Orissa High Court
M/S.Ghanashyam Misra And Sons vs State Of Odisha And Others .... Opposite ... on 9 October, 2025
Author: Murahari Sri Raman
Bench: Murahari Sri Raman
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.19172 of 2025 and batch
In W.P.(C) No.19172 of 2025
M/s.Ghanashyam Misra and Sons .... Petitioners
Private Limited and another
Represented by Adv.-
Mr. Tarun Pattnaik, Advocate
-Versus-
State of Odisha and others .... Opposite Parties
Represented by Adv.-
Mr. Saswat Das, Addl. Government Advocate
Mr. P.K. Parhi, Deputy Solicitor General of India
In W.P.(C) No.16665 of 2021
Narbheram Power & Steel Pvt. Ltd. .... Petitioners
and another.
Represented by Adv.-
Mr. Satyajit Mohanty, Advocate
-Versus-
State of Odisha and others .... Opposite Parties
Represented by Adv.-
Mr. Saswat Das, Addl. Government Advocate
Mr. P.K. Parhi, Deputy Solicitor General of India
In W.P.(C) No.5215 of 2025
M/s. Narbheram Power and Steel .... Petitioners
Private Limited and another
Represented by Adv.-
Mr. Prafulla Kumar Rath, Senior Advocate
Mr. T. Patnaik, Advocate
-Versus-
Union of India and others .... Opposite Parties
Represented by Adv.-
Mr. Saswat Das, Addl. Government Advocate
Mr. P.K. Parhi, Deputy Solicitor General of India
Page 1 of 3
In W.P.(C) No.20026 of 2025
M/s. Ghanashyam Misra and Sons .... Petitioners
Private Limited and another
Represented by Adv.-
Mr. Tarun Pattnaik, Advocate
-Versus-
State of Odisha and others .... Opposite Parties
Represented by Adv.-
Mr. Saswat Das, Addl. Government Advocate
Mr. P.K. Parhi, Deputy Solicitor General of India
In W.P.(C) No.22431 of 2025
M/s. Tata Steel Ltd. and another .... Petitioners
Represented by Adv.-
Dr. Abhishek Manu Singhvi, Senior Advocate
Mr. Arnav Behera, Advocate
-Versus-
State of Odisha and others .... Opposite Parties
Represented by Adv.-
Mr. Saswat Das, Addl. Government Advocate
Mr. P.K. Parhi, Deputy Solicitor General of India
CORAM:
HON' BLE THE CHIEF JUSTICE
AND
HON'BLE MR. JUSTICE MURAHARI SRI RAMAN
ORDER
Order No. 09.10.2025 04. 1. The batch of writ petitions are tagged together for analogous
hearing and disposal as the points involved in those writ petitions are identical and similar. The counter affidavit in some of the writ Page 2 of 3 petitions has already been filed by the State-opposite party. An assurance has been given that the counter affidavit in the rest writ petitions would be filed within a short interval.
2. Mr. P.K. Parhi, learned Deputy Solicitor General for the Union of India submits that the counter affidavit so far as W.P.(C) No.22431 of 2025 is concerned, the same is ready to be filed in course of the day.
3. Let the counter affidavit be filed by the Union of India in course of the day; the copy whereof shall be served upon the appearing counsels for the respective parties immediately. The respective writ petitioners are permitted to file rejoinder within a week from the date of service of copy of the counter affidavit upon them. It is also open to the State as well as Union of India to file the counter affidavit in the rest of the writ petitions on or before next date of listing.
4. List this matter on 6th November, 2025 at 2PM. The interim order, if there be any, is extended till the next date of listing.
(Harish Tandon) Chief Justice (M.S. Raman) Signature Not Verified Judge Digitally Signed S.K. Guin/PA Signed by: SUBASH KUMAR GUIN Reason: Authentication Page 3 of 3 Location: High Court of Orissa, Cuttack Date: 13-Oct-2025 16:49:27