Subhashree Debata vs State Of Odisha & Anr. ..... Opposite ...
2026 Latest Caselaw 3692 Ori

Orissa High Court

Subhashree Debata vs State Of Odisha & Anr. ..... Opposite ... on 21 April, 2026

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

                              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                            WP(C) No. 11380 of 2026
                          Subhashree Debata             .....       Petitioner
                                                                                 Mr. A. Patnaik, Advocate
                                                               -versus-
                          State of Odisha & Anr.                  .....             Opposite Parties
                                                                                     Mr. S.P. Das, ASC
                                             CORAM:
                         THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY
                                              ORDER

21.04.2026

1. This matter is taken up through hybrid mode.

2. Heard learned counsel appearing for the Parties.

3. Since the present writ petition has been filed with the prayer to correct the date of birth of the Petitioner, it is the view of this Court that the writ petition is not maintainable.

4. However, it is open for the Petitioner to move the appropriate forum for such correction of the date of birth.

5. With the aforesaid liberty, the writ petition stands disposed of.

(BIRAJA PRASANNA SATAPATHY) Judge Sneha

Location: High Court of Orissa, Cuttack