United Friends Builders(P) vs State Of Odisha & Others ..... Opposite ...
2026 Latest Caselaw 3322 Ori

Orissa High Court

United Friends Builders(P) vs State Of Odisha & Others ..... Opposite ... on 9 April, 2026

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

   IN THE HIGH COURT OF ORISSA AT CUTTACK
            W.P.(C) No. 10593 of 2026

United Friends Builders(P)       .....             Petitioner
Ltd                                          Mr. L.K. Maharana,
                                           Adv.
                         -versus-
State of Odisha & Others     .....             Opposite Parties
                                               Mr. S. Das, ASC
                                              Mr.L.K. Maharana, Adv.
                                           (TPCODL)
                          CORAM:
THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY
                          ORDER

09.04.2026

1. This matter is taken up through hybrid mode.

2. Heard learned counsel appearing for the Parties.

3. On instruction, Mr. L.K. Maharana, learned counsel appearing for the TPCODL contended that against the impugned order under Annexure-7, the dispute lies to the GRF, Cuttack. It is accordingly contended that without availing the alternate forum, since the present Writ Petition has been filed, the same is not maintainable.

4. Learned counsel appearing for the Petitioner on the other hand contended that since the impugned order has been passed without following the earlier direction of this Court, the Writ filed against the impugned order is very much maintainable.

5. Having heard learned counsel appearing for the parties, considering the submission made and the fact that against the impugned order, the lis lies to the GRF, Cuttack, this Court is not inclined to entertain the Writ Petition. It is open for the Petitioner to move the appropriate forum by filing appropriate application.

6. Considering the submission that because of the demand so raised, there is apprehension of disconnection of power supply, prior to approaching the Forum, it is observed that if Petitioner pays a sum of Rs.25,000/- out of the Demand amount of Rs.1,13,307/-, without prejudice to his claim before Opp. Party No.3 on or before 15th April, 2026, till the Interlocutory Application to be filed before the GRF is considered with passing of an appropriate order, no coercive action be taken subject to payment of the current dues, as will be raised.

7. With the aforesaid liberty and direction, the Writ Petition stands disposed of.

(Biraja Prasanna Satapathy) Judge Sangita

Reason: authentication of order Location: high court of orissa, cuttack Date: 15-Apr-2026 12:57:47