Sudhansu Sekhar Deo vs State Of Odisha & Others .... Opp. ...
2026 Latest Caselaw 3380 Ori

Orissa High Court

Sudhansu Sekhar Deo vs State Of Odisha & Others .... Opp. ... on 10 April, 2026

Author: Sashikanta Mishra

Bench: Sashikanta Mishra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                              W.P.(C) No.8475 of 2026
            Sudhansu Sekhar Deo                              ....             Petitioner
                                                                       Represented by
                                                                 Dr. S. Bag, Advocate
                                            -Versus-
            State of Odisha & Others                           ....    Opp. Parties
                                                                  Represented by
                                                                 Mr. S.N. Patnaik,
                                                  Additional Government Advocate
                  CORAM:
                       JUSTICE SASHIKANTA MISHRA
                                              ORDER

10.04.2026 Order No.

01. 1. This matter is taken up through hybrid mode. . 2. Heard learned counsel for the Petitioner and learned Additional Standing Counsel for the State.

3. The petitioner has approached this Court with the following prayer:-

"It is therefore, prayed that this Hon'ble Court would be graciously pleased to admit this writ petition call for the records, and issue a writ in the nature of writ of mandamus directing the Opposite Parties, particularly to the Opposite Party No.3 (Tahasildar, Kalahandi), to disposed of the Revenue Misc. Case No.94 of 2023, pending before it for more than two years and six months by making necessary corrections to the wrongful recording of plot and area of Mouza-Paramanandpur in Bhulekh (Odisha Land Revenue Portal) within a stipulated time period;

And pass any other appropriate order/orders, writ/writs, direction/directions as this Hon'ble Court may deem just and proper in the interest of justice;

And for this act of kindness, the petitioner shall as in duty bound ever pray."

4. Considering the submissions and the prayer, the writ application is disposed of directing the Tahasaildar, Kalahandi to dispose of the Revenue Misc. Case No.94 of 2023 pending before

him as early as possible, preferably within four weeks from the date of production of certified copy of this order by the petitioner.

(Sashikanta Mishra) Judge

Puspanjali

Designation: Junior Stenographer

Location: High Court of Orissa, Cutack. Date: 10-Apr-2026 19:07:20