Asit Kumar Mohanty vs Collector
2026 Latest Caselaw 2233 Ori

Orissa High Court

Asit Kumar Mohanty vs Collector on 11 March, 2026

Author: V. Narasingh

Bench: V. Narasingh

  IN THE HIGH COURT OF ORISSA AT CUTTACK
          W.P.(C) No. 6757 of 2026

Asit Kumar Mohanty      ....          Petitioner
                         Mr. A.P. Ray, Advocate
                   -versus-

1. Collector, Cuttack
2. General Manager,
   Odisha State
   Agricultural
   Marketing ( OSAM )
   Board, Plot No.
   1800(P), near
   Ramamani Indian
   Oil Petrol Pump,
   Baramunda,
   Khandagiri,
   Bhubaneswar,
   Odisha-Pin-751030
3. Sub-Collector
   (Sadar), Cuttack.
   At/PO-
   Chandinchowk, Dist-
   Cuttack
4. Block Development
   Officer (BDO),
   Salipur
5. Executive Officer,
   Chandradeipur Gram
   Panchayat
   Chandradeipur, PO-
   Salipur, Dist-Cuttack
6. Secretary,
   Regulated Market
   Committee,
   Kendupatna, Kulia,
   Po-Sunakhandi,        .... Opposite Parties
   Dist-Cuttack
                         Mr. M.R. Mohanty, AGA

                                             Page 1 of 3
                           CORAM: JUSTICE V. NARASINGH
                                    ORDER

11.03.2026 Order No.

01. 1. Heard learned counsel for the Petitioner and learned counsel for the State.

2. Considering the submission of the learned counsel for the Petitioner that the issuance of the impugned notice is ex-facie arbitrary, issue notice to the Opposite Parties.

3. Since learned counsel for the State accepts notice on behalf of the Opposite Party Nos.1 and 3 to 5, no further notice need be issued to the said Opposite Parties.

Notice to Opposite Party Nos.2 and 6 be issued by Speed Post. Requisites shall be filed by 16.03.2026.

4. List this matter on 20.04.2026 under the same heading.

(V. Narasingh) Judge

Order No.

02. 1. Issue notice as above.

2. Accept one set of process fee.

3. As an interim measure, it is directed that the status quo in respect of serial No.2 (Shop Room No.2) of the notice dated 16.02.2026 issued by

Chandradeipur Grampahanchayat, Salipur Block shall be maintained, till the next date.

4. It is needless to state that without prejudice to the rights and contention of the parties, it shall be open for them to come to a mutually agreeable settlement notwithstanding pendency of the case before this Court.

5. List this matter on the date fixed.

(V. Narasingh) Judge Santoshi

Location: High Court of Orissa, Cuttack