Sri Asim Baran Devanath vs Mr. Satyabrata Sahu
2022 Latest Caselaw 3874 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 CONTC No.4441 of 2022

                 Sri Asim Baran Devanath             ....            Petitioner
                                                Mr. Laxmidhar Kabi, Advocate
                                           -versus-
                 Mr. Satyabrata Sahu, IAS,           ....     Opposite Parties/
                 Additional Chief Secretary,                    Contemnors
                 Revenue Department, Odisha,
                 Bhubaneswar and others
                                               Mr. Prasanna Kumar Mohanty,
                                                 Additional Standing Counsel

                           CORAM:
                           JUSTICE JASWANT SINGH
                           JUSTICE M.S. RAMAN
                                    ORDER (Oral)

Order No. 10.08.2022

02. 1. This matter is taken up through virtual/physical mode.

2. Mr. Prasanna Kumar Mohanty, Additional Standing Counsel states that in spite of due intimation to the Tahasildar, Dharmasala in the district of Jajpur vide letter No.38466 dated 3rd August, 2022, no information regarding compliance of the directions passed by this Court is forthcoming.

3. Faced with the aforesaid situation and mandate of a Division Bench judgment of this Court in Jagadish Dey -vs.- State, 2000 (I) OLR-306, we are constrained to issue notice to the Opposite Parties.

4. Issue notice for 29th September, 2022.

// 2 //

5. Notice be issued to Opposite Party Nos.2 & 3 only by Registered Post with A.D. for the said date. Requisites be filed within three working days.

6. Let the Opposite Parties/Contemnors 2 & 3 be personally present in Court to face the contempt proceedings.

(Jaswant Singh) Judge

(M.S. Raman) Judge Jyostna August 10th, 2022 Cuttack