Citation : 2026 Latest Caselaw 302 Ori
Judgement Date : 13 January, 2026
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.291 OF 2026
Angul Sukinda Railway Limited, .... Petitioner
Khordha
Mr. Prabin Das, Advocate
-versus-
State of Odisha and others .... Opp. Parties
Mr. Manmaya Kumar Dash,
Additional Standing Counsel
Mr. Dipti Ranjan Bhokta, Advocate
CORAM:
JUSTICE K.R. MOHAPATRA
JUSTICE SANJAY KUMAR MISHRA
ORDER
Order No. 13.01.2026 01. 1. This matter is taken up through hybrid mode.
2. This writ petition has been filed assailing the judgment dated 18th October, 2025 passed by the learned Civil Judge (Senior Division), Jajpur Road in LA No.14 of 2015. The Petitioner was not a party to the said reference.
3. Mr. Das, learned counsel for the Petitioner, in course of argument, relied upon the order dated 22nd December, 2025 passed by this Court in W.P.(C) No.36512 of 2025 (Haridaspur-Paradip Railway Company Limited Vrs. State of Odisha and Others) and submits that the ratio decided in the said case is squarely applicable to the instant case.
3.1. A copy of the said order is made over to Mr. Dash, learned Additional Standing Counsel, who prays for a short adjournment to go through the same and verify its applicability to the instant case.
4. Put up this matter on 27th January, 2026 along with W.P.(C) Nos.247,326 and 330 of 2026.
(K.R. Mohapatra) Judge
(S.K. Mishra) Judge Himansu
Signed by: HIMANSU SEKHAR DASH
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