Susanta Kumar Pattanaik vs State Of Odisha And Others .... Opposite ...
2026 Latest Caselaw 3430 Ori

Orissa High Court

Susanta Kumar Pattanaik vs State Of Odisha And Others .... Opposite ... on 15 April, 2026

Author: Murahari Sri Raman

Bench: Murahari Sri Raman

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 WP(C) No.35721 of 2025
                 Susanta Kumar Pattanaik         ....     Petitioner
                                                 Mr. Niranjan Lenka, Advocate
                                            -versus-
                 State of Odisha and others            ....     Opposite Parties
                                                   Mr. Debashis Tripathy, AGA
                                   CORAM:
                       THE HON'BLE THE CHIEF JUSTICE
                                     AND
                 THE HON'BLE MR. JUSTICE MURAHARI SRI RAMAN
                                          ORDER

Order No.                                15.04.2026
    01.     1.    The petitioner has approached this Court by way of filing this

writ petition invoking provisions under Articles 226 and 227 of the Constitution of India with the following prayer(s):

"It is therefore prayed that this Hon'ble Court would graciously be pleased to admit the writ petition, issue Rule Nisi, in the nature of writ of mandamus or any other writ (s) as deem fit and proper calling upon the Opp parties to show cause as to way they shall not be directed to refund the bid amount of Rs.60,000/- and E.M.D./securities amount of Rs.18,810/-, total Rs.78,810/- deposited by the petitioner before the Opp. Party No.3 in TMC No.01/2011-12 since 26.08.2011 along with interest 12% per annum from the date of such deposit till the date of payment.

And if the opposite parties fail to show cause or show insufficient cause the said Rule be made absolute directing them to refund the said amount to the petitioner within a stipulated period.

And pass any other order/orders, direction/directions as your Lordship deem fit and proper for the ends of justice;

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

2. In pursuance of auction sale notice dated 12th August, 2011, the petitioner participated and his offer being accepted he was asked to deposit certain amounts, which he complied. The petitioner deposited Rs.78,810/- (which comprised Bid amount of Rs.60,000/- and security deposit of Rs.18,810/-). Instead of executing agreement and issuance of work order enabling him to lift the sand from the auctioned area, the opposite party no.3- Tahasildar, Suliapada in the district of Mayurbhanj issued fresh auction sale notice on 9th November, 2011.

2.1. As a consequence thereof, the petitioner submitted letter dated 18th November, 2011 claiming refund of amount deposited, which has not been attended to. A representation dated 24th June, 2013, eliciting grievance was submitted before the Collector, Mayurbhanj which was in vain.

2.2. It is submitted that as per Rule 53 of the Odisha Minor Mineral Concession Rules, 2004, an agreement between the successful bidder and the competent authority was required to be executed within seven days from the date of payment of bid amount. Since the auction sale notice was cancelled and the refund was not granted, the petitioner filed writ petition being WP(C) No.9273 of 2014, which came to be disposed of vide order dated 21st February, 2022, granting liberty to pursue remedy before the appropriate forum. Accordingly, the petitioner approached the Additional District Magistrate, Baripada by way of Touzi Misc. Appeal, which came to be disposed of on 18.03.2025 with the following observation:

"But upon perusal of relevant provision under Rule 46(1) (procedure for filing appeal) of Odisha Minor Mineral

Concession (Second Amendment) Rules, 2022 as above, I come up to a conclusion that this Court is not the appropriate forum to take a decision on the appeal memorandum filed by the appellant. As such, the appeal is not maintainable.

Hence, the appeal is disposed of."

2.3. Since refund of amount of Rs.78,810/- has not been granted, this writ petition has been preferred by the petitioner.

3. When the matter is taken up today, learned Additional Government Advocate appearing for the State-opposite parties furnished copy of written instructions received from the Tahasildar, Suliapada in Court today.

3.1. On perusal of the said instruction, this Court finds enclosed therewith a copy of letter dated 7th October, 2022 of the Tahasildar, Suliapada addressed to the petitioner with a request to submit "the original money receipt of above deposits" and particulars of bank accounts so as to enable him to credit the amount of refund claimed in connection with the auction of Jambhira Sand Bed at Gouduniduva for the year 2011-12 vide TMC No.01/2011-12 and also a letter dated 6th October, 2022 of the Deputy Collector, Touzi Collectorate, Mayurbhanj directing the Tahasildar to refund the security amount of Rs.18,810/- and bid amount of Rs.60,000/- in connection with aforesaid auction of sand bed.

3.2. It is further noticed from such written instruction of the Tahasildar, Suliapada that the petitioner was requested to submit certain documents, but he did not turn up to receive the amount till date.

3.3. In view of the said instructions, nothing remains for adjudication in this matter. Since the petitioner has not approached the authority concerned for receiving the amount with the documents sought for, this Court, therefore, feels it apposite to observe that the petitioner is at liberty to approach the Tahasildar, Suliapada within a period of fifteen days from today and furnish the details as sought for in letter dated 7 th October, 2022 so as to enable the Tahasildar to do the needful. In the event the petitioner approaches the authority concerned within the aforesaid period stipulated, the Tahasildar shall refund the amounts as sanctioned by the Collector and District Magistrate, Mayurbhanj to the petitioner within a period of four weeks thereafter.

4. In view of the above, the writ petition stands disposed of.

(Harish Tandon) Chief Justice

(M.S. Raman) Judge

MRS/Laxmikant

Signed by: LAXMIKANT MOHAPATRA Designation: SENIOR STENOGRAPHER Reason: Authentication Location: High Court of Orissa, Cuttack Date: 17-Apr-2026 14:36:55