Raj Kishore Kyal vs State Of Odisha & Ors. .... Opposite ...
2026 Latest Caselaw 3261 Ori

Orissa High Court

Raj Kishore Kyal vs State Of Odisha & Ors. .... Opposite ... on 8 April, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                 W.P.(C) No.22370 of 2023
                                  Raj Kishore Kyal               ....            Petitioner(s)
                                                                Mr. Haripad Mohanty, Adv.
                                                          -versus-
                                  State of Odisha & Ors.    ....           Opposite Party(s)
                                                                 Smt. Sarita Moharana, ASC
                                                         Mr. Dayananda Mohapatra, Sr. Adv.
                                                                        along with associates


                                        CORAM:
                                        HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI
                                                            ORDER

Order No. 08.04.2026

1. This matter is taken up through hybrid arrangement.

2. This I.A. is filed for impleading "the General

Administration & Public Grievances Department,

Government of Odisha" as a party to this proceeding.

3. Heard.

4. Considering the submissions and averments made in

this I.A., this Court is of the view that the aforesaid

party is a necessary party for proper and effective

adjudication of the case.

5. Hence, prayer made in this I.A. is allowed. Learned

counsel for the Petitioner is directed to file a

consolidated cause title within three working days

Designation: Personal Assistant

Location: High Court of Orissa Date: 09-Apr-2026 18:09:30

hence. Office is directed to do the needful immediately

thereafter.

6. This I.A. is, accordingly, disposed of.

7. Heard.

8. On the request of learned counsel for both the parties,

list this matter on 24th April, 2026 for final hearing.

9. Both the parties are directed to file their respective

written notes of submissions along with citations, if

any, in their support ahead of final hearing.

(Dr. Sanjeeb K Panigrahi) Judge Ayaskanta

Designation: Personal Assistant

Location: High Court of Orissa Date: 09-Apr-2026 18:09:30