Laxman Rohidas vs State Of Odisha
2026 Latest Caselaw 2253 Ori

Orissa High Court

Laxman Rohidas vs State Of Odisha on 11 March, 2026

Author: V. Narasingh

Bench: V. Narasingh

  IN THE HIGH COURT OF ORISSA AT CUTTACK

           W.P.(C) No. 6527 of 2026

1. Laxman Rohidas
2. Biranchi Patel
3. Bhojaraj Rohidas
4. Arjun Rohidas
5. Hemanta Rohdas
6. Jasmin Kumar
   Rohidas
7. Santosh Kumar Patel
8. Dillip Kumar Patel  ....          Petitioner
                    Mr. M.K. Mohanty, Advocate

                  -versus-

1. State of Odisha
   represented by the
   Principal Secretary
   to Govt.,
   Department of
   Panchayati Raj and
   Drinking Water, Lok
   Seba Bhawan,
   Sachivalaya Marg,
   At/PO-
   Bhubaneswar, Dist-
   Khordha
2. The Collector,
   Jharsuguda
3. The Block
   Development
   Officer, Kolabira,
   Jharsuguda
4. The Sarpanch of
   Samasingha Gram
   Panchayat At/PO-
   Samasingha, P.S-


                                            Page 1 of 3
                 Kolabira, Dist-
                Jharsuguda
             5. Maa Sarawati SHG
                represented by its
                Secretary, At/PO-
                Samasingha, P.S-
                Kolabira, Dist-          ....    Opposite Parties
                Jharsuguda
                                              Mr. C.R. Swain, AGA
                         CORAM: JUSTICE V. NARASINGH
                                  ORDER

11.03.2026 Order No.

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

2. This writ petition has been filed assailing the Notice No.18 dated 12.02.2026 of the Sarpanch of Samasingha Gram Panchayat under Kolabira Block under Annexure-3.

3. Considering the submission of the learned counsel for the Petitioner that the impugned notice is in fragrant violation of the decision taken by the Block Development Officer on 04.05.2024 pursuant to the direction of this Court dated 28.03.2024 in W.P.(C) No.6952 of 2024, this Court is persuaded to hold that the matter merits consideration.

4. Issue notice to the Opposite Parties.

5. Since learned counsel for the State accepts notice on behalf of the Opposite Party Nos.1 to 3, no

further notice need be issued to the said Opposite Parties.

Notice to Opposite Party Nos.4 and 5 be issued by express service, since it is stated at the Bar that under the said service the notices get served within 24 hours. Requisites shall be filed by 12.03.2026.

6. List this matter on 16.03.2026 under the same heading.

7. In the meanwhile, learned counsel for the State is also requested to obtain instructions more particularly the implication of the notice in view of the letter of the Block Development Officer on record.

(V. Narasingh) Judge

Order No.

02. 1. Issue notice as above.

2. Accept one set of process fee.

(V. Narasingh) Judge Santoshi

Location: High Court of Orissa, Cuttack