High CourtsDivision Bench(2026) 03 OHC CK 1048

Ratane Dei @ Nag vs State Of Odisha & Others

Orissa High Court · Decided on 16 March 2026

HON’BLE JUDGES
K.R. Mohapatra, J · Sanjay Kumar Mishra, J
CASE NUMBER
Writ Petition (C) No. 36441 Of 2025

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

6 paragraphs · 193 words

Sanjay Kumar Mishra, J

1.

This matter is taken up through Hybrid Mode.

2.

Copy of the written instruction received from the Special LA & RRO, Lower Indra Irrigation Project, Khariar is produced by Mr. Biswal, learned Additional Standing Counsel, which is taken on record.

3.

Mr. Ashok Kumar Behera, Director (R & R) & Ex- Officio, Special Secretary, Department of Water Resources, Govt. of Odisha being present in Court in another Writ Petition, i.e., W.P.(C) No.34381 of 2025 submits that he shall examine the matter and if the Petitioner is held to be entitled to the amount claimed, necessary order of sanction be passed within a period of fifteen days.

4.

A copy of the brief along with copy of the written instruction of the Special LA & RRO, Lower Indra Irrigation Project, Khariar shall be made over to Mr. Behera, Director (R & R) & Ex-Officio, Special Secretary, Department of Water Resources, Govt. of Odisha by the learned counsel for the State in course of the day.

5.

List this matter on 29th April, 2026 on which date, Mr. Biswal, learned Additional Standing Counsel shall apprise this Court about the developments.