Purna Chandra Dhir Deo vs Debidutta ..... Opposite
2026 Latest Caselaw 2479 Ori

Orissa High Court

Purna Chandra Dhir Deo vs Debidutta ..... Opposite on 16 March, 2026

     IN THE HIGH COURT OF ORISSA AT CUTTACK
                 CONTC No.4812 of 2025
Purna Chandra Dhir Deo      .....        Petitioner
Samanta
                                       Represented by Adv. - M/s
                                       M.k.mohanty(2)

                           -versus-
Debidutta                                .....         Opposite
Pradhan,Tahasildar,Sadar,Cuttack                        Parties
                                                 Represented by
                                                 Adv. -
                                                 Mr. G. Mohanty,
                                                 SC

                        CORAM:
          MR. JUSTICE ANANDA CHANDRA BEHERA

                          ORDER

16.03.2026 Order No.

03. 1. This matter is taken up through hybrid mode.

2. The learned Standing Counsel for the State submitted that, the State Pollution Control Board as well as the technical report from the City Engineer, CMC have not submitted the report in spite of the letter of the Tahasildar, Cuttack, Sadar in relation to the Conversion Case No.104 of 2013 under Section 8- A of the OLR Act,1960.

3. Therefore, the learned Standing Counsel is to take instruction from the State Pollution Control Board as well as the CMC including the Tahasildar, Cuttack,

Sadar regarding non-compliance of the direction made by this Court in W.P.(C) No.11356 of 2025.

4. Hence, the CONTC be listed on 29.04.2026 and in the meantime the report shall be collected.

(ANANDA CHANDRA BEHERA) Judge

Sipra

Location: High Court of Orissa, Cuttack