Md.Fateuddin Khan vs State Of Odisha & Ors. ..... Opposite ...
2026 Latest Caselaw 3060 Ori

Citation : 2026 Latest Caselaw 3060 Ori
Judgement Date : 31 March, 2026

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Orissa High Court

Md.Fateuddin Khan vs State Of Odisha & Ors. ..... Opposite ... on 31 March, 2026

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                              WP(C) No.9787 of 2026
            Md.fateuddin Khan               .....    Petitioner
                                                              Represented by Adv. -
                                                              Tushar Kanta Nayak

                                         -versus-
            State of Odisha & Ors.              .....            Opposite Parties
                                                          Represented by Adv. -
                                                          D.K. Sahoo, A.G.A.

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

                                        ORDER

31.03.2026 Order No.

01. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

2. Heard learned counsel for the Petitioner.

3. Issue notice on the question of admission to the Opposite Parties.

4. Mr.D.K.Sahoo, learned Additional Government Advocate for the State-Opposite Parties accepts notice on behalf of the Opposite Party Nos.1 to 5.

5. As the copy of the writ petition has already been uploaded in the LMS, no hard copy is required to be served on learned counsel for the State, who accepts notice on behalf of the Opposite Party Nos.1 to 5.

6. Issue notice to the Opposite Party No.6 by Speed Post with

A.D fixing a short returnable date. Requisites be filed within three working days.

7. List this matter along with W.P.(C) No.35162 of 2025.

8. Heard learned counsel for the Petitioner.

9. Issue notice as above.

10. Accept one set of process fee.

11. As an interim measure, it is directed that the recovery from the pension/ commuted value of pension of the Petitioner is halted till the next date.

Web copy of this order to be acted upon by all concerned.

( A.K. Mohapatra) Judge Anil

Designation: Junior Stenographer

Location: High Court of Orissa Date: 31-Mar-2026 19:54:21