Siba Prasad Ray vs S.N.Girish
2025 Latest Caselaw 3287 Ori

Orissa High Court

Siba Prasad Ray vs S.N.Girish on 8 August, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                               CONTC No.3603 of 2025
            Siba Prasad Ray                .....         Petitioner
                                                                Represented By Adv. -

                                                                M/s. Jyoti Ranjan Deo ,
                                                                A.K.Dash, A.Moharana

                                            -versus-
            S.N.Girish, IAS,                            .....            Opposite Part/
            Commissioner-cum-Principal                                     Contemnor
            Secretary to Govt., Panchayati Raj
            and Drinking Water Department,
            Odisha Secretariat, Bhubaneswar.
                                                                 Represented By Adv. -

                                                                 Mr. S.K. Brahma, ASC

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

                                            ORDER

08.08.2025 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 18.02.2025 passed by this Court in W.P.(C) No.2916 of 2025.

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 Party-Contemnor to comply with the direction of this Court dated 18.02.2025 passed by this Court in W.P.(C) No.2916 of 2025, 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, the Contemnor will be asked to appear before this Court and shall have to face consequences for non-compliance of the order passed by this Court.

4. The CONTC is, accordingly, disposed of.

( A.K. Mohapatra) Judge Debasis