CONTC/470/2009
2021 Latest Caselaw 1474 Ori

CONTC No. 470 OF 2009

11. 04.02.2021 This matter is taken up by video conferencing mode.

Heard Mr. Subir Palit, learned Additional Government Advocate on behalf of Opposite Party No.2 and Mr. Dayananda Mohapatra, learned counsel for Opposite Party No.1.

Mr. Palit, learned Additional Government Advocate has drawn attention to the report dated 6th September, 2008 filed before this Court by the Directorate of Town Planning, Orissa, Bhubaneswar. He assures that all the directions issued by this Court in its judgment dated 4th August, 2008 in O.J.C. No. 4795 of 1999 have been complied with.

In view of the above, the contempt petition is disposed of.

As the restrictions due to the COVID-19 situation are continuing, learned counsel for the parties may utilize a soft copy of this order available in the High Court's website or print out thereof at par with certified copy in the manner prescribed, vide Court's Notice No.4587, dated 25th March,

( Dr. S. Muralidhar ) Chief Justice A.Dash/PS

(Biswanath Rath) Judge