M. Satyanarayan Patra vs Arun Garg
2025 Latest Caselaw 7002 Ori

Orissa High Court

M. Satyanarayan Patra vs Arun Garg on 11 April, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 CONTC No.476 of 2025

            M. Satyanarayan Patra                      .....                Petitioner
                                                                Represented By Adv. -
                                                                M/s. Bijaya Kumar
                                                                Parida (2) , M.B.Swain,
                                                                A.P.Sahoo, P.Sahoo

                                           -versus-

            Arun Garg, The Secretary, Water           .....         Opposite Parties/
            Resources Department, Lok Seva                             Contemnors
            Bhawan, Bhubaneswar and
            others.
                                                               Represented By Adv. -

                                                               Mr. M.R. Patra, ASC

                                 CORAM:
            THE HON'BLE MR. JUSTICE ADITYA KUMAR MOHAPATRA

                                         ORDER

11.04.2025 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 02.01.2024 passed by this Court in W.P.(C) No.1473 of 2020 and order dated 22.07.2024 passed by this Court in I.A. No.8782 of 2024, arising out of W.P.(C) No.1473 of 2020.

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 Partes-Contemnors to comply with the direction of this Court dated 02.01.2024 passed by this Court in W.P.(C) No.1473 of 2020 and order dated 22.07.2024 passed by this Court in I.A. No.8782 of 2024, arising out of W.P.(C) No.1473 of 2020, if the same has not been complied with in the meantime, within a period of four 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