Biswajita Rout vs State Of Odisha And Others .... Opposite ...
2026 Latest Caselaw 3 Ori

Orissa High Court

Biswajita Rout vs State Of Odisha And Others .... Opposite ... on 5 January, 2026

               IN THE HIGH COURT OF ORISSA AT CUTTACK
                               W.P.(C) No.36230 of 2025

            Biswajita Rout                               ....            Petitioner
                                                         Mr. K.K. Swain, Advocate
                                          -Versus-
            State of Odisha and others                   ....      Opposite Parties
                                                               Mr. S.K. Jee, AGA


             CORAM:
                            JUSTICE DIXIT KRISHNA SHRIPAD
                                          ORDER

Order No.                                05.01.2026
   01.

The subject matter of this petition, it is admitted at the Bar, is substantially similar to one in W.P.(C) No.2062 of 2024 between Lokanath Behera v. State of Odisha and others disposed off by this Court on 13.08.2025.

2. Learned counsel for the petitioner submits that his client has made representation dated 19.08.2025 at Annexure-8 claiming the same benefit which has been accorded by this Court in Lokanath Behera (supra) and though the said application was made after rendering the said judgment, the same has not been considered till date and therefore, this Court should come to the aid of his client.

3. Learned AGA, on request, accepting notice for the OPs, very fairly submits that he would instruct his client to look into the subject representation in a time bound way and in accordance with law if all contentions are kept open. With this proposal, counsel for the petitioner is agreeable.

In the above circumstances, writ petition is disposed off directing OP No.1 to take a call on the subject representation and inform result of such consideration to the petitioner within a time limit of eight (8) weeks in the light of Lokanath Behera (supra). All contentions of the parties are kept open.

It is open to the answering OP to solicit any information or document from side of the petitioner, as are required for due consideration of the subject representation: however, subject to the rider that in that guise the delay shall not be brooked.

Now, no costs.

Web copy of order to be acted upon by all concerned.

(Dixit Krishna Shripad) Judge

Prasant

Signed by: PRASANT KUMAR SAHOO Designation: Personal Assistant Reason: Authentication Location: Orissa High Court Date: 06-Jan-2026 15:29:43