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Orissa High Court
Premalata Ray & Others vs State Of Odisha & Others on 16 April, 2026
IN THE HIGH COURT OF ORISSA AT CUTTACK
RSA No.437 of 2023
Premalata Ray & others ..... Appellants
Represented By Adv. -
Mr. S.S. Mohapatra
-versus-
State of Odisha & others ..... Respondents
Represented By Adv. -
Mr. G. Mohanty, Standing
Counsel
Mr. A.K. Biswal
Mr.N.K. Sahu
CORAM:
MR. JUSTICE ANANDA CHANDRA BEHERA
ORDER
16.04.2026
Order No.
07. I.A Nos.1132, 1133, 1134 of 2024
1. These matters are taken up through hybrid mode.
2. These three Interlocutory Applications have been
filed by the Petitioners praying for substitution of the
PLRs of the deceased Respondent No.11.
3. Accordingly, notices were issued to the PLRs of
the deceased Respondent No.11.
4. Out of the said notice issued to the PLRs of
deceased Respondent No.11, notices against Respondent
Nos.11-a, 11-e, 11-f, 11-g and 11-h are made sufficient
but none has appeared on their behalf.
5. Learned counsel for the Petitioners is directed to
file fresh requisites for issuance of notice to the PLR of
Respondent Nos.11-b, 11-c, 11-d and 11-i in their
present correct addresses through Speed Post with A.D
within seven working days.
( ANANDA CHANDRA BEHERA)
Judge
08. I.A Nos.1135, 1136 and 1137 of 2024
1. These three Interlocutory Applications have been
filed by the Petitioners praying for substitution of the
PLRs of the deceased Respondent No.15.
2. Accordingly, notice was issued to the PLRs of
Respondent No.15. Out of the said notice issued to the
PLRs of deceased Respondent No.15, notices against
Respondent Nos.15-a and 15-b are made sufficient but
none has appeared on their behalf.
3. Therefore, these three I.As are allowed.
4. The legal heirs of the deceased Respondent No.15
be substituted in his place.
5. Learned counsel for the Petitioners is directed to
file the consolidated cause title of the appeal memo
incorporating the legal heirs of the deceased Respondent
No.15 after serving the copy thereof on the learned
counsel for the other Respondents.
6. Registry is directed to incorporate the names of
the PLRs of the deceased Respondent No.15 in the cause
title of the appeal memo.
7. These I.As filed by the Appellants are disposed of
finally.
( ANANDA CHANDRA BEHERA)
Judge
1. In view of the final order passed in I.A Nos.1135,
1136 and 1137 of 2024, learned counsel for the
Appellants are directed to file requisites for issuance of
notice to the PLRs of the deceased Respondent No.15
through Speed Post with A.D within seven working
days.
2. As per noting of the Registry, appeal notices
issued against Respondent No.1 and 2 are made
sufficient. Learned Standing Counsel for the State is
present on behalf of the Respondent Nos.1 and 2.
3. Learned counsel for the Appellants is directed to
file requisites for issuance of notice in the appeal memo
to the Respondent Nos.9, 17 and 18 in their present
correct address through Speed Post with A.D within
seven working days.
4. As per the noting of the Registry, the Appellant
No.12 has expired. Learned counsel for the Appellants is
directed to take steps for substation of the legal heirs of
the deceased Appellant No.12 by the next date.
5. List this 2nd appeal four weeks after.
( ANANDA CHANDRA BEHERA)
Judge
1. Respondent Nos.3 to 7 have filed this I.A praying
for maintenance of the water canal by the Respondent
Nos.1 and 2. Copy thereof has already been served on
the learned Standing Counsel for the State.
2. Learned Standing Counsel for the State submitted
filing of the objection.
3. Therefore, this I.A be listed for objection and
hearing four weeks after.
( ANANDA CHANDRA BEHERA)
Judge
1. Leaned counsel for the Appellants submitted that
he has filed I.A No.1168 of 2024 which is not in the
record. If that be so, Registry is directed to place the
same in the record for necessary orders.
( ANANDA CHANDRA BEHERA)
Judge
Pradeep
Signed by: PRADEEP KUMAR SWAIN
Location: Orissa High Court, Cuttack
Date: 16-Apr-2026 15:14:01
