Orissa High Court
Shyamaghana Behera vs State Of Odisha & Others .... Opposite ... on 9 February, 2026
Author: Biraja Prasanna Satapathy
Bench: Biraja Prasanna Satapathy
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.3350 of 2026
Shyamaghana Behera
.... Petitioner
Mr. L. Samantaray, Advocate
-versus-
State of Odisha & Others .... Opposite Parties
Mr. C.K. Pradhan, AGA
CORAM:
JUSTICE BIRAJA PRASANNA SATAPATHY
ORDER
Order No. 09.02.2026
01. 1. This matter is taken up through Hybrid Arrangement
(Virtual/Physical) Mode.
2. Heard learned counsel appearing for the Parties.
3. Considering the dispute involved, this Court directs learned Addl. Government Advocate to produce the final order passed by the National Human Rights commission, Orissa in NHRC Case No.4221/18/27/2018.
4. As requested, list this matter in the week commencing 16th March, 2026.
(Biraja Prasanna Satapathy) Judge I.A. No.1989 of 2026
02. 1. Till the next date, no coercive action be taken against the Petitioner basing on the letters under Annexure-3 and 4. Signature Not Verified Digitally Signed Signed by: SUBRAT KUMAR BARIK (Biraja Prasanna Satapathy) Reason: Authentication Judge Location: HIGH COURT OF ORISSA, CUTTACK Date: 11-Feb-2026 16:56:02 Subrat