Nrusingh Prasad Sundaray vs State Of Odisha And Others .... Opposite ...
2026 Latest Caselaw 2058 Ori

Orissa High Court

Nrusingh Prasad Sundaray vs State Of Odisha And Others .... Opposite ... on 7 March, 2026

Author: B. P. Routray

Bench: B. P. Routray

                                      IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                 W.P.(C) No.5704 of 2026
                                 Nrusingh Prasad Sundaray                    ....          Petitioner
                                                                         Mr. P.K. Mishra, Advocate
                                                              -versus-
                                 State of Odisha and others                 .... Opposite Parties
                                                                           Mr. G. Tripathy, A.G.A.
                                              CORAM:
                                              JUSTICE B. P. ROUTRAY
                                                           ORDER

07.03.2026 Order No.

01. 1. Heard Mr. P.K. Mishra, learned counsel for the Petitioner and Mr. G. Tripathy, learned Additional Government Advocate for State-Opposite Parties.

2. Considering the limited grievance of the Petitioner, the writ petition is disposed of at the stage of admission with a direction to the Additional Commissioner (Enforcement), Bhubaneswar Municipal Corporation, Bhubaneswar (Opposite Party No.4) to consider the prayer of the Petitioner as per his representation under Annexure-3 series and dispose of the same, in accordance with law, 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.

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

( B.P. Routray) Judge

B.K. Barik

Signed by: BASANTA KUMAR BARIK

Location: High Court of Orissa, Cuttack Date: 07-Mar-2026 12:21:31