Laxmi Dhar Mohanty vs State Of Odisha
2026 Latest Caselaw 2251 Ori

Citation : 2026 Latest Caselaw 2251 Ori
Judgement Date : 11 March, 2026

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Orissa High Court

Laxmi Dhar Mohanty vs State Of Odisha on 11 March, 2026

Author: B. P. Routray

Bench: B. P. Routray

Signature Not Verified
Digitally Signed
Signed by: MANAS KUMAR PANDA
Reason: Authentication
Location: OHC, Cuttack
Date: 11-Mar-2026 19:19:17




                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                           WP(C) No.7319 of 2026

                        Laxmi Dhar Mohanty                       ....           Petitioner
                                                          Mr. S.K. Mishra, Sr. Advocate
                                                    -versus-
                        State of Odisha, represented through its
                        Secretary, Revenue and Disaster
                        Management Department and Others         .... Opposite Parties
                                                                  Mr. T.K. Dash, AGA
                                   CORAM:
                                   SHRI JUSTICE B. P. ROUTRAY
                                                 ORDER

11.3.2026 Order No.

01. 1. Heard Mr. S.K. Mishra, learned senior counsel for the Petitioner.

2. Issue notice. Mr. T.K. Dash, learned AGA accepts notice for opposite parties 1, 2 and 3. Notice by Speed Post with A.D. be issued to opposite parties 4, 5 and 6 for which requisites shall be filed within three working days. Office is directed to get the postal tracking report.

3. The Petitioner is also permitted to serve a copy of the brief on any of the associates of Mr. G. Mishra, learned senior counsel who usually appears for Steel Authority of India Limited.

4. List the matter on 27th April, 2026

02. 5. In the meantime no coercive action shall be taken against the petitioner pursuant to order dated 16th December, 2025 under Annexure-8, till 27th April, 2026.

6. An urgent certified copy of this order shall be issued on proper application.

( B.P. Routray) Judge M.K.Panda