Orissa High Court
Pushpa Dhanuka vs State Of Odisha And Others .... Opp. ... on 22 May, 2026
Author: Sashikanta Mishra
Bench: Sashikanta Mishra
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No. 15771 of 2026
Pushpa Dhanuka .... Petitioner
Represented by
Mr. A.P. Bose, Advocate
-Versus -
State of Odisha and Others .... Opp. Parties
Represented by
Mr. S.N. Patnaik, AGA
CORAM:
JUSTICE SASHIKANTA MISHRA
ORDER_
22.05.2026
Order No.
1.1. This matter is taken up through hybrid mode.
2. Heard learned counsel for the petitioner and learned Addl. Government Advocate for the State.
3. The petitioner has preferred Revision Petition No. 546 of 2021 pending before the Additional Commissioner, Settlement and Consolidation, Sambalpur. In the present writ petition, he seeks a direction to the Opposite Party No.2 for early disposal of the R.P. Case.
4. Considering the innocuous prayer, the Writ Petition is disposed of directing the Opposite Party No.2 to dispose of the above referred R.P. Case as early as possible, preferably within two months from today.
5. It shall be open to the petitioner to move the revisional Court seeking such interim relief, as he needs by filing necessary application. If such application is filed, the same shall be Page 1 of 2 considered and disposed of at the first instance and on a priority basis.
(Sashikanta Mishra) Judge BC Tudu Signature Not Verified Digitally Signed Signed by: BHIGAL CHANDRA TUDU Designation: Sr. Stenographer Reason: Authentication Location: Orissa HIgh Court, Cuttack Date: 22-May-2026 18:27:20 Page 2 of 2