Prasanna Kumar Nayak vs State Of Odisha & Ors. .... Opposite ...
2025 Latest Caselaw 8324 Ori

Orissa High Court

Prasanna Kumar Nayak vs State Of Odisha & Ors. .... Opposite ... on 16 September, 2025

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                              W.P.(C) No.37846 of 2020

                 Prasanna Kumar Nayak                  ....            Petitioner

                                                       Mr. B.Mohanty, Advocate


                                            -versus-
                 State of Odisha & ors.                ....    Opposite Parties

                                                            Mr. J.K. Bal, AGA
                                              Mr. Sangram Mishra, Advocate
                                                     (for Opposite Party No.4)
                                     Mr. Prasanta Kumar Mohanty, Advocate
                                                   (For Opposite Party No. 5)

                     CORAM: JUSTICE SANJAY KUMAR MISHRA

                                         ORDER

16.09.2025

Order No.

10. This matter is taken up through hybrid mode.

2. Learned State Counsel submits, in terms of order dated 06.08.2024, an Affidavit has already been filed since 12.09.2025 through e-filing, which is not on record.

3. Learned Counsel for the Petitioner submits, copy of the said affidavit is yet to be served on him. Similar submission is also made by learned Counsel for the Opposite Party No.5.

4. Learned State Counsel undertakes to serve copy of the said affidavit on the learned Counsel for the Petitioner so also Counsel for the Opposite Party No.5 in course of the day.

5. Learned Counsel for the Petitioner submits, subject matter of the present writ petition is squarely covered by the judgment dated 31.03.2023 passed by this Court in W.P.(C) No.25821 of 2022 and batch (Aruna Kumar Padhy Vs. State of Odisha & ors.). He files a downloaded website copy of the said judgment in the Court after handing over copy thereof to the learned State Counsel. The same is taken on record.

6. The matter be listed in the week commencing from 20th October, 2025, as prayed for by the learned State Counsel.

7. Instruction be obtained in the meantime regarding the correctness of the submission made by the Learned Counsel for the Petitioner, as detailed above.

(S.K. MISHRA) JUDGE Banita

Signed by: BANITA PRIYADARSHINI PALEI

Location: HIGH COURT OF ORISSA, CUTTACK