Rabindra Kumar Patra And Others vs Secretary To Govt. Of Odisha
2025 Latest Caselaw 8809 Ori

Orissa High Court

Rabindra Kumar Patra And Others vs Secretary To Govt. Of Odisha on 26 September, 2025

Author: Murahari Sri Raman

Bench: Murahari Sri Raman

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                            WPC(OA) No.1225 of 2017
            Rabindra Kumar Patra and others            ....           Petitioners
                                                Mr. Agasti Kanungo, Advocate
                                         -versus-
            Secretary to Govt. of Odisha, Forest and .... Opposite Parties
            Environment Department, Odisha and
            others
                                       Mr. Kailash Chandra Kar, Government
                                                                      Advocate
                                           Mr. Swapnil Roy, Advocate for O.P.
                                                   Nos.5 to 9, 14 to 17 and 19
                                     Mr. Himansu Sekhar Satapathy, Advocate
                                                   for O.P. Nos.10, 12 and 13
                                 CORAM:
                 HON'BLE MR. JUSTICE MURAHARI SRI RAMAN
Order No.                                   ORDER
   33.                                     26.09.2025

            1.

This matter was heard for couple of times and finally heard on 16th September, 2025. After hearing of the learned counsel for the respective parties and written notes exchanged between the parties, the matter was kept reserved for preparation of judgment/order on 16th September, 2025.

2. Learned counsel appearing for the petitioner made a mention in the last week that certain aspects required to be highlighted could not be placed at the time of hearing. Therefore, he sought leave to list this matter for further hearing.

3. Accordingly, this matter is directed to be listed today for further hearing. At the outset the learned counsel for both sides requested for elaborate arguments. Therefore, on consent of the learned counsel for the parties, the matter is released from Curia Advisari Vult (CAV).

4. The learned counsel appearing for the petitioner furnished a consolidated date chart serving copy thereof on learned counsels appearing for the opposite parties.

5. List this matter on 17th October, 2025.

(M.S. Raman) Judge Laxmikant

Signed by: LAXMIKANT MOHAPATRA Designation: Senior Stenographer Reason: Authentication Location: High Court of Orissa, Cuttack Date: 26-Sep-2025 17:41:55