Pravakar Barik vs Notified Area Council
2025 Latest Caselaw 8541 Ori

Orissa High Court

Pravakar Barik vs Notified Area Council on 20 September, 2025

Author: Mruganka Sekhar Sahoo

Bench: Mruganka Sekhar Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  WA No. 1667 of 2024

            Pravakar Barik                                ....               Appellant
                                                              Represented by Adv.-
                                                             Mr. S. Swain, Advocate
                                       -Versus-
            Notified Area Council, Nimapara,              ....            Respondents
            Puri & Others
                                                               Represented by Adv._

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

Order No.                       20.09.2025
                              (Hybrid mode)
  01.        1.        We have heard learned counsel for the appellant at
             length.

2. We do not find any merit in the Writ Appeal as far as challenged to the Judgment passed by the learned Single Judge, in view of the fact that the claim of the appellant is against the respondent No.3 getting allotted the shop room by respondent No.1 and the appellant is the "employer" and respondent No.3 is his "worker".

3. However, we observe that the appellant if so advised may pursue his remedy for any declaratory relief qua the respondent No.3.

It is further observed that in case any declaratory relief is sought for by the appellant in any properly constituted suit before the common law forum having jurisdiction, the pendency of the litigation before this Court shall be considered, while considering the delay in approaching the forum, if any,

application is made for condonation of delay before the said forum.

4. With the above observations, the Writ Appeal is disposed of without interfering with the order passed by the learned Single Judge dated 22.04.2024 passed in W.P.(C) No.32351 of 2024.

No costs.

(Manash Ranjan Pathak) Judge

(Mruganka Sekhar Sahoo) Judge.

Narayan/Ranjeeta

Location: HIGH COURT OF ORISSA