Rajesh Kumar Gupta vs State Of Odisha
2026 Latest Caselaw 3569 Ori

Orissa High Court

Rajesh Kumar Gupta vs State Of Odisha on 17 April, 2026

Author: B. P. Routray

Bench: B. P. Routray

Signature Not Verified
Digitally Signed
Signed by: MANAS KUMAR PANDA
Reason: Authentication
Location: OHC, Cuttack
Date: 17-Apr-2026 17:17:52


                               IN THE HIGH COURT OF ORISSA AT CUTTACK
                                         WP(C) No.11500 of 2026

                     Rajesh Kumar Gupta                           ....             Petitioner
                                                         Mr. Kirtan Badhei, Advocate
                                                  -versus-
                     State of Odisha, represented through its
                     Secretary, Revenue and Disaster
                     Management Department and Others         ....       Opposite Parties
                                                                   Mr. U.R. Jena, AGA

                                 CORAM:
                                 SHRI JUSTICE B. P. ROUTRAY
                                                ORDER

17.4.2026 Order No.

01. 1. It is submitted on behalf of the Petitioner that the Opposite Parties, particularly Opposite Party No.5, i.e. Bargarh Municipality, is threatening to demolish the house of the Petitioner without granting him any opportunity of hearing.

2. Issue notice. Mr. U.R. Jena, learned AGA accepts notice on behalf of Opposite Parties 1 to 4.

3. The petitioner is permitted to serve a copy of the brief on Mr. J.K. Panda, learned counsel who usually appears for Bargarh Municipality. His name may be indicated in the list as well as on the brief subject to filing of vakalatnama.

4. List this matter on 6th May, 2026.

02. 5. As an interim measure, it is directed that status quo as on date in respect of the nature and character of the case land, i.e. Land

No.218, Gandhichhak, Bargarh, shall be maintained by the parties till 6th May, 2026.

6. An urgent certified copy of this order be granted on proper application.

( B.P. Routray) Judge M.K.Panda