Dandapani Samal And Another vs Radhakanta Math
2026 Latest Caselaw 2718 Ori

Orissa High Court

Dandapani Samal And Another vs Radhakanta Math on 20 March, 2026

Author: Chittaranjan Dash

Bench: Chittaranjan Dash

                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                       W.P.(C) No.13285 of 2017

                  Dandapani Samal and another      ....         Petitioners
                                        Mr. Manoranjan Mishra, Advocate
                                                -versus-
                 Radhakanta Math, represented by
                 Krushna Gopal Das, who is
                 Chella and General Power of
                 Attorney Holder of Sri Dhyan
                 Chandra Das, Mahanta/Marfatdar
                 of Radhakanta,Puri and another       ....     Opp. Parties
                                        Mr. Dayananda Mohapatra, Advocate

                                 CORAM:
                 THE HON'BLE MR. JUSTICE CHITTARANJAN DASH

                                                 ORDER

Order No.                                       20.03.2026
  02.       1.       Heard learned counsel for the parties.

2. By means of this application, the Petitioner seeks the following relief:

"That the petitioners therefore pray that Your Lordships be graciously be pleased to admit the writ petition and to issue a rule NISI to the opposite parties to show cause as to ;

i) Why the order dated 17.05.2017 passed by the Opp. party No.2 will not be declared illegal, arbitrary, and the same be quashed and

ii) Why a direction will not be given to the Opp.

party No.2 to hear the matter afresh on limitation petition taking into consideration all the relevant facts placed by the parties' before hearing of appeal.;

And pass such other order/orders, or direction/directions as deem fit and proper."

3. It is stated at the Bar, and more particularly submitted by learned counsel for the Petitioner, that the subject matter in issue falls within the domain of the statutory forum and that the remedies available under the statute are yet to be exhausted.

Accordingly, the writ petition stands disposed of granting liberty to the Petitioner to approach the appropriate authority under the relevant statute for redressal of his grievance. So far as the question of limitation is concerned, the period spent in prosecuting the present writ petition shall be duly considered by the appropriate authority in accordance with law.

It is further directed that in the event the order dated 17.05.2017 has not yet been given effect to, the same shall be kept in abeyance till the Petitioner files the revision. The Petitioner shall approach the appropriate authority within a period of one month from today, failing which the order directing the effect of order dated 17.05.2017 keeping in abeyance shall stands vacated.

(Chittaranjan Dash) Judge

AKPradhan

Signed by: ANANTA KUMAR PRADHAN Designation: Senior Stenographer

Location: HIGH COURT OF ORISSA Date: 23-Mar-2026 10:34:43