Iswar Chandra Behera vs State Of Odisha & Others .... Opposite ...
2026 Latest Caselaw 993 Ori

Orissa High Court

Iswar Chandra Behera vs State Of Odisha & Others .... Opposite ... on 4 February, 2026

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

                               IN THE HIGH COURT OF ORISSA AT CUTTACK
                                            W.P.(C) No.2802 of 2026

                        Iswar Chandra Behera
                                                             ....                       Petitioner
                                                                    Mr. P.K. Mohanty (2), Advocate

                                                         -versus-

                        State of Odisha & Others             ....                Opposite Parties
                                                                             Mr. P.P. Behera, ASC


                                               CORAM:
                                  JUSTICE BIRAJA PRASANNA SATAPATHY
                                                          ORDER

04.02.2026 Order No.

01. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.

2. Heard learned counsel appearing for the Parties.

3. Issue notice to the Opposite Parties on the question of admission.

4. 1 (One) extra copy of the Writ Petition be served on learned State Counsel, who accepts notice on behalf of all the Opposite Parties by 05.02.2026.

5. List this matter in the week commencing 30th March, 2026.

6. Counter affidavit, if any, be filed in the meantime.

(Biraja Prasanna Satapathy)

Location: HIGH COURT OF ORISSA, CUTTACK

Subrat