Kshetra Mohan Sethi vs Sushil Kumar Lohani
2026 Latest Caselaw 3373 Ori

Orissa High Court

Kshetra Mohan Sethi vs Sushil Kumar Lohani on 10 April, 2026

Bench: K.R. Mohapatra, R.K. Pattanaik

Signature Not Verified
Digitally Signed
Signed by: MADHUSMITA SAHOO
Designation: SENIOR STENOGRAPHER
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 11-Apr-2026 09:45:48




                                            IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                          CONTC No. 2272 OF 2024
                                          Kshetra Mohan Sethi                     ....          Petitioner
                                                          Mr. Manoj Kumar Mishra, Senior Advocate
                                                                                  being assisted by
                                                                Mr. Dillip Kumar Patnaik, Advocate
                                                                    -versus-
                                          Sushil Kumar Lohani, IAS and others     ....    Opp. Parties
                                                                             Mr. Bibekananda Nayak,
                                                                     Additional Government Advocate
                                               CORAM:
                                               JUSTICE K.R. MOHAPATRA
                                               JUSTICE R.K. PATTANAIK
                                                                 ORDER

             Order No.                                          10.04.2026
                   6.              1.        This matter is taken up through hybrid mode.

2. Mr. Nayak, learned Additional Government Advocate submits that against the order of dismissal of SLP(C) Diary No.24746 of 2024, the State of Odisha has filed a review petition, which has been registered as Diary No.1724 of 2026.

3. Mr. Mishra, learned Senior Advocate appearing for the Petitioner submits that the State Government is not taking any step either to remove the defect in the said review petition or to get it listed. In that process, the Petitioner is seriously prejudiced, as he is deprived of getting the benefit of the order dated 14th September, 2023 passed in W.P.(C) No.24288 of 2023. The order dated 14th September, 2023 in W.P.(C) No.24288 of 2023 was passed holding that the Petitioner shall be extended the benefits, as granted to the Petitioner in W.P.(C) No.6871 of 2012.

Designation: SENIOR STENOGRAPHER

Location: High Court of Orissa, Cuttack Date: 11-Apr-2026 09:45:48

3.1. Against the judgment in W.P.(C) No.6871 of 2012, the State Government has preferred SLP(C) No.24746 of 2024, which has already been dismissed vide order dated 25 th February, 2025. In the garb of filing review petition, the State Government is not implementing the order. He, therefore, prays for proceeding with the contempt application.

4. Mr. Nayak, learned Additional Government Advocate submits that the review petition was last listed before the Hon'ble Supreme Court on 17th March, 2026. But, he has no instruction with regard to further development, if any, in the said review petition. He, however, prays for a short adjournment to get complete instruction.

5. Thus, taking a lenient view in the matter, this CONTC is adjourned to be listed on 8th May, 2026, on which date, Mr. Nayak, learned Additional Government Advocate shall apprise the Court about the developments, if any, in the said review petition.

                                                                      (K.R. Mohapatra)
                                                                           Judge


                                                                      (R.K. Pattanaik)
     ms                                                                    Judge