Amita Das vs Umakanta Rana & Ors. ..... Opposite ...
2026 Latest Caselaw 293 Ori

Orissa High Court

Amita Das vs Umakanta Rana & Ors. ..... Opposite ... on 13 January, 2026

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  CMP No.2098 of 2025

            Amita Das                           .....                     Petitioner
                                                             Represented by Adv. -
                                                             Vivekananda Jena

                                          -versus-

            Umakanta Rana & Ors.                     .....         Opposite Parties
                                                              Represented by Adv. -

                                CORAM:
                  THE HON'BLE MR. JUSTICE ADITYA KUMAR
                              MOHAPATRA

                                         ORDER

13.01.2026 Order No.

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

2. Heard learned counsel for the Petitioners.

3. On perusal of the subject matter of dispute in the present CMP application, this Court is of the view that the settlement in a Lok Adalat can only be assailed by filing a writ petition under Article 226 and 227 of the Constitution of India. Therefore, the nomenclature should have been WPC instead of CMP. Learned counsel for the Petitioner also relied upon a judgment in the case of Biswaranjan Sahoo and Another v. Bijay Kumar Sahoo and Others decided in W.P.(C) No.33760 of 2022 in favour of his contention.

4. In such view of the matter, Registry is directed to verify the

same, if required, the nomenclature shall be corrected and the matter may be re-registered and be placed before the appropriate assigned bench in the next week.

(Aditya Kumar Mohapatra) Judge

Anil

Designation: Junior Stenographer

Location: High Court of Orissa Date: 15-Jan-2026 16:57:08