State Of Odisha And Others vs Baikuntha Bihari Beura And Another
2026 Latest Caselaw 2598 Ori

Orissa High Court

State Of Odisha And Others vs Baikuntha Bihari Beura And Another on 18 March, 2026

Author: Chittaranjan Dash

Bench: Chittaranjan Dash

               IN THE HIGH COURT OF ORISSA AT CUTTACK
                                W.A. No.213 of 2024
            State of Odisha and others                ....             Appellants
                                                           Mr. S.B. Panda, AGA

                                          -Versus-
            Baikuntha Bihari Beura and another        ....           Respondents

                                          Mr. P.K. Mohapatra, Advocate for R/1

             CORAM:
                            JUSTICE KRISHNA SHRIPAD DIXIT
                            JUSTICE CHITTARANJAN DASH
                                          ORDER

Order No.                                18.03.2026
   01.

W.A. No.213 of 2024 and I.A. No.526 of 2024 Mr. P.K. Mohapatra, learned counsel and his associates have entered appearance by filing Vakalatnama on behalf of the Respondent No.1. Vakalatnama filed be placed on record.

The subject matter of this appeal is substantially similar to the one in W.A. No.1381 of 2025 between State of Odisha v. Tapan Kumar Sahu disposed off by us vide order dated 17.02.2026.

The above is the order rendered both on merits and on delay application. There was delay of 217 days in filing that writ appeal and an application was filed seeking its condonation. The said application was favoured after being convinced of plausible explanation. Here too we have to take the same view, where delay is of 370 days in filing the writ appeal, since explanation

offered is prima facie acceptable, there being sufficient cause for the delay brooked. Therefore, condonation of delay is accorded.

In the above circumstances, Writ Appeal fails on merits. The impugned order of the learned Single Judge shall be given effect to within an outer limit of eight weeks, as has been prescribed in the cognate case and a compliance report be filed before the Registrar General of this Court within one week next following without giving scope for contempt action.

Now, no costs.

Web copy of order to be acted upon by all concerned.

(Krishna Shripad Dixit) Judge

( Chittaranjan Dash ) Judge

Anisha