[Cites 0, Cited by 0]
Orissa High Court
Sinduria Grama Panchayat vs ) State Of Odisha ..... Opposite Parties on 16 April, 2026
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) Nos.34468, 10460, 10462, 10465, 10467, 10595, 10598,
10745, 10815, 10818, 10841, 10844, 10896, 10965, 10969, 10971,
10996, 11022, 11082, 11094, 11140, 11162, 11167, 11188, 11194,
11292, 11706, 11720, 11728, 11900, 11906, 11913, 11924, 12115,
12132, 12270, 12349, 12356, 12625, 12643, 12646, 14597, 16939,
16987, 18536, 19995, 20192, 24379, 24381, 24383, 24976, 24982,
25125 all of 2025
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Sinduria Grama Panchayat ..... Petitioner
Level Federation, Nayagarh
Represented by Adv. -
Mr. B. Routray, Sr.
Advocate
-versus-
1) State of Odisha ..... Opposite Parties
2) Collector And District Magistrate, Represented by Adv. -
Nayagarh, Mr. S.N. Pattanaik,
3) Block Development Officer, AGA and Mr. S.R.
Nayagarh Pattanaik, AGA
CORAM:
MR. JUSTICE ANANDA CHANDRA BEHERA
ORDER
16.04.2026
Order No.
09. 1. These matters are taken up through hybrid mode.
2. The learned Additional Government Advocate for
the State pointed out that, inadvertently in the order
No.8, the date of the order has been typed out as
"07.04.2026" instead of "08.04.2026".
3. The learned counsels of both the sides also
submitted for correction of the same from "07.04.2026"
to "08.04.2026".
4. Taking the submissions of the learned counsels of
both the sides into account, the date of the Order No.8
in these writ petitions be corrected from "07.04.2026"
to "08.04.2026".
5. Such correction is carried out in the open Court in
presence of the learned counsels of the parties.
6. These writ petitions were listed today in order to
give reply by the learned counsels for the petitioners, as
the arguments on behalf of the State made by the
learned Advocate General of Odisha was completed in
the last date making it clear that, on its next date, i.e.,
today no adjournment shall be granted to the petitioners.
7. Today, the petitioners in W.P.(C) No.11140 of
2025 filed an Interlocutory Application vide I.A.
No.6985 of 2026 praying for directing the Opposite
Parties or the Registry to supply the copy of the sealed
cover document being the notings of the Government
submitted by the learned Advocate General of Odisha in
the previous date to the learned counsels for the
petitioners in order to provide them an opportunity to
submit its reply on the said documents after being
supplied with copies thereof in further support of their
contentions.
8. Likewise, an unnumbered I.A. has been filed by
the learned counsel in W.P.(C) No.11140 of 2025
praying for recalling/modifying the direction contained
in Order No.8 dated 07.04.2026 (corrected as
08.04.2026) to the extent that, sealed cover document
shall be perused by the Court only without disclosure to
the petitioner, the same is contrary to the principles of
natural justice and to call for the I.A. No.6985 of 2026
filed by the petitioner for hearing and adjudication of
the same.
9. The copy of the aforesaid I.A. No.6985 of 2026
as well as unnumbered I.A. filed by the petitioner in
W.P.(C) No.11140 of 2025 has already been served on
the learned Additional Government Advocate for the
State.
10. The petitioners in W.P.(C) No.25125 of 2025
have also filed an another unnumbered I.A. praying to
recall/modify the order dated 07.04.2026 (corrected as
08.04.2026) and to direct the Opposite Party No.1 to
supply a copy of the documents/notings relied upon by
the Opposite Party No.1, which has been kept in a
sealed cover and to grant an opportunity to the
petitioners to file reply on being supplied with copy
thereof.
11. The petitioner in W.P.(C) No.24976 of 2025 has
filed an Interlocutory Application vide I.A. No.7203 of
2026 before the Registry (which is not in the record)
praying for directing the Opposite Parties or the
Registry to supply the copy of the sealed cover
document being the notings of the Government
submitted by the learned Advocate General of Odisha
during hearing on dated 07.04.2026 (corrected as
08.04.2026) in Order No.8 to the learned counsel for the
petitioners and to grant an opportunity to the petitioners
to file reply to the said documents after being supplied
the documents thereof in further support of their
contentions.
12. Copy of this I.A. (which is not in the record) has
already been supplied to the learned Additional
Government Advocate for the State.
13. Learned Additional Government Advocate for the
State submitted for filing objection against I.A. No.6985
of 2026 and I.A. No.7203 of 2026 and two unnumbered
I.As. in W.P.(C) No.11140 of 2025 and W.P.(C)
No.25125 of 2025 in course of the day.
It is also submitted by the learned Additional
Government Advocate for the State that, the learned
counsels of the petitioners in all the writ petitions shall
give reply on the arguments made by the learned
Advocate General for the State, because, the matters
were listed today for the same purpose making it clear
that, no adjournment shall be granted to the petitioners,
to which, the learned counsels for the petitioners
objected contending that, unless these I.As. filed by
them are disposed of, they cannot be able to give their
reply, because, Court has already perused the sealed
cover documents and unless the said sealed cover
documents containing the notings of the Government
are shown to them, they shall be prejudiced and they
shall be debarred from availing the principles of natural
justice.
14. Taking the submissions of the learned counsels of
both the sides into account, the above I.As. be listed on
20.04.2026 at the 'TOP' of the list for objection and
hearing.
15. All these writ petitions are listed to 20.04.2026, in
order to give reply by the learned counsels for the
petitioners on the arguments of the learned Advocate
General of Odisha.
16. Unnumbered I.As. filed in W.P.(C) No.11140 of
2025 and W.P.(C) No.25125 of 2025 be numbered by
the Registry in course of the day.
17. Interim order which was continuing till today, the
same shall continue till the next date.
( ANANDA CHANDRA BEHERA)
Judge
Jagabandhu
Designation: Personal Assistant
