M/S Omm Jay Maa Laxmi vs State Of Odisha And Others .... Opp. ...
2026 Latest Caselaw 857 Ori

Orissa High Court

M/S Omm Jay Maa Laxmi vs State Of Odisha And Others .... Opp. ... on 2 February, 2026

Author: Mruganka Sekhar Sahoo

Bench: Mruganka Sekhar Sahoo

                                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                  W.P.(C) No.2267 of 2026
                                  M/s Omm Jay Maa Laxmi               ....            Petitioners
                                  SHG, Khordha and another

                                                         Ms. Pratyusha Naidu, Advocate

                                                          -versus-

                                  State of Odisha and others          ....       Opp. Parties


                                                                      Mr. D.N. Lenka, AGA
                                                                (For Opp. Party Nos.1 to 7)
                                              CORAM:
                                              JUSTICE MRUGANKA SEKHAR SAHOO
                                                          ORDER

02.02.2026 (Hybrid Mode) Order No.

01. 1. The petitioner is the self-help group (in short 'SHG')is before this Court challenging selection of the Fair Price Shop (for short 'FPS') under Public Distribution System at Ward No.49 (Phuleswari Basti).

It is submitted that the petitioner has obtained information from the Office of the Addl. District Magistrate, Bhubaneswar furnished by Addl. Civil Supplies Officer, Bhubaneswar Municipal Corporation furnishing information under Right to Information Act-

Signed by: RAJESH KUMAR BADHEI

Location: HIGH COURT OF ORISSA, CUTTACK Subhadra Chhatoi who is the President of the Date: 06-Feb-2026 17:12:12

petitioner self-help group.

2. Learned counsel for the petitioner has adjournment to examine the provisions of the Odisha P.D.S. (Control) Order 2016: Orders 4 and 19. Order 4 provides for FPS shops to be given to SHG and Order 19: Appeal.-(1) Any person aggrieved by an order of the Licensing Authority refusing to grant... may prefer an appeal before the Appellate Authority.

3. Learned Addl. Govt. Advocate shall also obtain instruction and address as to who would be the Appellate Authority in case the petitioner moves an appeal under Order 19 challenging the order passed by the ADM.

4. List on 06.02.2026.

(Mruganka Sekhar Sahoo) Judge Rajesh