Ahalyarani Samal vs State Of Odisha And Others .... Opp. ...
2026 Latest Caselaw 2046 Ori

Citation : 2026 Latest Caselaw 2046 Ori
Judgement Date : 7 March, 2026

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Orissa High Court

Ahalyarani Samal vs State Of Odisha And Others .... Opp. ... on 7 March, 2026

Author: K.R. Mohapatra

Bench: K.R. Mohapatra

                            IN THE HIGH COURT OF ORISSA AT CUTTACK

                                       W.P.(C) No.1693 of 2026

                      Ahalyarani Samal                               ....        Petitioner
                                                        Mr. Padmanava Jena, Advocate
                                                     -versus-

                      State of Odisha and others                    ....    Opp. Parties
                                                             Mr. Siba Narayan Biswal,
                                                           Additional Standing Counsel

                                          CORAM:
                                          JUSTICE K.R. MOHAPATRA
                                          JUSTICE SANJAY KUMAR MISHRA

                                                      ORDER

       Order No.                                     07.03.2026

           01.              1.    This matter is taken up through hybrid mode.

2. The Petitioner in this writ application prays for a direction to the Tahasildar, Bhubaneswar to consider his application for settlement of a piece of government land under Annexure-1.

3. In course of hearing, Mr. Jena, learned Counsel for the Petitioner prays for withdrawal of the writ petition. He also files a memo in support of his submission. Memo so filed is taken on record.

4. In view of the submission made by the leaned Counsel for the Petitioner, the writ petition is dismissed as withdrawn.


                                                                        (K.R. Mohapatra)




Location: OHC                                                             (S.K. Mishra)
Date: 07-Mar-2026 16:19:49                                                    Judge
                 Suchitra