M/S. Maa Baishnodevi Stone Crusher vs State Of Odisha
2026 Latest Caselaw 2252 Ori

Orissa High Court

M/S. Maa Baishnodevi Stone Crusher 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.7497 of 2026

                        M/s. Maa Baishnodevi Stone Crusher,       ....          Petitioner
                        Odapada, Dhenkanal, represented
                        through its Proprietor Jba Ranjan
                        Panda
                                                               Mr. S.K. Dalai, Advocate
                                                    -versus-
                        State of Odisha, represented through its
                        Commissioner-cum-Secretary, Revenue
                        and Disaster Management Department .... Opposite Parties
                        and Others
                                                                 Mr. T.K. Dash, AGA
                                   CORAM:
                                   SHRI JUSTICE B. P. ROUTRAY
                                                 ORDER

11.3.2026 Order No.

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

2. Issue notice. Mr. T.K. Dash, learned AGA accepts notice for opposite parties No.1, 3 to 5, 7 & 8. Mr. S.K. Lenka, Advocate on behalf of Mr. S.K. Mishra, learned counsel accepts notice for opposite parties No.2 and 6 (State Pollution Control Board). Two extra copies of the brief may be served on Mr. Lenka in course of the day. Mr. L.K. Moharana, learned counsel accepts notice for opposite party no.9 (TPCODL).

3. It is submitted by Mr. Dalai, learned counsel for the petitioner that in the meantime the petitioner has cured all the defects pointed out by State Pollution Control Board. In such event, it is left open for the petitioner to approach opposite party no.6 for appropriate direction.

4. It is made clear that pendency of the writ petition shall not be a bar to take decision by opposite party no.6.

5. List the matter on 23rd March, 2026.

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