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[Cites 14, Cited by 0]

Orissa High Court

Sri Nilakantha Raiguru vs Puri-Konark Development Authority & ... on 24 February, 2015

Author: Biswanath Rath

Bench: Biswanath Rath

                         ORISSA HIGH COURT, CUTTACK.

                              W.P. (C) No. 13559 of 2014

In the matter of applications under Articles 226 & 227 of the Constitution of
India.
                                        ----------

SRI NILAKANTHA RAIGURU ... ... ... Petitioner Versus Puri-Konark Development Authority & Ors. .... ... ... Opp. Parties with Sl. writ petition nos. Petitioners Vs. opposite parties 2 WP(C) 14235/2014 KASHINATH SAHOO Vs. PKDA & Ors. 3 WP(C) 14236/2014 KASHINATH SAHOO Vs. PKDA & Ors. 4 SRI RABI NARAYAN Vs. PKDA & Ors.

WP(C) 14237/2014 SAHOO 5 WP(C) 14463/2014 NARASINGHA SAHOO Vs. PKDA & Ors. 6 PUSPALATA Vs. PKDA & Ors.

WP(C) 14464/2014 BAHINIPATI 7 JIBAN KRUSHNA Vs. PKDA & Ors.

WP(C) 14853/2014 PARIJA 8 WP(C) 14854/2014 INDIRA RAY Vs. PKDA & Ors. 9 WP(C) 15027/2014 ARGHA PROSUN ROY Vs. PKDA & Ors. 10 HAJURI HARIHAR Vs. PKDA & Ors. WP(C) 15028/2014 KHUNTIA 11 SMT. RINAKHI Vs. STATE & Ors.

WP(C) 15083/2014 SUBUDHI 12 WP(C) 15088/2014 SMT. SHUSILA PANDA Vs. STATE & Ors. 13 JYOSTNA SAHOO & Vs. PKDA & Ors. WP(C) 15383/2014 Ors.

14 PRIYATAMA DAS Vs. PKDA & Ors.

WP(C) 15762/2014 MOHAPATRA 15 HARANATH ANATH Vs. PKDA & Ors.

WP(C) 15763/2014 ASHRAM 16 AVHISEK P. Vs. PKDA & Ors.

WP(C) 15764/2014 CHOUDHURY 17 AVHISEK P. Vs. PKDA & Ors.

WP(C) 15765/2014 CHOUDHURY 18 SRI HIRANATH Vs. PKDA & Ors.

WP(C) 15778/2014 TATTWA PRACHARINI SAVA.

2

19 WP(C) 16848/2014 KELU CH. SAHOO Vs. PKDA & Ors. 20 BRAHAMANANDA Vs. PKDA & Ors. WP(C) 16850/2014 SAHOO 21 PANKAJ KAKKAR & Vs. STATE & Ors.

WP(C) 17475/2014 Ors.

22 SRI HIRANATH Vs. PKDA & Ors.

WP(C) 17632/2014 TATTWA PRACHARINI SAVA 23 PRAVAKAR Vs. PKDA & Ors.

WP(C) 18194/2014 MOHAPATRA 24 PADMALAV Vs. PKDA & Ors.

WP(C) 18195/2014 MOHAPATRA 25 GOPAL CH. Vs. PKDA & Ors.

WP(C) 18196/2014 MOHAPATRA 26 SWARNALATA Vs. PKDA & Ors.

WP(C) 18380/2014 GOCHHIKAR 27 SWARNALATA Vs. PKDA & Ors.

WP(C) 18381/2014 GOCHHIKAR 28 WP(C) 18382/2014 GIRIJA DASH Vs. PKDA & Ors. 29 AMULYA KUMAR Vs. PKDA & Ors. WP(C) 18383/2014 SAHOO 30 WP(C) 18416/2014 P.MAMATA PRUSTY Vs. PKDA & Ors. 31 WP(C) 18807/2014 SANJAY KUMAR SAHOO Vs. PKDA & Ors. 32 WP(C) 18856/2014 TRINATH SAHOO Vs. PKDA & Ors. 33 WP(C) 19202/2014 JOYSON RESORTS PVT. Vs. PKDA & Ors. 34 WP(C) 19501/2014 NIRANJAN PATI Vs. STATE & Ors. 35 WP(C) 19503/2014 NIRANJAN PATI Vs. STATE & Ors. 36 WP (C) 24616/2014 HOTEL LOVE & LIFE Vs. STATE & Ors. 37 WP (C) 25333/2014 GADADHAR MOHAPATRA Vs. PKDA & Ors.

For Petitioners : M/S.DEBI PR.DHAL S.MOHAPATRA, S.K.DASH. (Sl. Nos. 1-10, 13-20, 22-33 & 37) M/S.BIKASH JENA B.R.BEHERA, C.DASH, A.HUSSEN, M.SAHOO. (Sl. Nos. 11,12, 21) M/S.SRINIVAS MOHANTY S. RAUTRAY.(Sl. Nos. 34 & 35) M/S.SAMIR KU.MISHRA J.PRADHAN,S.PATTANAYAK.

(Sl.No. 36 ) 3 For Opp. Parties : Mr. Surya Prasad Mishra, Advocate General.

Mr. P.K. Biswal, Learned Addl. Government Advocate. (For State) S.K. Padhi, Senior Advocate A. Das, B.Panigrahi and S.S. Mohanty (Advocates) (For P.K.D.A.) PRESENT :

THE HONOURABLE MR. JUSTICE BISWANATH RATH
------------------------------------------------------------------------------------------------------- Date of hearing :20.01.2015 Date of Judgment: 24.02.2015
------------------------------------------------------------------------------------------------------- Biswanath Rath,J These writ petition are batch of cases where the petitioner in the respective cases approached this Court only at the stage of notice for apperance, hearing of the case as well as measurement of the sites.
2. In the judgment dated 20.2.2015 delivered in O.J.C. No.2816 of 2000 vide paragraphs- 25, 26, 27, 28, 29, 30, 31 and 32, this Court has already held that Puri-Konark Development Authority is an instrumentality of the Environment Protection Act,1986 as well a functionary of Costal Regulation Zone-II, it has to act remaining within the provisions of the Costal Regulation Zone notification and the law applicable therein such as Orissa Municipal Act, 1950 and the Orissa Municipal Rules, 1953 contained thereunder and any further notification in the said regard by competent authority. Judgement passed in in O.J.C. No.2816 of 2000 shall form part of this judgment.
3. Since the petitioners in the writ petitions have approached this Court at the stage of notice only, this Court is not inclined to interfere in the matters at this stage and consequently this Court remits these matters back to the Puri-Konark Development Authority with a direction to deal with the 4 case of each of the petitioner's in all these writ petitions complying the provisions contained in the Costal Regulation Zone notification, Orissa Municiapal Act, 1950 and Orissa Municipal Rules,1953 and any notifications brought in the said regrd issued by competent authority after providing reasonable opportunity of hearing to the petitioner in each of the writ petitions.
4. These writ petitions succeed to the above extent. However, there shall be no order as to cost.

............................... Biswanath Rath, J.

Orissa High Court, Cuttack.

th The 24 day of February, 2015/sks