Bijaya Ketan Sethy vs State Of Odisha & Ors
2026 Latest Caselaw 142 Ori

Citation : 2026 Latest Caselaw 142 Ori
Judgement Date : 8 January, 2026

[Cites 1, Cited by 0]

Orissa High Court

Bijaya Ketan Sethy vs State Of Odisha & Ors on 8 January, 2026

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                                    LAA No.42 of 2024

                 Bijaya Ketan Sethy                 ....          Appellant
                                                   Mr.R. Acharya, Advocate

                                           -versus-
                 State of Odisha & ors.               ....      Respondents

                                                      Mr. S.S. Routray, ASC

                  CORAM: JUSTICE SANJAY KUMAR MISHRA

                                       ORDER

08.01.2026 Order No. I.A. No.371 of 2024

01. This matter is taken up through hybrid mode.

2. Learned Counsel for the Appellant submits, though the I.A. was filed along with the land acquisition appeal for dispensing with filing of certified copy of the impugned judgment, in the meantime, the Appellant has already obtained the certified copy.

3. Mr. Acharya, learned Counsel for the Appellant undertakes to file the same in form of a memo with the Registry in course of the day.

4. Accordingly, the I.A. stands disposed of.

(S.K. MISHRA) JUDGE

PTO

02. 1. This application has been filed for exempting the Appellant from paying the court fee, as the Appellant belongs to Scheduled Caste. To substantiate such submission, the caste certificate has been annexed to the I.A. as Annexure-2.

2. Accordingly, the Appellant is exempted from paying the court fee.

3. Accordingly, the I.A. stands disposed of.

(S.K. MISHRA) JUDGE

03. 1. This I.A. has been filed for condonation of delay under section 5 of the Limitation Act.

2. As per the stamp report, there is a delay of 169 days in preferring the present appeal.

3. Heard learned Counsel for the Appellant.

4. Learned State Counsel accepts notice on limitation on behalf of the Respondent Nos.1 & 2. Hence, notice on limitation be issued to the private Respondent Nos.3 & 4 by Speed Post with A.D. fixing a short returnable date. Requisites be filed by 12.01.2026.

5. The matter be listed in the week commencing from 2nd March, 2026.

6. Tracking report of notices to the Respondent Nos.3 & 4 be kept on record before the next date of listing.

(S.K. MISHRA) JUDGE Banita

Signed by: BANITA PRIYADARSHINI PALEI

Location: HIGH COURT OF ORISSA, CUTTACK Date: 09-Jan-2026 18:00:57