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Orissa High Court
Sinduria Grama Panchayat vs ) State Of Odisha ..... Opposite Parties on 20 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
20.04.2026
I.A. Nos.6985, 7203 of 2026, 7332 of 2026 and 7330 of 2026
(Arising out of W.P.(C) Nos.11140 of 2025, 24976 of 2025 and
25125 of 2025)
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Order No.
10. 1. These matters are taken up through hybrid mode.
2. I.A. No.6985 of 2026 arising out of W.P.(C)
No.11140 of 2025 and I.A. No.7230 of 2026 arising out
of 24976 of 2025 along with two unnumbered I.As.
arising out of W.P.(C) No.11140 of 2025 and W.P.(C)
No.25125 of 2025 were listed today for hearing and
objection.
3. In the meantime, the said two unnumbered I.As.
have already been numbered vide I.A. No.7332 of 2026
arising out of W.P.(C) No.25125 of 2025 and I.A.
No.7330 of 2026 arising out of W.P.(C) No.11140 of
2025.
4. Accordingly, the four I.As. vide I.A. No.6985,
7203 of 2026, 7332 of 2026 and 7330 of 2026 were
listed today for objection and hearing.
5. These I.As. were filed by the petitioners in the
respective writ petitions praying for directing the
Opposite Parties or Registry to supply the copy of the
sealed cover document containing the notings of the
Government submitted by the learned Advocate General
of Odisha on dated 08.04.2026 in order to provide
them(petitioners) for submitting their reply on the said
document after being supplied with the copies thereof
for further support of their contentions.
6. Today, the petitioner-State has filed objection
against the aforesaid I.As. after serving copy thereof on
the learned counsels for the petitioners.
7. The learned Additional Government Advocate
submitted that, he has filed the objection against the
I.As. on dated 17.04.2026 through e-mode filing, but,
the same has not been placed with the record. For
which, learned Additional Government Advocate for the
State filed a hard copy of the objection, which shall be
kept in the record.
8. Learned Additional Government Advocate for the
State also filed a memo today stating that, the
documents those were presented through sealed cover
by the learned Advocate General of Odisha during
argument on dated 08.04.2026 may be returned back to
the State and the same cannot be relied upon at all.
9. To which, the learned senior counsels for the
petitioners in the writ petitions objected contending that,
there is no provision under law for returning back any
document filed by any party after its filing and after its
perusal by the Court.
10. According to them(petitioners), when the Court
has already perused the documents filed by the learned
Advocate General for the State on dated 08.04.2026,
then, there is every possibility of biasness at the time of
judgment and the same shall ultimately influence the
Court, even if the documents will be returned back.
Accordingly, learned counsel for the petitioners
submitted that, return of the documents after its filing
and perusal by the Court are not permissible and they
will file objection apprising the Court about the same.
11. Therefore, these I.As. be listed
tomorrow(21.04.2026) for hearing in respect of the
matter, whether, the documents, those were filed by the
learned Advocate General of Odisha on dated
08.04.2026 in a sealed cover are permissible for its
return or not.
( ANANDA CHANDRA BEHERA)
Judge
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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11. 1. These writ petitions are to be listed on 21.04.2026
at the 'TOP' of the list along with the aforementioned
I.As. for reply on behalf of the petitioners.
3. Interim order which was continuing till today, the
same shall continue till the next date.
( ANANDA CHANDRA BEHERA)
Judge
Jagabandhu
Designation: Personal Assistant
