Prakash Chandra Prusty vs State Of Odisha & Others .... Opp. ...
2026 Latest Caselaw 3085 Ori

Orissa High Court

Prakash Chandra Prusty vs State Of Odisha & Others .... Opp. ... on 31 March, 2026

Author: Chittaranjan Dash

Bench: Chittaranjan Dash

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                              W.P(C) No. 1929 of 2023
                 Prakash Chandra Prusty      ....          Petitioner
                                     Mr. S.K. Samantaray, Advocate
                                       -versus-
                 State of Odisha & others       ....           Opp. Parties
                                                       Mr. S.K. Jee, AGA
                                                     (For O.P. Nos.1 to 6)

                         CORAM:
       THE HON'BLE MR. JUSTICE CHITTARANJAN DASH
                                         ORDER

Order No.                               31.03.2026
 01.                            W.P(C) No. 1929 of 2023

            1.      Issue notice.

2. Learned AGA, Mr. Jee accepts notice on behalf of the Opp. Party Nos.1 to 6. An extra copy of the brief be served on the learned AGA within three working days.

3. Notice be sent to Opp. Party No.7 by Registered Post /Speed Post with A.D. making it returnable at an early date. Requisites shall be filed by the Petitioner within a period of one week.

4. List this matter on 10.04.2026 before this Bench.

(Chittaranjan Dash) Judge

1. Learned counsel for the Petitioner, by means of this interlocutory application, seeks for an interim order directing the Parties not to create any disturbance with his peaceful possession.

2. Keeping in view the facts and circumstances, the prayer is allowed. The Opposite Parties are directed to maintain status quo and there shall not be any disturbance in his peaceful possession till the next date.

3. In view of the above, the I.A. Stands disposed of.

(Chittaranjan Dash) Judge

Bijay