Debasis Sahoo vs State Of Odisha
2026 Latest Caselaw 3025 Ori

Orissa High Court

Debasis Sahoo vs State Of Odisha on 30 March, 2026

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                            CRLMP No. 381 of 2026
      Debasis Sahoo                            ....                 Petitioner
                                        Mr. Byomakesh Tripathy, Advocate
                                    -versus-
      1. State of Odisha
      2. The Deputy Commissioner of Police,
      Bhubabeswar
      3. The Inspector-in-Charge, Bharatpur
      Police Station, BBSR                  ....             Opposite Parties
                                                     Mr. S.J. Mohanty, ASC
            CORAM:
                 HON'BLE MISS JUSTICE SAVITRI RATHO

                                        ORDER

Order No.                              30.03.2026
                                 (Through hybrid Mode)
01.          1.    After hearing learned counsel for the Petitioner and

perusing the averments in the CRLMP, the Petitioner-Debasis Sahoo claims that he had entered into an agreement with one Shubhranshu Kumar Sahu to take the Government land situated near Sum Hospital on monthly rent of Rs.27,000/- for the period from 01.12.2024 to 30.01.2027 and had given advance of Rs.1,50,000/-. As the said Shubhranshu Kumar Sahu is an influential person, the Petitioner could not oppose him and has paid Rs.27,000/- per month regularly. But on 16.01.2026 at about 1.30 P.M. Shubhranshu Kumar Sahu came in front of the hotel of the Petitioner and demanded that from the next month onwards he must pay Rs.30,000/- as rent otherwise he should vacate the shop immediately. When the Petitioner tried to reason with him that he had a three year agreement, Shubhranshu Kumar Sahu abused him and threatened him. He approached the

Police Station but was advised to pay the enhanced rent as the accused is an antisocial or vacate the shop. On 18.01.2026, the accused has threatened to kill him and his father. He has sent his complaints by Speed Post to the IIC, Bharatpur Police Station and DCP, Bhubaneswar.

2. These allegations reveal a serious situation that Government land has allegedly been given on rent by the accused to the Petitioner, without having any right or having authority over the land, to run a hotel. This is not the sole instance where land belonging to the Government has been let out on rent by private person(s) without any right or authority. In some places, landless persons are forced to pay monthly rent to unscrupulous persons for encroachments over Government land. It prima facie appears that neither the Petitioner nor Shubhranshu Kumar Sahu have any right over the land.

3. Hence the Tahasildar, Bhubaneswar and Sub-Collector, Bhubaneswar are arrayed as Opposite Parties No. 4 and 5 in this CRLMP to apprise and assist this Court in this case.

4. List this matter on 15.04.2026 to enable Mr. A.K. Apat, learned Additional Government Advocate to obtain instructions in the matter.

5. Copy of this order be communicated to the Tahasildar, Bhubaneswar and Sub-Collector, Bhubaneswar to enquire into the status of the particular land and nearby land (Government land) and submit a report to the Court.

Signed by: PUSPANJALI                                                      (Savitri Ratho)
                 puspa MOHAPATRA
Reason: Authentication                                                        Judge
Location: Orissa High Court
Date: 30-Mar-2026 20:07:27