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Orissa High Court
M/S Maa Vaishno Devi vs State Of Odisha & Ors. ..... Opposite ... on 5 January, 2026
Author: Aditya Kumar Mohapatra
Bench: Aditya Kumar Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No.36974 of 2025
M/s Maa Vaishno Devi ..... Petitioner
Construction, Bhubaneswar
Represented by Adv. -
Kananbala Roy
Choudhury
-versus-
State of Odisha & Ors. ..... Opposite Parties
Represented by Adv. -
U.R. Jena, A.G.A.
CORAM:
THE HON'BLE MR. JUSTICE ADITYA KUMAR
MOHAPATRA
ORDER
05.01.2026
Order No.
01. 1. This matter is taken up through Hybrid Arrangement
(Virtual /Physical Mode).
2. Heard learned counsel for the Petitioner as well as learned
Additional Govt. Advocate for the State-Opposite Parties. Perused
the writ application as well as the documents annexed thereto.
3. The Petitioner has filed the present writ application with the
following prayer:
"In the facts and under the circumstances stated
above, the Hon'ble Court would graciously be pleased to
admit this WRIT application and issue;
a) A writ of and/or in the nature of Certiorari do issue
calling upon the opp. Parties to transmit all records
relating to the present case such that conscionable
justice may be done upon considering the same
b) Rule NISI calling upon the Opp. Parties to show
cause as to why the petitioner shall not be reimbursed
the legal dues as contended under Annexure-2 and
inaction of the O.P. in complying the same causing
high prejudice to the petitioner sweeping their own
latches under the carpet shall not be declared illegal
and arbitrary
c) And if the O.P. fail to show cause or show insufficient
cause make the said Rule absolute;
d) Issue a writ in the nature of Mandamus directing the
Opposite Parties to release the payment as under
Annexure-2 within a stipulated time.
e) Issue any appropriate writ(s) / direction(s) / order(s)
deemed fit in the fact and circumstances of the case."
4. In course of hearing of the writ application, learned counsel
for the Petitioner submits that the Petitioner ventilating his
grievance has submitted representation before the Chief Engineer,
Odisha Police Housing and Welfare Corporation Ltd., Opposite
Party No.3 under Annexure-2. It is also submitted by the learned
counsel for the Petitioner that the said representation is pending as
of now. It is also submitted by the learned counsel for the
Petitioner that a direction be issued to the Opposite Party No.3 to
consider the representation of the Petitioner under Annexure-2
within a stipulated period of time.
5. Learned Additional Govt. Advocate submits that he has no
objection if the representation of the Petitioner is considered by
the Opposite Party No.3, which is stated to be pending, in
accordance with law within a stipulated period of time.
6. Considering the limited nature of grievance of the
Petitioner, the writ application is disposed of at the stage of
admission with a direction to the Opposite Party No.3 to consider
the representation of the Petitioner under Annexure-2 within a
period of eight weeks from the date of production of certified
copy of this order. The Opposite Party No.3 shall do well to
dispose of the representation of the Petitioner under Annexure-2
by passing a speaking and reasoned order. The decision so taken
by the Opposite Party No.3 be also communicated to the
Petitioner within ten days thereafter. It is open to the Petitioner to
file the copies of any judgments/ citations before the Opposite
Party No.3 at the time of communicating a copy of today's order
and in such eventuality the Opposite Party No.3 shall take into
consideration such judgments before passing the final order.
7. With the aforesaid observation/ direction, the writ
application stands disposed of.
8. Issue urgent certified copy of this order as per Rules.
( A.K. Mohapatra )
Judge
Anil
Designation: Junior Stenographer
Location: High Court of Orissa
Date: 06-Jan-2026 16:08:26
