Prasanta Kumar Pani vs Smt. Anu Garg
2025 Latest Caselaw 3736 Ori

Orissa High Court

Prasanta Kumar Pani vs Smt. Anu Garg on 6 February, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                         CONTC No.4089 of 2024
     Prasanta Kumar Pani              .....        Petitioner
                                                           Represented By Adv. -
                                                           M/s. Prafulla Ku.
                                                           Mohapatra, S.C. Sahoo

                                        -versus-
     Smt. Anu Garg, I.A.S.,                        .....        Opposite Parties/
     Principal Secretary to Govt. of                               Contemnors
     Odisha, Water Resources
     Department, Rajiv Bhawan,
     Bhubaneswar and others
                                                           Represented By Adv. -

                                                           Ms. B.K. Sahu, AGA

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

                                        ORDER

06.02.2025

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 10.04.2023 passed by this Court in W.P.(C) No.10387 of 2023.

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 Parties- Contemnors to comply with the direction of this Court dated 10.04.2023 passed by this Court in W.P.(C) No.10387 of 2023, 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