Pravasish Panda vs State Of Odisha
2026 Latest Caselaw 995 Ori

Orissa High Court

Pravasish Panda vs State Of Odisha on 4 February, 2026

Author: B. P. Routray

Bench: B. P. Routray

Signature Not Verified
Digitally Signed
Signed by: MANAS KUMAR PANDA
Reason: Authentication
Location: OHC, Cuttack
Date: 04-Feb-2026 17:57:31



                               IN THE HIGH COURT OF ORISSA AT CUTTACK
                                         WP(C) No.3466 of 2026
                       Pravasish Panda                             ....          Petitioner
                                                               Mr. R.N. Mishra, Advocate
                                                   -versus-
                       State of Odisha, represented through its
                       Secretary, Commerce and Transport
                       Department and Others                    .... Opposite Parties
                                                                 Mr. R. Pradhan, ASC
                                                  Mr. P. Behera, counsel for O.P.2 & 3
                                  CORAM:
                                  SHRI JUSTICE B. P. ROUTRAY
                                                ORDER

4.2.2026 Order No.

01. 1. Heard Mr. R.N. Mishra, learned counsel for the Petitioner, Mr. R. Pradhan, learned ASC for State - opposite party and Mr. P. Behera, learned counsel for transport authorities.

2. The limited grievance of the petitioner is that the permit of his vehicle bearing registration number OD-29-J-3366 (Bus) for the concerned route was expired on 5th January, 2026 and due to his ill- health he could not apply for renewal of the same within the prescribed period. It is submitted that at present his application for renewal of permit by condoning the delay, as per Annexure-2, is pending consideration before the authority.

3. Accordingly the writ petition is disposed of at the stage of admission with a direction to the Secretary, State Transport Authority (O.P. No.3) to consider the prayer of the petitioner as per Annexure-2 and take decision, in accordance with law, within a period of 10 days from the date of receipt of certified copy of this order along with a copy of the writ petition. Till such decision is taken by opposite party

no.3, no 3rd party interest shall be created in respect of the concerned rout.

4. An urgent certified copy of this order shall be issued on proper application.

( B.P. Routray) Judge M.K.Panda