Narendra Kumar Sahoo vs Anu Garg
2023 Latest Caselaw 3487 Ori

Citation : 2023 Latest Caselaw 3487 Ori
Judgement Date : 13 April, 2023

Orissa High Court

Narendra Kumar Sahoo vs Anu Garg on 13 April, 2023

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                               CONTC No. 2016 of 2023

            Narendra Kumar Sahoo                ....                     Petitioner
                                                       Mr. Swapnil Roy, Advocate

                                            -versus-
            Anu Garg, IAS,                                    Opposite Parties/
            Addl. Chief Secretary to Govt.,                       Contemnors
            Department of Water Resources,             Mr. Iswar Mohanty, ASC
            Rajeev Bhawan, Bhubaneswar          ....
            and another

                       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 29.09.2022 passed by this Court in W.P.(C) No.21449 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 Parties-Contemnors to comply with the direction of this Court dated 29.09.2022 passed by this Court in W.P.(C) No.21449 of 2022, if the same has not been complied with in the meantime, within a period of six weeks 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.

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

(A.K. Mohapatra) Judge

Debasis