RAMESH KUMAR SAHU Vs. STATE OF ORISSA

JUDGEMENT

(1.) This writ petition in the nature of Public Interest Litigation has been filed by the Petitioner for issuance of a direction upon the opposite parties for setting up Guidelines/Procedures for early hearing and disposal of Adoption Petitions pending before the competent Courts in the State of Orissa within a time frame as laid down by the Hon'ble Apex Court in the case of Laxmikant Pandey v. Union of India (UOI)

(2.) Having regard to the nature of prayer sought for in the writ petition, this matter can be disposed of at the admission stage and we feel it not necessary to issue notice to all the opposite parties and therefore, learned Government Advocate is directed to take notice on behalf of the opposite party No. 4.

(3.) We have heard learned Counsel for the Petitioner as well as learned Government Advocate.