Baru Nag vs Anu Garg
2025 Latest Caselaw 3488 Ori

Orissa High Court

Baru Nag vs Anu Garg on 14 August, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                            CONTC No.80 of 2025
            Baru Nag                  .....          Petitioner
                                                          Represented By Adv. -
                                                          Prafulla Kumar
                                                          Mohapatra

                                           -versus-
            Anu Garg, I.A.S. & Ors.              .....              Contemnors
                                                         Represented By Adv. -
                                                         Sasmita Nayak, A.S.C.

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

                                           ORDER

14.08.2025 Order No.

01. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

2. Alleging violation of this Court's order dated 25.04.2024 passed by this Court in W.P.(C) No.8659 of 2024, the Petitioner has approached this Court by filing the present contempt application.

3. On perusal of the order dated 25.04.2024, it appears that this Court while disposing of the writ application directed the Opposite Parties to grant the benefit to the Petitioner in terms of the judgment in Narusu Pradhan's case. Further it appears that batch of matters involving identical issues were pending before the Hon'ble Supreme Court. The same has been disposed of on 24.07.2025 i.e. in The State of Odisha & Ors. Vrs. G. Balakrishna. The Hon'ble Supreme Court has dismissed the SLP filed by the State. As such the order dated 25.04.2024 has attained

finality. Since the issue involved in the present writ application is identical with the one that was involved in G.Balkrishna's case (supra), this Court is of the considered view that the issue has attained finality with the disposal of the above noted SLP by the Hon'ble Supreme Court.

4. In the aforesaid factual backdrop, learned counsel for the Contemnors sought for some more time to verify the aforesaid aspect and in the event the issue has attained finality, the Contemnor shall take necessary steps to implement the order dated 25.04.2024 passed by this Court in W.P.(C) No.8659 of 2024.

5. In view of the aforesaid position, the present contempt application is being disposed of by directing the Opposite Parties Contemnors to implement the order dated 25.04.2024 passed by this Court in W.P.(C) No.8659 of 2024, keeping in view the decision of the Hon'ble Supreme Court in State of Odisha vs. G.Balakrishan disposed of on 24.07.2025 within a period of eight weeks from the date of communication of a copy of this order, failing which, the Contemnors shall be liable to be proceeded under the Contempt of Court's Act.

( A.K. Mohapatra ) Judge Anil

Designation: Junior Stenographer

Location: High Court of Orissa Date: 18-Aug-2025 15:45:08