Executive Engineer (Elect.) vs Amrit Kumar Patel @ Naik ..... Opposite ...
2026 Latest Caselaw 2952 Ori

Orissa High Court

Executive Engineer (Elect.) vs Amrit Kumar Patel @ Naik ..... Opposite ... on 26 March, 2026

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                WP(C) No.9238 of 2026
            Executive Engineer (elect.),      .....   Petitioners
            TPWODL, Sundargarh & Ors.
                                                             Represented by Adv. -
                                                             Prasanta Kumar
                                                             Tripathy

                                     -versus-
            Amrit Kumar Patel @ Naik        .....                  Opposite Party
                                                            Represented by Adv. -

                                  CORAM:
                    THE HON'BLE MR. JUSTICE ADITYA KUMAR
                                MOHAPATRA

                                               ORDER

Order No.                                     26.03.2026
    01.        1.       This matter is taken up through Hybrid Arrangement (Virtual
               /Physical Mode).

2. Heard learned counsel for the Petitioners. Perused the writ application as well as the prayer made therein.

3. Being aggrieved by the order dated 17.12.2025 passed in Review Petition No.6 of 2025 arising out of Consumer Complaint No.36 of 2025 by the DCDRC, Sundargarh, the Petitioners have approached this Court by filing the present writ application.

4. Learned counsel for the Petitioners, at the outset, contended that the review petition filed by the Petitioners was dismissed on the ground that the learned DCDRC has no power to review its own order.

5. In the aforesaid context, learned counsel for the Petitioners, drawing attention of this Court to Section 40 of the Consumer

Protection Act, 2019, submitted that any order passed by the District Commission can be reviewed by it. In view of the aforesaid position, the matter requires further consideration in presence of the Opposite Parties.

6. Hence, Issue notice to the Opposite Parties by Speed Post with A.D. by fixing a short returnable date. Requisites be filed within three working days.

7. List this matter in the week commencing 27th April, 2026.

8. As an interim measure, it is directed that the operation of the impugned order dated 15.10.2025 at Annexure-6 shall remain stayed till the next date.

( A.K. Mohapatra) Judge Rubi