Debendra Kumar Sahu vs State Of Odisha And Others ..... ...
2026 Latest Caselaw 464 Ori

Orissa High Court

Debendra Kumar Sahu vs State Of Odisha And Others ..... ... on 19 January, 2026

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                               WP(C) No.261 of 2026

            Debendra Kumar Sahu                         .....                Petitioner
                                                                Represented by Adv. -
                                                                Mr. Aurobinda Sahoo

                                             -versus-

            State of Odisha and others               .....            Opposite Parties
                                                                Represented by Adv. -

                                                                Mr. D.K. Sahu, AGA



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

                                            ORDER

19.01.2026

Order No.

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

2. 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 of by this Court on 13.08.2025.

3. Learned counsel for the Petitioner submits that his client has made representation dated 30.08.2025 at Annexure-7 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.

4. Learned Additional Government Advocate appearing for the State, on request, accepting notice for the Opposite Parties, 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.

5. In the above circumstances, the writ petition is disposed of directing Opposite Party 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.

6. It is open to the answering Opposite Party to solicit any information or documents 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 the order to be acted upon by all concerned.

( A.K. Mohapatra ) Judge Debasis