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Orissa High Court

Hrushikesh Kar vs Union Of India & Others .... Opp. Parties on 2 January, 2025

Bench: S.K. Sahoo, Chittaranjan Dash

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                                WP(C) No. 28180 of 2024
                 Hrushikesh Kar                ....        Petitioner
                                      Mr. M.K. Mohapatro, Advocate
                                      -versus-
                 Union of India & Others       ....     Opp. Parties
                                                 Mr. P.K. Parhi, DSGI
                                             For Opp. Party Nos. 1 & 4
                                             Mr. Jateswar Nayak, AGA
                                         For Opp. Party Nos. 2, 3 and 5

                         CORAM:
           THE HON'BLE MR. JUSTICE S.K. SAHOO
       THE HON'BLE MR. JUSTICE CHITTARANJAN DASH
                                        ORDER
Order No.                              02.01.2025
 02.        1.      This   matter   is taken up      through    Hybrid

arrangement (video conferencing/physical mode).

2. This Writ Petition has been filed by the Petitioner, inter alia, with a prayer for a direction to the Opposite Party No.2-the Collector & District Magistrate, Kalahandi to adjudicate/send the matter for determination of award by the Arbitrator appointed by the Central Govt. in accordance with Section 3(G)(5) of the National Highways Act, 1956.

3. Learned counsel for the Petitioner submitted that the impugned order is dated 19.07.2024 passed by the Collector & District Magistrate, Kalahandi in Misc. Case No. 09 of 2024 which has been annexed to this Writ Petition as Annexure-12. He further submitted that earlier the Petitioner filed the Writ Petition vide W.P.(C) No. 7683 of 2024 and vide order dated 05.04.2024, this Court disposed of the said Writ Petition with a direction to the Opposite Party No.2 to consider and dispose of the representation filed by the Petitioner vide Annexure-6 to that Writ Petition and pass appropriate order.

When this Court asked the learned counsel for the Petitioner to provide a copy of the Petition in Misc. Case No. 09 of 2024, the learned counsel for the Petitioner submitted that perhaps the representation submitted by the Petitioner has been registered as Misc. Case No. 09 of 2024 by the Collector & District Magistrate, Kalahandi. However, he seeks some time to produce the entire order- sheet of the Misc. Case No. 09 of 2024 to substantiate such submission.

4. List this matter in the week commencing from 13.01.2025.

Learned counsel for the Petitioner shall produce the order-sheet of the Misc. Case No.09 of 2024 on the next date.

(S.K. Sahoo) Judge (Chittaranjan Dash) Signature Not Verified Judge Digitally Signed Bijay AK. Pradhan/ Signed by: BIJAY KETAN SAHOO Reason: Authentication Page 2 of 2 Location: HIGH COURT OF ORISSA Date: 06-Jan-2025 10:40:40