Subas Chandra Das vs This Matter Is Taken Up Through ...
2023 Latest Caselaw 14193 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                CONTC No.7662 of 2023
                                             3




                 Subas Chandra Das                          ...             Petitioner
                                                            .
                                                                  Mr. M.Pati,Advocate

                                                 -versus-

                 Anu Garg, Principal Secretary to           ...             Opposite
                 Govt., Water Resources Dept. &             .   Parties/Contemnors
                 Ors.
                                                                Mr.T.Patnaik,ASC

                                        CORAM:

                            JUSTICE A.K. MOHAPATRA

                                           ORDER

Order No.                                 10.11.2023

    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 29.03.2023 passed in W.P.(C) No.16208 of 2020.

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 29.03.2023 passed in W.P.(C) No.16208 of 2020, 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 Rubi

Signature Not Verified Digitally Signed Signed by: RUBI BEHERA Reason: Authentication Location: High Court of Orissa Date: 15-Nov-2023 10:48:07