Mamata Naik vs ) State Of Odisha ..... Opposite Parties
2026 Latest Caselaw 2065 Ori

Orissa High Court

Mamata Naik vs ) State Of Odisha ..... Opposite Parties on 7 March, 2026

    IN THE HIGH COURT OF ORISSA AT CUTTACK
               WP(C) No.6212 of 2026
Mamata Naik                 .....       Petitioner
                                                      Represented by Adv. -
                                                      Partha Sarathi Das

                                   -versus-
1) State Of Odisha                            .....        Opposite Parties
2) Collector And Dist.magistrate,                      Represented by Adv. -
Keonjhar                                               Mrs. U.R. Padhi, ASC
3) Addl. District Magistrate, Keonjhar
4) Sub Collector, Keonjhar
5) Child Development Project Officer,
Keonjhar
6) Debapriya Naik

                          CORAM:
            MR. JUSTICE ANANDA CHANDRA BEHERA

                                  ORDER

07.03.2026 Order No.

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

2. The learned Additional Standing Counsel submitted to take instruction for hearing of the writ petition.

3. List this matter on17.04.2026.

(ANANDA CHANDRA BEHERA) Judge

02. 1. The operation of the order dated 23.12.2025 issued by the ADM, Keonjhar (Opposite Party No.3) to the CDPO, Keonjhar (Opposite Party No.5) be stated till the next date.

2. The I.A. be listed on 17.04.2026 for objection and hearing.

3. Urgent certified copy of this order be granted to the petitioner on proper application.

(ANANDA CHANDRA BEHERA) Judge

Sipra

Location: High Court of Orissa, Cuttack