Surajit Kumar Panigrahi vs Arindam Dakua
2025 Latest Caselaw 3302 Ori

Orissa High Court

Surajit Kumar Panigrahi vs Arindam Dakua on 8 August, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 CONTC No.3596 of 2025
            Surajit Kumar Panigrahi          .....       Petitioner
                                                                Represented By Adv. -
                                                                M/s Prabhat Kumar Dash,
                                                                S.Nanda, R.K.Kanungo

                                            -versus-
            Arindam Dakua, IAS, Director,               .....          Opposite Party/
            Urban Development & Municipal                                 Contemnor
            Administration, Kharvel Bhawan,
            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 28.01.2025 passed by this Court in W.P.(C) No.946 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 28.01.2025 passed by this Court in W.P.(C) No.946 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, 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