Iswar Chandra Behera vs State Of Odisha
2026 Latest Caselaw 3635 Ori

Orissa High Court

Iswar Chandra Behera vs State Of Odisha on 20 April, 2026

                                         IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                   CRLMP No. 461 of 2026
                                      Iswar Chandra Behera                      ....       Petitioner
                                                                 Mr.Pramod Kumar Rout, Advocate
                                                                 -versus-
                                      1. State of Odisha, Home Department
                                      2. State of Odisha, Environment and
                                      Climate Change Department
                                      3. Director General of Police, Cuttack
                                      4. Superintendent of Police, Cuttack
                                      5.Tahasildar-cum-Executive
                                      Magistrate, Nischintakoili
                                      6.IIC, Nischintakoili PS
                                      7. Medical Officer, Nischintakoili CHC
                                      8. Kailash Chandra Sahu                   .... Opp. Parties
                                                                                    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.         After hearing the learned counsel for the petitioner and

perusing the averments in the CRLMP, although I am not satisfied that the CRLMP is maintainable, but in view of the allegations made in paragraph 3 of the CRLMP and as the complaints have been sent to the various State Government Officials through speed post, list this matter on 29.04.2026 to enable Mr. S. K. Rout, learned Additional Standing Counsel to obtain instructions from the Opposite Parties.

(Savitri Ratho)

Signed by: SUBHALAXMI PRIYADARSHANI Subhalaxmi

Location: Orissa High Court, Cuttack Date: 20-Apr-2026 19:36:09