Sunday, 03, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Rama Chandra Parida vs Shri Satyabrata Sahu (Ias)
2023 Latest Caselaw 5334 Ori

Citation : 2023 Latest Caselaw 5334 Ori
Judgement Date : 5 May, 2023

Orissa High Court
Rama Chandra Parida vs Shri Satyabrata Sahu (Ias) on 5 May, 2023
                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                               CONTC No. 2536 of 2023

            Rama Chandra Parida                   ....                     Petitioner
                                                          Mr. Niranjan Biswal, Adv.

                                              -versus-
            Shri Satyabrata Sahu (IAS),           ....            Opposite Parties/
            Addl. Chief Secretary to Govt.,                          Contemnors
            Forest and Environment                       Mr. Arnav Behera, A.S.C.
            Department, Odisha,
            Bhubaneswar and another


                       CORAM:
                       JUSTICE A.K.MOHAPATRA

                                          ORDER

05.05.2023 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 07.07.2022 passed by this Court in WPC(OAC) No.1362 of 2014.

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 07.07.2022 passed by this Court in WPC(OAC) No.1362 of 2014, 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.

(A.K. Mohapatra) Judge

DEBASIS AECH Digitally signed by DEBASIS AECH Date: 2023.05.09 10:24:22 +05'30'

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter