Punam Chand Lath And Another vs State Of Odisha
2026 Latest Caselaw 815 Ori

Orissa High Court

Punam Chand Lath And Another vs State Of Odisha on 30 January, 2026

Author: B. P. Routray

Bench: B. P. Routray

Signature Not Verified
Digitally Signed
Signed by: MANAS KUMAR PANDA
Reason: Authentication
Location: OHC, Cuttack
Date: 30-Jan-2026 14:52:13


                               IN THE HIGH COURT OF ORISSA AT CUTTACK
                                         WP(C) No.3210 of 2026

                    Punam Chand Lath and Another                 ....          Petitioners
                                                              Mr. A.P. Bose, Advocate
                                                  -versus-
                    State of Odisha, represented through its
                    Secretary, Housing and Urban
                    Development Department and Others        ....        Opposite Parties
                                                                  Mr. D. Nayak, AGA
                                                 Mr. J.K. Panda, counsel for O.P. No.2
                                 CORAM:
                                 SHRI JUSTICE B. P. ROUTRAY
                                                ORDER

30.1.2026 Order No.

01. 1. It is submitted on behalf of the Petitioners that the Opposite Parties, particularly Opposite Party No.2, i.e. Bargarh Municipality, is threatening to demolish the house of the Petitioners without granting them any opportunity of hearing.

2. Issue notice. Mr. D. Nayak, learned Additional Government Advocate accepts notice on behalf of Opposite Parties 1 and 3 to

3. Mr. J.K. Panda, learned counsel appears for Opposite Party No.2 and accepts notice on its behalf. A copy of the brief be served on him within a week. His name may be indicated in the list as well as on the brief subject to filing of Vakalatnama.

4. List this matter on 20th February 2026.

02. 5. As an interim, it is directed that status quo as on date in respect of the nature and character of the case land, i.e. Plot No.7159 measuring area Ac.0.030 decimals under Khata No.2414/4663 of mouza - Bargarh, shall be maintained by the parties till 20th February 2026.

6. An urgent certified copy of this order be granted on proper application in course of the day.

( B.P. Routray) Judge M.K.Panda