Satya Nanda vs Smt. Pusa Zhule Mekro
2023 Latest Caselaw 3484 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                               CONTC No. 1343 of 2023

            Satya Nanda                       ....                     Petitioner
                                                       Mr. M.R. Mohapatra, Adv.

                                          -versus-
            Smt. Pusa Zhule Mekro,                             Opposite Party/
            The Principal Chief Conservator                        Contemnor
            of Forests (KL), Odisha, Aranya            Mr. Iswar Mohanty, ASC
            Bhawan, Chandrasekharpur,         ....
            Bhubaneswar

                      CORAM:
                      JUSTICE A.K.MOHAPATRA

                                         ORDER

13.04.2023 Order No.

01. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

2. This Contempt Petition has been filed by the Petitioner for non-compliance of the order dated 18.05.2022 passed by this Court in W.P.(C) No.12194 of 2022.

3. Considering the submission made, this Court, by providing a last chance, deems it proper to dispose of the Contempt Petition with a direction to the Opposite Party-Contemnor to comply with the direction of this Court dated 18.05.2022 passed by this Court in W.P.(C) No.12194 of 2022, if the same has not been complied with in the meantime, within a period of two months 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.

(A.K. Mohapatra) Judge

Debasis