Fakira Narayan Panda (Since vs State Of Odisha & Another
2026 Latest Caselaw 3033 Ori

Orissa High Court

Fakira Narayan Panda (Since vs State Of Odisha & Another on 30 March, 2026

      IN THE HIGH COURT OF ORISSA AT CUTTACK
                     RSA No.68 of 2025
Fakira Narayan Panda (since     .....    Appellants
dead) & others
                                                Represented By Adv. -

                                                Mr. B.K. Mohanty



                              -versus-
State of Odisha & another           .....                Respondents
                                              Represented By Adv. -

                                              Mr. G. Mohanty,
                                              Standing Counsel
                                              Mr.A.K. Das-1


                     CORAM:
       MR. JUSTICE ANANDA CHANDRA BEHERA

                              ORDER

30.03.2026 Order No.

02. I.A No.1427 of 2025 & RSA No.68 of 2025

1. This matter is taken up through hybrid mode.

2. This Interlocutory Application has been filed by the Appellants praying for a temporary injunction.

3. The State has filed objection in this I.A. As there was an order of status quo, learned Standing Counsel for the State submitted that he has already filed I.A for vacation of the status quo order but that I.A is before the Registry.

4. So Registry is directed to place the I.A for hearing of the same. Copy thereof has already been served.

5. Therefore, I.A No.1427 of 2025 along with newly filed I.A for vacation of the order of status quo, which is pending before the Registry, be listed on 8.4.2026.

6. Necessary orders shall be passed on the basis of the order passed in the I.A.

7. Interim order which was continuing till today the same shall be continued till the next date.

( ANANDA CHANDRA BEHERA) Judge

Pradeep

Signed by: PRADEEP KUMAR SWAIN

Location: Orissa High Court, Cuttack Date: 30-Mar-2026 14:42:50