Ramesh Kumar Rekhani vs State Of Odisha
2026 Latest Caselaw 2837 Ori

Orissa High Court

Ramesh Kumar Rekhani vs State Of Odisha on 24 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: 24-Mar-2026 16:34:22


                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                          WP(C) No.8932 of 2026

                      Ramesh Kumar Rekhani                         ....              Petitioner
                                                                Mr. A.P. Bose, Advocate
                                                    -versus-
                      State of Odisha, represented through its
                      Secretary, Housing and Urban
                      Development Department and Others        ....        Opposite Parties
                                                                  Mr. T.K. Dash, AGA
                                                  Mr. J.K. Panda, counsel for O.P. No.2
                                  CORAM:
                                  SHRI JUSTICE B. P. ROUTRAY
                                                 ORDER

24.3.2026 Order No.

01. 1. It is submitted on behalf of the Petitioner that the Opposite Parties, particularly Opposite Party No.2, i.e. Bargarh Municipality, is threatening to demolish the house of the Petitioner without granting him any opportunity of hearing.

2. Issue notice. Mr. T.K. Dash, learned Additional Government Advocate accepts notice on behalf of Opposite Parties 1 and 3 to

3. Mr. J.K. Panda, learned counsel appears for Opposite Party No.2 and accepts notice on its behalf. A copy of the brief be served on him in course of the day. His name may be indicated in the list as well as on the brief subject to filing of Vakalatnama.

4. List this matter on 6th April, 2026.

02. 5. As an interim, it is directed that status quo as on date in respect of the nature and character of the case land, i.e. Plot No.7050 measuring area Ac.0.0400 decimals under Khata No.2534 of mouza - Bargarh, shall be maintained by the parties till 6th April, 2026.

6. An urgent certified copy of this order be granted in course of the day.

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