Manjushree Lenka And Another vs State Of Odisha
2026 Latest Caselaw 816 Ori

Orissa High Court

Manjushree Lenka 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 16:49:08


                               IN THE HIGH COURT OF ORISSA AT CUTTACK
                                         WP(C) No.3131 of 2026

                       Manjushree Lenka and Another               ....         Petitioners
                                                              Mr. S. Mohanty, Advocate
                                                   -versus-
                       State of Odisha, represented through its
                       Secretary, Revenue and Disaster
                       Management Department and Others         ....     Opposite Parties
                                                                    Mr. D. Nayak, AGA
                                 CORAM:
                                 SHRI JUSTICE B. P. ROUTRAY
                                                ORDER

30.1.2026 Order No.

01. 1. Heard Mr. S. Mohanty, learned counsel for the petitioners and Mr. D. Nayak, learned AGA for State -opposite parties.

2. It is submitted on behalf of the petitioners that despite they submitted their show cause under Annexure-3 in Encroachment Case No.4-306 of 2025 since long, but without considering the same a fresh notice of eviction has been issued again on 13th January, 2026 under Annexure-6.

3. Considering such limited grievance of the petitioners, the writ petition is disposed of at the stage of admission with a direction to the Tahasildar, Gondia (O.P. No.3) to grant due opportunity of hearing to the petitioners and take decision, in accordance with law, before their eviction from the case land, within a period of two months from the date of receipt of certified copy of this order along with a copy of the writ petition. Till such decision is taken by opposite party no.3, the petitioners may not be evicted from the case land.

4. An urgent certified copy of this order shall be issued on proper application.

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