Kamalakanta Sahoo vs This Matter Is Taken Up Through ...
2023 Latest Caselaw 2929 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 CONTC No.1818 of 2023
                                              3




                 Kamalakanta Sahoo                      ....            Petitioner

                                                Mr. P.K. Mohapatra, Advocate
                                           -versus-
                 Satyabrata Sahoo, I.A.S.,            ....            Opposite
                 Addl. Chief Secretary to                  Party/Contemnor
                 Government of Odisha, Revenue
                 and Disaster Management
                 Department, Bhubaneswar

                                                     Mr. N.K. Praharaj, A.G.A.
                                         CORAM:

                            JUSTICE A.K. MOHAPATRA

                                            ORDER

Order No.                                  06.04.2023
    01.     1.      This matter is taken up through Hybrid Arrangement (Virtual
            /Physical Mode).

Learned counsel for the petitioner is directed to adequate extra copy of the Contempt Petition be served on learned counsel appearing for the Opposite Party/Contemnor in course of the day.

2. This Contempt Petition is filed alleging violation of the Court's order dated 19.10.2022 passed in W.P.(C) No.27142 of 2022.

3. Considering the submission made and as a last opportunity this Court deems it proper to provide as a last chance and the Contempt Petition stands disposed of with a direction to the Opposite Party-Contemnor to comply with the direction of this Court dated 19.10.2022 passed in W.P.(C) No.27142 of 2022, if the same has not been complied with in the meantime, within a period of two months // 2 //

from the date of service of a certified copy of this order by the Petitioner, provided the operation of order/judgment has not been stayed by higher forum and file compliance report before the Registry of this Court within one week thereafter. It is made clear that in the event the order of the Court is not given effect to within the time stipulated hereinabove, it will be construed to be deliberate violation of this Court's order.

4. The CONTC is accordingly disposed of.

Urgent certified copy of this order be granted on proper application.

( A.K. Mohapatra ) Judge Jagabandhu