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Orissa High Court
State Of Odisha And Others vs Akshya Kumar Nayak & Another on 8 April, 2026
Author: K.R. Mohapatra
Bench: K.R. Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.A. No.1780 of 2022
State of Odisha and Others .... Appellants
Mr. Siba Narayan Biswal,
Additional Standing Counsel
-versus-
Akshya Kumar Nayak & Another ... Respondents
Mr. Kunal Kumar Swain, Advocate
(for Respondent No.1)
Mr. Prafulla Ku. Mohapatra, Advocate
(Intervenors-applicants),
Mr. Banabihari Ray, Advocate
(Intervenors-applicants)
Mr. Jyotirmay Gupta, Advocate
(Intervenors-applicants)
CORAM:
JUSTICE K.R. MOHAPATRA
JUSTICE SANJAY KUMAR MISHRA
ORDER
08.04.2026
Order IA Nos.5616, 6420, 6424, 6425,6428, 6429,6430, 6431, 6432,
No. 6435, 6437, 6515, 6518, 6519,6522,6523,6524, 6525,6534,
6535,6536, 6537,6538, 6539, 6540, 6542, 6543, 6544, 6545,
6567,6568,6569,6570, 6572, 6574, 6575, 6576, 6577, 6578,
6579, 6580, 6581, 6582,6583, 6584, 6585, 6586, 6587, 6588,
6589, 6590, 6591, 6592, 6593, 6594, 6595, 6596, 6597, 6598,
6599,6600,6602,6603,6604, 6605, 6606, 6607, 6608, 6609,
6610, 6611,6612,6613,6614,6615,6628, 6629, 6630, 6631,
6632, 6633, 6634, 6635, 6636, 6637, 6639, 6640, 6641, 6642,
6643, 6644, 6645, 6646, 6647, 6648, 6649, 6650, 6651, 6652,
6664, 6665, 6666, 6667, 6668, 6669, 6670, 6671, 6672, 6674,
6675, 6676, 6677, 6678, 6679, 6680, 6681, 6682, 6683, 6700,
6713, 6714, 6725, 6728, 6731, 6733, 6734, 6738, 6740, 6741,
6742, 6743, 6745, 6747, 6749, 6750, 6751, 6752, 6767,
6768,6769,6770, 6771, 6772, 6773, 6774, 6775, 6776,
6777,6778,6779,6780,6781,6782, 6783, 6784, 6785,
6786,6793,6794, 6796, 6799, 6800, 6804, 6805,
6806,6807,6808,6809,6810, 6811,6812,6813,6814,6815, 6816,
6817, 6818, 6819,6820,6821,6822,6823,6824,6825, 6826, 6827,
6828, 6829, 6830,6831,6832, 6833, 6834,6835,6836,6837,6838,
6839,6840,6841,6842,6843, 6844,6845, 6846, 6847, 6848,
6849,6850,6851,6852,6853, 6854,6855,6856,6857,6858,6859,
6860, 6861, 6862, 6863,6864,6865,6866, 6868, 6870, 6871,
6873, 6875, 6876, 6880, 6882, 6883, 6915, 6918, 6928, 6930,
6932, 6946, 6947, 6948, 6949, 6950, 6951, 6952, 6953, 6954,
6955, 6956, 6957, 6964, 6965, 6966, 6967,7000, 7001, 7002,
7003, 7004, 7005, 7006, 7007, 7008, 7009, 7010,7011,7012,
7013,7014,7015, 7016, 7017, 7018, 7019,7020,7021, 7022,
7023, 7024, 7081,7083,7084,7087, 7088, 7090, 7093, 7094,
7095, 7096, 7097, 7098, 7099, 7100, 7101,
7102,7103,7104,7105, 7192, 7194, 7221, 7222,7223, 7224,
7225, 7226, 7227, 7228, 7229, 7230, 7231, 7232, 7233, 7234,
7235, 7236, 7237, 7238, 7239,7240, 7241, 7242, 7243, 7244,
7245, 7246, 7247, 7248, 7249, 7250, 7251, 7252, 7253, 7254,
7255, 7256,7257, 7258, 7259, 7260, 7261, 7262, 7263, 7264,
7265, 7266, 7267, 7268, 7269, 7270, 7271, 7272, 7273, 7274,
7275, 7276, 7277, 7278, 7279, 7280, 7281, 7282, 7283, 7284,
7285, 7286, 7287, 7288, 7289, 7290, 7291, 7292, 7293, 7294,
7295, 7296, 7297, 7298, 7299, 7301, 7303, 7304, 7305,
7306,7307,7311,7312,7313,7314, 7316,7317,7318,7319, 7320,
7321, 7322, 7323, 7324, 7325,7326,7327,7360,7386,7389,
7390,7391,7392,7393,7395,7397,7399,7426, 7427, 7428, 7429,
7430, 7431, 7432, 7433, 7434, 7470, 7471, 7472, 7473,
7474,7475,7476,7477,7478,7479,7481,7483,7484, 7485, 7486,
7487, 7488, 7489, 7490, 7491, 7492, 7495, 7496, 7505, 7520,
7541, 7597,7598,7599,7600,7670, 7672, 7673, 7674, 7857,
7870,7936,7939,8065,8066,7425,8144,8145, 8151,8195,8197,
8190,8657,8655,8658 of 2023, IA Nos.1053,1054,1055,1310,
2128, 1435, 1437, 3666, 2449, 2450, 2914, 2970, 2971, 3018,
3651, 3652,3653,3655,3724, 3706, 3705, 3707, 3708, 3709,
3710, 3711,3712, 3813,3812, 3853,3866, 3865,3864, 3888,
3887, 3956,3955,4093,4094,4095, 4136,4137,4253, 4265, 4266,
4263, 4264, 4304, 4498, 4559, 4627, 4626, 4625,
4658,4930,4931,5036 of 2025, & IA Nos.67, 1157,1361 of
04. 1. This matter is taken up through hybrid mode.
2. Taking note of the submission made by learned
Counsel for the parties and the averments made in the
aforesaid interim applications, the intervener-applicants
are allowed to assist the Court at the time of final hearing
of the case, if so required.
3. All the intervention applications are disposed of
accordingly.
(K.R. Mohapatra)
Judge
(S.K. Mishra)
Judge
05. 1. Vide order dated 13.09.2024, the Hon'ble Supreme
Court disposed of the Civil Appeal No.10563 of 2024,
remitting the matter to this Court for disposal of the writ
appeal on merit.
2. Hence, the matter is directed to be listed under the
heading "Prioritised by the Hon'ble Supreme Court" on
7th May, 2026, along with the connected writ appeals and
WA No.917 of 2023.
3. Learned Counsel for the parties are requested to
come ready with their respective written notes of
submissions and case laws in support of their respective
cases on the next date, to assist the Court for final
adjudication of the writ appeal.
(K.R. Mohapatra)
Judge
(S.K. Mishra)
Judge
Mona
