Upendra Lakra vs This Matter Is Taken Up Through ...
2023 Latest Caselaw 6572 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 CONTC No.2796 of 2023
                                             3   4




                 Upendra Lakra                         ....            Petitioner

                                                       Mr. B.R. Barik, Advocate
                                           -versus-
                 Satyabrata Sahu,                      ....             Opposite
                 Additional Chief Secretary,                Parties/Contemnors
                 Revenue and Disaster
                 Management Department, Odisha,
                 Bhubaneswar and others

                                                         Mr. I. Mohanty, A.S.C.
                                        CORAM:

                            JUSTICE A.K. MOHAPATRA

                                           ORDER

Order No.                                 19.05.2023
    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 22.04.2022 passed in WPC(OAC) No.4085 of 2014.

3. Considering the submission made, this Court by providing a last opportunity, 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 22.04.2022 passed in WPC(OAC) No.4085 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 // 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 Debasis

Signature Not Verified Digitally Signed Signed by: DEBASIS AECH Designation: PA Reason: Authentication Location: OHC CUTTACK Date: 21-May-2023 18:26:28