Kadraka Gouriama vs State Of Odisha & Ors. .... Opposite ...
2026 Latest Caselaw 2010 Ori

Orissa High Court

Kadraka Gouriama vs State Of Odisha & Ors. .... Opposite ... on 6 March, 2026

Author: B. P. Routray

Bench: B. P. Routray

Signature Not Verified
Digitally Signed
Signed by: SANGRAM DAS
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 06-Mar-2026 15:11:52




                                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                    W.P.(C) No.5831 of 2026
                                Kadraka Gouriama                            ....          Petitioner
                                                                             Mr. S.Dhir, Advocate
                                                             -versus-



                                State of Odisha & Ors.                      ....    Opposite Parties
                                                                              Mr. T.K.Dash, AGA

                                             CORAM:
                                             SHRI JUSTICE B. P. ROUTRAY
                                                           ORDER

06.03.2026 Order No.

01. 1. Heard Mr. Dhir, learned counsel for the Petitioner and Mr. Dash, learned AGA for the State.

2. The Petitioner has prayed for a direction to the Tahasildar to cause enquiry and refer the matter to the Sub-Divisional Officer for taking final decision on settlement of land in question in favour of the Petitioner.

3. As seen from record, encroachment proceeding has been initiated against the Petitioner and form 'Ka' has been issued asking the Petitioner to submit his show-cause reply. But it is nowhere said in the writ petition regarding submission of show-cause reply by the Petitioner pursuant to notice issued under Annexure-1.

4. Mr. Dhir, learned counsel for the Petitioner in course of hearing submits that the Petitioner has not filed her show-cause reply before the Tahasildar.

Location: High Court of Orissa, Cuttack

5. As it is seen that the encroachment proceeding is pending as per Annexure-1, the writ petition is disposed of permitting the Petitioner to participate in said proceeding, in accordance with law.

6. An urgent certified copy of this order be granted on proper application.

( B.P. Routray) Judge

S.Das