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Orissa High Court
Khirabati Sahu vs State Of Odisha And Others .... Opp. ... on 7 March, 2026
Author: K.R. Mohapatra
Bench: K.R. Mohapatra
Signature Not Verified
Digitally Signed
Signed by: MADHUSMITA SAHOO
Designation: SENIOR STENOGRAPHER
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 07-Mar-2026 14:43:34
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No. 37292 OF 2025
Khirabati Sahu .... Petitioner
Mr. Laxmikant Behera, Advocate
-versus-
State of Odisha and others .... Opp. Parties
Mr. Bibekananda Nayak,
Additional Government Advocate
CORAM:
JUSTICE K.R. MOHAPATRA
JUSTICE SANJAY KUMAR MISHRA
ORDER
Order No. 07.03.2026
1. 1. This matter is taken up through hybrid mode.
2. This writ petition has been filed with the following prayer:
"It is therefore prayed that this Hon'ble
Court may graciously be pleased to admit this Writ
Petition, notice may be issued to the Opp. Parties
to filed their counter and after hearing both sides,
an order may be passed directing the General
Manager, Mahanadi Coal Fields Limited (MCL),
Orient Area, Brajraj Nagar, Dist. Jharsuguda
(O.P. No.3) to take legal action against the O.P.
No.6, who got service practicing fraud and to pay
adequate compensation to the petitioner towards
her looser of service through recovery from the
retiral benefits of the O.P. No.6.
And/or any other order(s)/ direction(s) as
your Lordship deem fit and proper.
And for this act of kindness the Petitioner
as in duty bound shall ever pray."
3. Mr. Behera, learned counsel for the Petitioner submits that
Mahanadi Coal Fields Limited (MCL) has acquired land of the
Designation: SENIOR STENOGRAPHER
Location: High Court of Orissa, Cuttack
Date: 07-Mar-2026 14:43:34
Petitioner. The Petitioner received compensation for acquisition of
her land. But, the same was not adequate. Subsequently, the
Petitioner came to know that one, Dhanurjay Sahoo-Opposite Party
No.6, styling himself as the husband of the Petitioner, got
employment in MCL and has retired in the meantime. The
Petitioner had approached the MCL Authorities several times, but
to no effect. Thus, finding no other alternative, the Petitioner has
filed this writ petition seeking for the aforesaid relief.
4. Upon hearing learned counsel for the Petitioner and on
perusal of the record, this Court does not find any material, which
would suggest that Dhanurjay Sahoo-Opposite Party No.6 got
employment in MCL in the capacity of husband of the Petitioner.
It, however, reveals from the writ petition that for acquisition of
land of the Petitioner, she had received compensation, but not
adequate. The Petitioner had not raised any objection immediately
with regard to adequate compensation and employment, if she was
entitled to. Copies of several representations have been filed along
with the writ petition including Pleader's Notice dated 21st May,
2025 (Annexure-8). But, in none of the representations any
document was enclosed showing that said Dhanurjay Sahoo-
Opposite Party No.6 got employment in MCL in the capacity of
husband of the Petitioner.
5. At this stage, Mr. Behera, learned counsel for the Petitioner
prays for withdrawal of the writ petition.
6. Accordingly, the writ petition stands dismissed as
withdrawn.
Designation: SENIOR STENOGRAPHER
Location: High Court of Orissa, Cuttack
Date: 07-Mar-2026 14:43:34
7. Since this writ petition is dismissed as withdrawn at the
stage of admission, Registry shall communicate this order to the
General Manager, Mahanadi Coal Fields Limited (MCL), Orient
Area, Brajarajnagar-Opposite Party No.3 forthwith for reference.
Urgent certified copy of this order be granted on proper
application.
(K.R. Mohapatra)
Judge
(S.K. Mishra)
ms Judge
