Sidheswar Pradhan vs State Of Odisha & Others .... Opposite ...
2026 Latest Caselaw 576 Ori

Orissa High Court

Sidheswar Pradhan vs State Of Odisha & Others .... Opposite ... on 21 January, 2026

Author: V. Narasingh

Bench: V. Narasingh

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                          W.P.(C) No.34287 of 2025

            Sidheswar Pradhan            ....           Petitioner
                                        Mr. S.K. Padhy, Advocate

                                -versus-

            State of Odisha & others ....        Opposite Parties


                                         Mr. S.K. Swain, AGA
                      Mr. L. Samantaray, Advocate (For O.P.4)

                      CORAM: JUSTICE V. NARASINGH
                                  ORDER

21.01.2026 Order No.

05. 1. Heard learned counsel for the Petitioner, learned counsel for the State and learned counsel for the Opposite Party No.4.

2. Learned counsel for the Petitioner in support of his submission assailing the order of the learned Tribunal as well as the Appellate Court that the date of birth of his 4th child is 21.11.1994 and not 06.03.1996, relied on the judgment of the Apex Court in the case of Birad Mal Singhvi v. Anand Purohit, AIR 1988 SC 1796, Brij Mohan Singh v. Priya Brat Narain Sinha and others, AIR 1965 SC 282 and of this Court in the case of Chakamana Naik vs. Collector, Kalahandi and others, (2011) 111 CutLT 718.

3. Learned counsel for the Opposite Party No.4 relies on the judgment of this Court in the case of Bideshi Sethi vs. Smt. Monalisa Das & others, 2011 (Supp.-I) OLR - 614.

4. Hearing is concluded, Judgment is reserved.

5. Interim order passed earlier shall continue till the pronouncement of the Judgment.

(V. Narasingh) Judge

Ayesha

Location: High Court of Orissa, Cuttack