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Orissa High Court
M/S. Tata Steel Ltd vs State Of Odisha And Others .... Opposite ... on 2 February, 2026
Author: Murahari Sri Raman
Bench: Murahari Sri Raman
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.31035 of 2025 and batch
W.P.(C) No.31035 of 2025
M/s. Tata Steel Ltd., Mumbai and
another .... Petitioners
Dr. Abhishek Manu Singhvi, Senior Advocate
assisted by Mr.Dhananjaya Mishra, Advocate
Mr.Arnav Behera, Advocate
Mr.Ritesh Patanaik, Advocate
-versus-
State of Odisha and others .... Opposite Parties
Mr. R. Venkataramani, Attorney General of India
Mr. P. K. Parhi, Deputy Solicitor General of India
along with Mr. S. S. Kashyap, Senior Panel Counsel
Mr.Pitambar Acharya, Advocate General, Odisha
Mr. Saswat Das, Addl. Government Advocate
Mr.Debashis Tripathy, Addl. Government Advocate
Ms.Aishwarya Dash, Addl. Standing Counsel
W.P.(C) No.16665 of 2021 .... Petitioners
Narbheram Power & Steel Pvt. Ltd.
and another.
Mr. Gopal Subramanium, Senior Advocate
assisted by Mr. Gaurav Khanna, Advocate
Mr. Tarun Patnaik, Advocate
Mr. Pawan Bhusan, Advocate
Mr.Satyajit Mohanty, Advocate
-versus-
State of Odisha and others .... Opposite Parties
Mr. R. Venkataramani, Attorney General of India
Mr. P. K. Parhi, Deputy Solicitor General of India
along with Mr. S. S. Kashyap, Senior Panel Counsel
Mr.Pitambar Acharya, Advocate General, Odisha
Mr. Saswat Das, Addl. Government Advocate
Mr.Debashis Tripathy, Addl. Government Advocate
Ms.Aishwarya Dash, Addl. Standing Counsel
Page 1 of 4
Petitioners
W.P.(C) No.30039 of 2021 ....
M/s. P.M. Granite Export Pvt. Ltd.
and another
Mr.Gautam Mukherji, Senior Advocate
assisted by Mr.Venugopal Mahapatra, Advocate
Ms.Aishwarya Ray, Advocate
Mr.Supratik Acharya, Advocate
-versus-
State of Odisha and others .... Opposite Parties
Mr. R. Venkataramani, Attorney General of India
Mr. P. K. Parhi, Deputy Solicitor General of India
along with Mr. J.B. Mohanty, Central Government Counsel
Mr.Pitambar Acharya, Advocate General, Odisha
Mr. Saswat Das, Addl. Government Advocate
Mr.Debashis Tripathy, Addl. Government Advocate
Ms.Aishwarya Dash, Addl. Standing Counsel
W.P.(C) No.5215 of 2025 .... Petitioners
M/s. Narbheram Power and Steel
Private Limited and another
Mr. Gopal Subramanium, Senior Advocate
assisted by Mr. Gaurav Khanna, Advocate
Mr. Tarun Patnaik, Advocate
Mr. Pawan Bhusan, Advocate
-versus-
Union of India and others .... Opposite Parties
Mr. R. Venkataramani, Attorney General of India
Mr. P. K. Parhi, Deputy Solicitor General of India
along with Mr. R.K. Mahapatra, Senior Panel Counsel
Mr.Pitambar Acharya, Advocate General, Odisha
Mr. Saswat Das, Addl. Government Advocate
Mr.Debashis Tripathy, Addl. Government Advocate
Ms.Aishwarya Dash, Addl. Standing Counsel
W.P.(C) No.19172 of 2025 .... Petitioners
M/s.Ghanashyam Misra and Sons
Private Limited and another
Mr. Rakesh Dwivedi, Senior Advocate
Page 2 of 4
assisted by Mr. Tarun Pattnaik, Advocate
Mr. Ekalavya Dwivedi, Advocate
Ms. Vidisha Swarup, Advocate
-versus-
State of Odisha and others .... Opposite Parties
Mr. R. Venkataramani, Attorney General of India
Mr. P. K. Parhi, Deputy Solicitor General of India
along with Mr. B.B. Mishra, Senior Panel Counsel
Mr.Pitambar Acharya, Advocate General, Odisha
Mr. Saswat Das, Addl. Government Advocate
Mr.Debashis Tripathy, Addl. Government Advocate
Ms.Aishwarya Dash, Addl. Standing Counsel
W.P.(C) No.20026 of 2025
M/s. Ghanashyam Misra and Sons
Private Limited and another ....
Petitioners
Mr. Rakesh Dwivedi, Senior Advocate
assisted by Mr. Tarun Pattnaik, Advocate
Mr. Ekalavya Dwivedi, Advocate
Ms. Vidisha Swarup, Advocate
-versus-
State of Odisha and others .... Opposite Parties
Mr. R. Venkataramani, Attorney General of India
Mr. P. K. Parhi, Deputy Solicitor General of India
along with Mr. D.R. Bhokta, Central Government Counsel
Mr.Pitambar Acharya, Advocate General, Odisha
Mr. Saswat Das, Addl. Government Advocate
Mr.Debashis Tripathy, Addl. Government Advocate
Ms.Aishwarya Dash, Addl. Standing Counsel
W.P.(C) No.22431 of 2025
M/s. Tata Steel Ltd. and another .... Petitioners
Dr. Abhishek Manu Singhvi, Senior Advocate
assisted by Mr.Dhananjaya Mishra, Advocate
Mr.Arnav Behera, Advocate
Page 3 of 4
Mr.Ritesh Patanaik, Advocate
-versus-
State of Odisha and others .... Opposite Parties
Mr. R. Venkataramani, Attorney General of India
Mr. P. K. Parhi, Deputy Solicitor General of India
along with Mr. B. Moharana, Senior Panel Counsel
Mr.Pitambar Acharya, Advocate General, Odisha
Mr. Saswat Das, Addl. Government Advocate
Mr.Debashis Tripathy, Addl. Government Advocate
Ms.Aishwarya Dash, Addl. Standing Counsel
CORAM:
HON'BLE THE CHIEF JUSTICE
AND
HON'BLE MR JUSTICE MURAHARI SRI RAMAN
ORDER
Order No. 02.02.2026
12. 1. Heard learned counsel (s) for the parties.
2. Hearing is concluded and Judgment is reserved.
3. Interim order (s) passed earlier shall continue till delivery of
Judgment.
(Harish Tandon)
Chief Justice
(M.S. Raman)
Judge
Bichi
Signed by: BICHITRANANDA SAHOO
Location: Orissa High Court, Cuttack
Date: 03-Feb-2026 19:53:41
