Godavari Commodities Limited vs State Of Odisha
2026 Latest Caselaw 3634 Ori

Orissa High Court

Godavari Commodities Limited vs State Of Odisha on 20 April, 2026

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CRLMP No. 462 of 2026
                 1.Godavari Commodities Limited           ....      Petitioners
                 2.Truck Owner's Association,
                       Chhendipada
                                               Mr. Abinash Routray, Advocate
                                           -versus-
                 1.State of Odisha, Home Department
                 2.Chief Secretary, Government of
                 Odisha
                 3.Director General of Police, Odisha
                 4.District Magistrate and Collector,
                 Angul
                 5.Superintendent of Police, Angul
                 6.IIC, Chhendipada PS
                 7.Deputy Director of Mines Talcher
                 8.The Regional Transport Authority, .... Opp. Parties
                 Angul
                                                              Mr. S. K. Rout,
                                                 Additional Standing Counsel

            CORAM:
                          HON'BLE MISS JUSTICE SAVITRI RATHO
                                   ORDER

Order No.                         20.04.2026
                               (Through hybrid Mode)

  01.       1.       This CRLMP has been filed praying for issue of a writ in

the nature of mandamus to the Opposite Parties for removing the unlawful assembly/obstruction on the Angul Deogarh Highway at Kosala Chandan Nagar Chaka and to ensure that there is no obstruction of movement of traffic including trucks carrying coal from Naini Mines to Hindol Road Railway Siding and to act strictly in accordance with law in discharge of their duty.

2. Mr. Routray, learned counsel for the petitioner submits that the petitioner does not want to press this CRLMP at present,

as some steps have been taken by the District Administration in the meanwhile. He files a memo stating that as the petitioner wants to withdraw the CRLMP, in the meanwhile, the police has taken steps to remove the encroachers, for which this CRLMP has become infructuous. The said memo is taken on record.

3. Considering the submissions of the learned counsel for the petitioner and the memo, the CRLMP is disposed of as withdrawn.

(Savitri Ratho) Judge Subhalaxmi

Signed by: SUBHALAXMI PRIYADARSHANI

Location: Orissa High Court, Cuttack Date: 20-Apr-2026 19:36:10