgment dated 30.07.2025 passed in WP(C) No.28669 of 2019 is recalled and as a consequence WP(C) No.28699 of 2019 is restored to the Board for being heard and disposed off by a Bench, which would not comprise of one of us, namely, Hon'ble Mr. Justice Mruganka Sekhar Sahoo.

The RVWPET is disposed off accordingly.

(Dixit Krishna Shripad) Judge

(Mruganka Sekhar Sahoo) Judge

Prasant

Signed by: PRASANT KUMAR SAHOO