Samar Kumar Rout vs State Of Odisha & Others ..... Opposite ...
2026 Latest Caselaw 2066 Ori

Orissa High Court

Samar Kumar Rout vs State Of Odisha & Others ..... Opposite ... on 7 March, 2026

    IN THE HIGH COURT OF ORISSA AT CUTTACK
                 WP(C) No.6048 of 2026
Samar Kumar Rout             .....      Petitioner
                                                    Represented by Adv. -
                                                    Aparesh Bhoi

                                 -versus-
State Of Odisha & Others                .....             Opposite Parties
                                                     Represented by Adv. -
                                                     Mr. G. Mohanty, SC

                         CORAM:
           MR. JUSTICE ANANDA CHANDRA BEHERA

                                ORDER

07.03.2026 Order No.

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

2. Heard from the learned counsel for the petitioner and learned Standing Counsel for the State.

3. Upon hearing from the learned counsels of both the sides, it is felt proper to dispose of this writ petition finally at this stage directing the Collector-cum-CEO, Zilla Parisad, Bhadrak (Opposite Party No.2) to dispose of the representation dated 15.12.2025 filed by the petitioner pending before him within a period of one month from the date of communication of this order after giving opportunity of being heard to the petitioner and others, if any and to intimate the result of the disposal of the representation to the petitioner.

4. Registry is directed to communicate the copy of this order to the Collector-cum-CEO, Zilla Parisad, Bhadrak (Opposite Party No.2) immediately.

5. As such, the writ petition filed by the petitioner is disposed of finally.

6. 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