Kanhu Charan Nayak vs This Matter Is Taken Up Through ...
2023 Latest Caselaw 4093 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                CONTC No.2370 of 2023
                                             3   4




                 Kanhu Charan Nayak                    ....           Petitioner

                                                 Mr. P.K. Mohapatra, Advocate
                                            -versus-
                 Satyabrata Sahu, I.A.S.,             ....             Opposite
                 Addl. Chief Secretary to Govt. of         Parties/Contemnors
                 Odisha, Revenue and Disaster
                 Management Department,
                 Bhubaneswar and others

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

                            JUSTICE A.K. MOHAPATRA

                                           ORDER

Order No.                                 21.04.2023
    01.     1.      This matter is taken up through Hybrid Arrangement (Virtual
            /Physical Mode).

2. This Contempt Petition is filed alleging violation of the Court's order dated 04.01.2022 passed in WP(OAC) No.2614 of 2007.

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 Parties/Contemnors to comply with the direction of this Court dated 04.01.2022 passed in WP(OAC) No.2614 of 2007, 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 // 2 //

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