Puspanjali Malik vs ) State Of Odisha ..... Opposite Parties
2026 Latest Caselaw 2069 Ori

Orissa High Court

Puspanjali Malik vs ) State Of Odisha ..... Opposite Parties on 7 March, 2026

     IN THE HIGH COURT OF ORISSA AT CUTTACK
                 WP(C) No.6174 of 2026
Puspanjali Malik               .....     Petitioner
                                                     Represented by Adv. -
                                                     Karunakar Gaya

                                     -versus-
1) State Of Odisha                           .....       Opposite Parties
2) Joint Secretary Cum Addl. Ceo,                    Represented by Adv. -
Dept. Mission Shakti Govt. Of                        Mrs. U.R. Padhi, ASC
Odisha
3) Collector, Puri
4) C.d.o. Cum E.o, Zilla Parishad,
Puri
5) B.d.o., Astaranga

                          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 Additional 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, Puri (Opposite Party No.3) to dispose of the representation dated 08.02.2026 (Annexure-

5) 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, Puri (Opposite Party No.3) 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