Orissa High Court
Chindri Chandramani vs State Of Odisha And Others .... Opp. ... on 19 February, 2026
Author: K.R. Mohapatra
Bench: K.R. Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.4891 of 2026
Chindri Chandramani .... Petitioner
Mr. Budhiram Das, Advocate
-versus-
State of Odisha and others .... Opp. Parties
Mr. Swayambhu Mishra,
Additional Standing Counsel
CORAM:
JUSTICE K.R. MOHAPATRA
JUSTICE SANJAY KUMAR MISHRA
ORDER
Order No. 19.02.2026 01. 1. This matter is taken up through hybrid mode.
2. Mr. Das, learned Counsel for the Petitioner shall place on record the Notice No.278 dated 17.04.2025 issued to the Petitioner by the Special Land Acquisition Officer, Sambalpur-Titilagarh Doubling Railways Project, Sambalpur
3. Put up on 25th March, 2026 (K.R. Mohapatra) Judge (S.K. Mishra) Judge Banita Signature Not Verified Digitally Signed Signed by: BANITA PRIYADARSHINI PALEI Designation: SR. STENOGRAPHER Reason: AUTHENTICATION Location: HIGH COURT OF ORISSA, CUTTACK Date: 20-Feb-2026 14:28:19